Section 20 in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
20. Action plan for the protection of life and property of senior citizens.
(1)The District Superintendent of Police in every Districts, and in the case of cities having a Police Commissioner, such Police Commissioner shall take all necessary steps, subject to such guidelines as the State Government may issue from time, for the protection of life and property of senior citizens.(2)Without prejudice to the generality of sub-rule (1)-(i)each police station shall maintain an up-to-date list of senior citizens living within its jurisdiction, especially those who are living by themselves (i.e., without there being any member in their household which is not a senior citizen);(ii)a representative of the police station together, as far as possible, with a social worker or volunteer, shall visit such senior citizens at regular intervals of at least once in a month, and shall, in addition, visit them as quickly as possible on receipt of a request of assistance from them;(iii)complaints/problems of senior citizens shall be promptly attended to, by the Local Police;(iv)one or more Volunteers Committee(s) shall be formed for each Police Station which shall ensure regular contact between the senior citizens, specially those living by themselves, on one hand, and the police and the district administration on the other.(v)the District Superintendent of Police, or the Police Commissioner as the case may be, shall cause to be published widely in the (sic) and through the Police Stations, an regular intervals, the steps being taken or the protection of life and property of senior citizens;(vi)each Police Station shall maintain a separate register containing all important particulars relating to the offences committed against senior citizens, a such form as the State Government may, by order, specify;(vii)the register referred to in clause (vi) shall be kept available for public inspection, and every officer inspecting a Police Station shall invariably review the status as reflected in the register.(viii)the Police Station shall send a monthly report of such crime to the District Superintendent of Police/Police Commissioner by the 10th (sic) every month;(ix)list of Do's and Dont's to be followed by senior citizens in the interest of their safety will widely be publicized;(x)antecedents of domestic servants and others working for senior citizens shall be promptly verified, on the request of such citizens;(xi)community policing for the security of senior citizens will be undertaken in conjunction with citizens living in the neighbourhood, Residents Welfare Associations, Youth Volunteers, Non-Government Organisations, etc;(xii)the District, Superintendent of Police/Police Commissioner shall submit to the Director General of Police and to the District Magistrate, a monthly report by the 20th of every month, about the details of crime against senior citizens during the previous month, including progress of investigation and prosecution of registered offences, and preventive steps taken during the month.(xiii)the District Magistrate shall cause the report to be placed before the District-level Co-ordination-cum-Monitoring Committee constitute under rule 22;(xiv)The Director General of Police shall cause, the report submitted under clause (xii) to be compiled, once a quarter, and shall submit them to the State Government every quarter as well as every year for, inter alia being placed before the State Council of Senior Citizens constituted under rule 21.
