LexThe Maintenance and Welfare of Parents and Senior Citizens Act, 2007
Chhattisgarh · state statute
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The above translation in Hindi of the Maintennnce and Welfare of Parent& and Senior
Citi1.ens Act. 2007 has been authotised by the President to be published in the Official
Gazette.under chiuse (a) of sub-section (1) of section S of the Official Languages Act. 1963.
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'sec,·etary to the Government of J11dfo.
....._ MGIPMRND-12730LW--01--04-2008.
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P.aipur, the 2Sth·Septen,bcr :2008
· NOTIFICATION
~9'21.s/~. 245/2l-~/ID./tJ..'-rr./o8.-;- ln exerci~~ of the powers conferred J)y ~ub-s~ction (3) ofSe~tion
I of the Mointei1ance and Welfare of Par~nts and: Sen.ior .Citizens Act, 2007 (Central ·Act No. 56 ~f 2007), the State
Govcm111ent,hereby. <1,ppoints the'26th Sept.e'mber, 2008 as the date on which th~ said Act shall come i1ito force:
t ' • • • • • •
· By order and in the name of the Governor of Chhattisgarhj
. UMESf'.:i KUMAR K_ATIYA, Deputy. Secretary.
THE MAh~T°ENANCE AND WELFARE OF PARENTS _AND
-SENIOR CITIZENS ACT, 2007
. 29th" December, 2007
An A~t-tci pto:vide for more effective provisions Tor the maintenance and welfare of parents and senior
citizens guaranteed and ·recognised tinder the Constitutio~ and. for matters connected th~rewith or incidental
thereto. ·
Be it enacted hy ·Patliame~t in the Fifty-. eighth Year of the Republic oflndia as follows :-
Notes
. ' . . '
Statement of Objects and Reasons.- Traditional no1TT1s a~d values of the Indian society laid stress on ·
providing:care for'the elderly. However; due to withering of the joi'nt family system, a l~rge nuinber of elderly are not
· being ft,9iccd after by t~e_ir.family.= Consequently, many oidcr persons, particularly '3/idowed women are now foi-ced to
spend 'their tWilighf y~ars ·aJfalon~ and are exposed to emotional neglect and to lack of physical and financial support:
. This clearly reveais that ageing has become a major social challenge .and there is a heed to give more atteution to the
care arid prot~ctio_n for the ol~er. pets·ons. Though the parents crui _claim inah1tenance under ~he· Code of. Criminal
Proc~dure, 1973. )he proced~re is both t'ime-·consuming as well as expensive, Hence, there i.s need to have simple.
in~xpensive an~ st,ee~y provis.ions to:claim ~ainteitance for parents. .
. 2. The .. Bill proposes to cast· and .. obiigation on the person~ who .inherit the . propecy of, their aged
relatives ·to maintain• such aged .relatives and also proposes to· make provisions. for setting up oldage homes
for providing :m~intenanc~ to·. the indigent older persons. •
The 8 ill iurth_er.'proposes to provide better medical facilities to the ~ilior citii.ens and-· pro~isions for protection
of their life and propetty. · ·
3. -The.B.ill, therefore, proposes to provide (or-·
(a)
(c)
(d)
a·ppropriate mechatliim to be set up to·prov_ide ne~d-based ml¾intenance to .tbe parents and senior
citizen~; . . . • • . · · . ~.
piovftling better rnedic.ai facilities to se~ior oltizen·s:;
for insti~~ti~nii°lizat!on 9.fa s~1itable.mechanism for pr,otection of Hf~ and pro~ rty of older persons;
.. set~ing u~ of oldage 'homes.in -every dist!"ict.
4. 'fhe Bill see~$ to·~chieve ,the· aoovd objectives.
... .
;
CHAPTER I
I. . Sho~ title, exte nt, applicatio, and commencement.- (1) This Act may be called the Maintenance and .
W~lfare of Parent$ and Senior-Citizens Act, 200_7. -'. · · · · . ·
(2) 'I! exte.nds to ~e whole of!ndia except.the State of Jamili~ and Kashmir apd it applies· also to citizens
of India outside India.
· (3) : It shall c:Qme ·into force in.a State on such date as the State Government may, by notification in the ·
Off tcial Gazette, appoint . .
• • ~ l •
. .· 2, Deflnl(lo~s.- In this Act, urtless the context otherwise requires,~
(a)
(b) .,
(c)
(d)
(e) · .
(t)
{g)
(h)
(i}.
