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State of Madhya Pradesh - Section

Section 22 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

22. District Committe.

(1)The State Government shall constitute a District Advisory Board which shall also perform the role of inspecting the programmes and activities for the effective implementation of the Act.
(2)The District Advisory Board shall consists of the following member namely:-
(1) Collector Chairperson
(2) Suprintendent of Police Member
(3) Chief Medical Officer Member
(4) Chair Person Rotary/Lions Club Member
(5) Secretary Rad Cross Society Member
(6) Two Social Workers (one from old age home) Member
(7) Representative of Pensioners Association Member
(8) Two Donor Member
(9) Deputy Director Social Justice Department Member/ Secretary
(ii)The District Committee shall meet once every quarter.
(iii)Composition of the District Committee tenure of member (other than ex-officio member) Rules of procedure and other ancillary matter shall be such as the State Government may by order specify.
(3)The District Advisory Board shall review the Activities relating to the implements of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 on the following lines namely:-
(a)Review the administration and activities of old age homes.
(b)Inspect the institution establishment under the Act and report to the Director/Commissioner Social Justice Department.
(c)Propose suitable programmes for the upgradation and Development of the homes.
(d)To gives support to the programmes for the rehabilitation of senior citizen in the society.
(e)To general financial support to the senior citizen for their welfare and rehabilitation.
(f)Ensure linkages between various agencies working in the filed of welfare of senior citizen.
(g)To review the functioning of Tribunal established under the act in the District.
(h)To purpose necessary suggestion to improve the quality of institutional and non institutional services effectively.
(4)After completing the inspection the Committee shall be required to submit a report on the (sic) the report to Director/Commissioner social justice department for necessary action.Form AApplication for the Maintenance under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007For use in Tribunal OfficeDate of filing ...................................................orDate of Receipt by Post ........................................................Registration No. .........................................................SignaturePresiding OfficerIn the Maintenance and Welfare of Parents TribunalBranch ................................................................State ...............................................................BetweenAB ................................................... ApplicantandCD .................................................. RespondentDetail of application:-