Section 23 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
23. Duties and Power of the District Magistrate.
(1)The District Magistrate shall perform the duties and exercise the powers mentioned in sub-rule (2) and (3) so as to ensure that the provision of the Act are properly carried out in his district.(2)It shall be the duty of the District Magistrate to-(i)ensure that life and property of senior citizen of the district are protected and they are able to live with security and dignity.(ii)oversee and monitor the work of Maintenance Tribunal and Maintenance Officers of the district with a view to ensuring timely and fair disposal of application for maintenance and execution of Tribunal's order;(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 in these rules, and any other guidelines and orders of the State Government;(iv)ensure regular and wide publicity of the prevision of the Act, and Central and State Government's programmes for the welfare of senior citizen;(v)encourage and coordinate with panchayats, municipalities , Nehru Yuwa Kendras, education institutions and especially their National Service Scheme Units, organizations, specialists, experts, activists etc. working in the district so that their resources and efforts are effectively pooled for the welfare of senior citizen of the district.(vi)ensure provision of timely assistance and relief to senior citizen in the event of natural calamities and other emergences;(vii)ensure periodic sensitization of officers of various departments and local bodies concerned with welfare of senior citizen, towards the needs of such citizens and the duty of the officers towards the latter;(viii)review the progress of investigation and trial of cases relating to senior citizens in the district, except in cities having a police commissioner.(ix)ensure that adequate number of prescribed application forms for maintenance are available in offices of common contact for citizen like Panchayats, Post Offices, Block Development Offices, Tahsil Offices, Collectorate, Police Station etc.;(x)promote establishment of dedicated Helplines for senior citizens at district headquarters to being with; 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.(3)With a view to performing the duties mentioned in sub-rule (2) the District Magistrate shall be competent to issue such direction not inconsistent with the Act, these rules and general guidelines of the State Government as may be necessary to any concerned government or statutory agency or body working in the district and especially to the following:(a)officers of the State Government in the Police, Health and Publicity Departments and the Department dealing with welfare of senior citizens;(b)maintenance Tribunal and Conciliation Officers;(c)panchayats and municipalities; and(d)educational institutions.(4)In order to implement to provision of Act, District Magistrate or an officer designated by the District Magistrate not below the rank of Sub-Divisional Magistrate shall have the power to refer the case of a senior citizen who may be considered 'indigent' under the provision of section 19, to the Tribunal.(5)In case of a danger to life or property of a senior citizen, it shall be the duty of the District Magistrate or an officer subordinate to him duly authorized to protect the life and property of such senior citizen.(6)In case a senior citizen requires protection or is destitute it shall be the duty of the District Magistrate or the officer subordinate to him duly authorized to provide shelter in an old age home being run by the State Government or Non Government Organization.(7)The District Magistrate or an officer subordinate to him shall also make suitable arrangements for medical care for abandoned and indigent senior citizen in case of emergency.(8)A senior citizen shall be considered 'indigent' under section 19 if his monthly income is less than Rs 1500/-.
