Section 19(9) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(9)Powers of the Registration Authority:(a)Power to give directions to manager or in charge of a old age home:- Subject to the directions, if any, given by the Commissioner Disabled Welfare and Senior Citizens or the State Government, the Registration Authority may from time to time, give such general or special directions to the manager/ in charge of a recognized old age home as it thinks fit for the proper management of the home/facility of service. The manager/person in charge shall comply with such directions.(b)Delegation of powers: - Subject to the control/directions of the Commissioner Disabled Welfare and Senior Citizens or the State Government, the Registration Authority may, by general or special order in writing and subject to such conditions and limitations, as may be specified therein, delegate to any senior Officer/staff, such of its powers and functions under this rule, as it may deem necessary, for the efficient carrying of its administration.
