Section 22(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(2)It shall be the duty of the District Magistrate to -(i)ensure that life and property of senior citizens of the district are protected and they are able to live with a sense of security and dignity;(ii)over see and monitor the work of the maintenance Tribunal and the Maintenance officer of the district with a view to ensuring timely and fair disposal of application for maintenance and execution of Tribunal orders;(iii)Oversee and monitor the working of old age homes in the district so as to ensure that they conform to the standards laid down by the guidelines issued in this respect by the Government from time ti time.(iv)ensure regular and wide publicity of the provisions of the act and the central and the State Government programmes for the welfare of senior Citizen;(v)Encourage and co-ordinate with panchayats municipalities Nehru Yuwa Kendras, Educational Institutions and especially National Service Units, Organizations, Specialist experts, activities etc, Working in the district so that their resources and effort are effectively utilized for the welfare of senior citizen of the district.(vi)ensure provision of timely assistance and relief senior citizen in the event of natural calamities and other emergencies;(vii)ensure periodic sensitization of officers of various Department and Local Bodies associated with the welfare of senior citizen towards the needs of such citizens and the duties of the officers towards such senior citizen;(viii)review the progress of investigation and trial of cases relating to senior citizen in the district, except in cities having a Police Commissioner.(ix)ensure that adequate number of prescribed application forms for maintenance are available with Panchayats , Post Offices, Block Development Officer, Tehsil Offices, Collectorate and Police Station etc.(x)promote establishment of dedicated helplines for senior citizens at the district headquarter; and(xi)perform such other function as the State Government may by order assign to the District Magistrate in this behalf from time to time.
