Section 19(2) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(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 security and dignity;(ii)oversee and monitor the work of Maintenance Tribunals and Maintenance Officers of the district with a view to ensuring timely and fair disposal of applications for maintenance, and execution of Tribunals' 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 in these rules, and any other guidelines and orders of the State Government;(iv)ensure regular and wide publicity of the provisions of the Act, and Central and State Governments' programmer for the welfare of senior citizens;(v)encourage and co-ordinate with Panchayats, Municipalities Nehru Yuwa Kendras, Educational Institutions especially their National Service Scheme Units, Organisations, Specialists, Experts, Activists, etc. working in the district so that their resources and efforts are effectively utilised for the welfare of senior citizens of the district;(vi)ensure provision for timely assistance and relief to senior citizens in the event of natural calamities and other emergencies;(vii)ensure periodic sensitisation of officers of various Department and Local Bodies concerned with the welfare of senior citizens, 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 citizens such as Panchayats, Post Officers, Block Development Offices, Tahsil Offices Collectorate, Police Stations, etc;(x)promote establishment of dedicated helplines for senior citizens a district headquarters, to begin with; and(xi)perform such other functions as the State Government may, by order, assign to the District Magistrate in this behalf, from time to time.
