Section 9 in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
9. Eligibility criteria for the Non-Government Organization or Voluntary Associations for assistance under the Scheme.
- The eligibility criteria for the Non- Government Organizations or the Voluntary Associations for assistance under as per option 2 under clause 8 is as under, namely:-(a)The Non-Government Organizations or Voluntary Associations should be a registered body under the Societies Registration Act, 1860 or licensed under the Companies Act, 2013 or any other law for the time being in force or a Public Trust registered under any law for the time being in force;(b)The Non-Government Organizations or Voluntary Associations should be a registered organization under this scheme;(c)All Non-Government Organizations or Voluntary Associations shall comply with statutory approvals and clearances as applicable;(d)The Non-Government Organizations or Voluntary Associations should have an experience of working at least two years for the welfare of public at large;(e)The said organization shall have a properly constituted managing body with its powers, duties and responsibilities clearly defined and laid down in a written Constitution. It shall have an appropriate administrative structure and a duly constituted Managing Committee or Executive Committee;(f)The organization is initiated and governed by its own members on democratic principles;(g)The aims and objects of the organization and programmes in fulfilment of those aims and objects are specifically laid down;(h)The organization shall not run for profit to any individual or a body of individuals;(i)The organization should possess proven credentials and capabilities to handle such projects; and(j)All the members of the organization must be active members, there shall not be any bogus or sleeping member, if found, any such organization shall be barred.
