Section 18 in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009
18. Scheme for management of old age homes for indigent senior citizens.
(1)Old age homes established under section 19 shall be run in accordance with the following norms and standards:-(A)The home shall have physical facilities and shall be run in accordance with the operational norms as laid down in the Schedule.(B)While considering applications or cases for admission, no distinction shall be made on the basis of religion or caste;(C)The home shall provide separate lodging for men and women inmates, unless a male and a female inmate are either blood relations or a married couple:(D)Day-to-day affairs of the old age home shall be managed by a Management Committee which shall be constituted in accordance with orders and guidelines issued by the State Government from time to time, where inmates are also suitably represented on the Committee,(2)The State Government may issue detailed guidelines/orders from time to time for admission into and management of old age homes in accordance with the norms and standards laid down in sub-rule (1) and in the Schedule.Chapter-V Duties and Power of the District Magistrate.