G>
(k)
"children" includes son, daughter, g·randson and grand-daughter but does not iriclude a minor; . . .
''mainten!'llce" includes provision for food, clothing, residence_ and medical ~n<l.ance and treatment ; ·
'minor-" means a person who; under .the ·provisions of the Majori~ Act; 187S· ( 9 of 1875) is deemed
not to have attain~ the age of majority ;
''parent'' means father .or mother whether biological adoptive or.step father or step mother1 ~ the case
may be, whether or not the father or the mother i_s a senior citizen ; ·
. .
'!prescribed" means prescribed by rules made by the State Government under this Act ; -
"prop·ertf' means property of any kind whether movable or imnrovi.tble, ancestral 1:>r self acquired
tangible or intangible and includes rights or interests in such property ;
"relative~• means any legal heir of the childless senior citizen who is not a minor and is in possession
of or would inherit his property after his death ;
"senior citizen" mea~ any person being a citizen of India, who has attained the age of sb~ty years or
above'; . . . .
"State Government'' in relation to a Union territo,y, means the administrator.thereof appointed uncler
article 239 of the ¢onstifution' ; · ·.
"tribunal" 1neans the Maintenance Tribunal constituted u_nder section 7 ;
. "welfare" means provision for food, health care, recreaticn centres and other amenities.necessary for
the senior citizens ; • ·
3. Act to have overriding effect .-- The provisions of this Act shall have effect notwithstanding ·anything
'inconsistent therewith ~ontaine.d i.n any_ enactment other than tl_1is Act, or 'in ;::.1y instrument'having effect by virtue of any
enactment other than this Act.
.CHAPTER 11
Malnten.a.rice of Parents and Senior Citizen~
4'. · Mai'ntenance· of pa~ nts 11nd-senio~ citizens . .:...... (1) A senior citizen including parent who- is• u11able · to
maintain himself from his own earning or out .of the property owned by him, shall be en~itl¢d to make an application
under section S in the case of-
· j
'•
686 (2)
(i)
(ii)
. u'ifttii14.~, ~ 26 ~ 2008 . . . ' ', '
. ~~nt or ..grand•pa~nt, against one or .~ore ~f his ~hil~n not being a minor ;
a childl~ss. s~nio;. ~itizen, again~t such of his te_lative referred to in clause (g) of section 2. . . _,,,,,.
(2) ~e ~bli~t( o~ ·or th~ children or relati~e, as the cas~ may be, .to m~intaln a senior citizen ex.tends t9
the needl! of suc_h _citii.en so thafsenior citizen may lead a noi:mat life.·. · · .
(3) The obUga~ion of th~ ·children to ~lnttlln Ms ~r her parent extends to the n~s of such parent either
father.or mo~er <>~ b91h, .~ t_he c~e may be, so that such paren~ may lea~ a· normal tife. . .
(4) Any person l>el~.S a r~lativ.·e·ofa senior citizen ~d havings~fficient means shalrmai~tain such senior
_citi~n . provided he is in pos~ ssion of the property of such senior citizen or he would inherit th'e
property of such senlor pitiien :
. . . r~ovided that where· more th~-one relatives are entitled to inherit the property of a senior
citizen, the maiptenance shall be payable· by such relative in the proportion in which they would
·inherit his property: · ·
·77
' ~ \ ,,1
\.
~-
' ~.
5. Applica~io~ for mal~te~ani,:e;-.\1) ·An,.11ppli~ation for ~aiptenan~~nder section 4, may~ mad~
(a)
(b}
. . (c)
by a_ seriior citizen or a parent, as the case may be ; or . ~ . . . .
ifhe ~s iric~p~ble,.by any. other person or oi"gaf!.isation aut_hori~ed by him ; or
th~ Tri'bunal may take cognizance suo motu .
Expll;lnation.-Fo:" the 'purpose~ of this section "organ1sation" means any voluntary association regjsiered
under the Six:ietie~~egistration Act, 1860 (21 of 1860), or any other law forthe time being in force. . . "<·) · . . .
(2)
0)
(4)
(5)
(6)
(7)
.. ' 1 . . • ;
The Trii .· 1al may, during the pendency of the proceeding regarding moi:ithly allowance for the main•
tenance :_i,nder this section; order such children or relative to make-a monthly allowance for the in
terim maintenance Qf such senior. citizen including p;lrent and to pay the same to such senior citizen
in~lud1ng parent as the Trib~al may from time to time direct. ·
On receipt of-an appiication for maintenanc~ under sub-section (l ), after giving notice of the apptica•
tion fo ~e chiJdten or ~Jative and after giving the patt-ies an opportunity of being h~rd, hold an
inquiry for determining the amount of maintenance.
