Section 19 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
19. Establishment of old-age homes.
(1)The Government may establish and maintain such number of old-age homes at accessible places, as it may deem necessary, in a phased manner, beginning with at least one in each division to accommodate in such homes a minimum of one hundred fifty senior citizens who are indigent.(2)The Government may, prescribe a scheme for management of old-age homes, including the standards and various types of services to be provided by them which are necessary for medical care and means of entertainment to the inhabitants of such homes.Explanation. - For the purposes of this section, "indigent" means any senior citizen who is not having sufficient means, as determined by the Government from time to time, to maintain himself.
