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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(B) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(B)Inmates of the home shall be selected in accordance with the following procedure :-
(i)application shall be invited at appropriate interval but at least once each year from indigents senior citizen, as defined in section 19 of the Act desirous of living in the home.
(ii)in case the number of eligible applicants on any occasion is more then the number of places available in a home for admission selection of inmates will be made in the following manner:-