Al! application fi,led· under· sub-section (2) for the monthly allowance for the maintenance and ex
penses· for proceeding shall be dispo:;ed of within ninety days from the date o_fthe service of notice of. ·
the application to such person : .
f>rovfded th~t the Tribunal may ex.tend the sa.id perio~, once: for a maximui:n period of thirty
_days in .ex~eptionl\,I ~irtwns'tance for reasons to.be recorded .in writing.
. .
An application for mairttenance under sub-section (I) may be filed against one ·or more persons :
' . ' . ' . ·. . . .
' '
Provided that . s~ch children or relative may imp lead the o~her person liable t~ maintain .
parent in the application for.maintenance. · ·
. Where n .mah.-.teQance otder was mode agalnst"more tha~ one person, the death of one _of them does ·
riot ~ffeot the liability of others. to ~ontinue paying maintenance. · ·
_Any such. allowance" f'or th~ mainte'n~nce and expe~ses for proce~ding shall be payable from the date of
th_e order;· or, if so ordered, from the datt of the appli~on for maintenance .or expenses or proceeding,
as the case may. be. ' ' . '
. •:•,
. '
686 (3)
(8) If, chiidren or reia'tive so ordered fail, without sufficient cause to comply with the order, any such
Ttibuna, may, fo,r eyery breach of the order/issue.a warrant for levying the amount due in the mannet
prpvided for _levying fines, and m·ay sentence· sµch person for the whole, or any part ofeach
month's allowance for the maintenance and expen~s .of proceeding, a.s the case may be, remaining
· unpaid after the execu~ion of the warrants, tQ impris_onment for a term which may extend to ~ne ·.
month or uni.ii payment if so.oner made whichever is.earlier: . · . . . ·. . . ' . ' . \ . '
P~ovidect that no warrant' s}:iall be ·issued for' the recovery. of any amount due under this
secti~n unless ··application be . ma~ to the Tribunal to levy su<;b_ amount within a period of three .
. months from th~ ,date on which if became due.··
6. , . Jurisdiction and proced~re. -(1). The_p~ceedings under $Ctlion 5 nuiy be take~-agllinst'any c~ildren o~
relative in_ any district_: . . · . · · · • · · . ·
(2)
(3) '
(4)
(5)
(a)
(b)
where he resides or las~. resided ; or ..
where children or relative resides. . .
On receipt of the application under section s,' the Ttibunal shall issue a process for procuring the
presence of children· or relativ.e against whom ,the application is filed.
For securing the attendiµice of children or relative the Tribunal s)uJII have tpe power of a fodicial
Magistrate of first c.lass as pr9vided under the Code of Criminal Proc~dure, 1973 (2 of 1974),
All evidence to such pro'cteding~ shall be taken_ in the presen~ of the ohild~n or rel~i~e against
whom an· order. for payment· of maintenance is proposed to be made, and shall be recorded in the
manner pre.scribed for suminoris cases :
Provided iliat if the Tribunal. is satisfied tbat the chndren 9r relative against whom an order
for payment of maintenance is proposed to be made is wilfully avoiding service, ~r wilfully neglect
if!g to attend the Tribunal, theTribunal_ may proceed to_ hear and determi~e the ~e exparte ..
· Wh~e the children or relative is residing out of lpdia. the summons .shall be served by the Tribunal
through such authority, as the Central Government may by notification in the official Gazette, specify
in this.behalf. · ·· · · ..
... · . .
The Tribunal before h~aring an application under section 5 may, refer~~ same to a Conciliation
Officer and such. Conciliation. Officer shall .subthit his findings within one month and if amicable ·
·· settlem~nt has been arrived at, ibe Tribunal shall pass an ~rdcr to thai effect. · ·
. . .
Explanation.- _For th~ purposes of this sub-section "Conciliation Officer" means any pe~on or representative
of ~ : organisation riferred to in Explanation to sub-section (1) of section 5 or the Maintenance Officers desig
nated_ by tbe·.~te Government under ·sub-section (I) of section 18 or any other persoi:i nominated by the .
Tribunal for this purpose.. · . . . :
7. . Constitu·tion of-Maintenance Tribunal. - (I) The State Govemme1:1t.shall witbjn a period of six months
from the date of the commencement of this Act, by notification in th~ Official G_~ette\ const_itute for each Sub-division
one or more Tribunals~ may·be specified in the notification fo'r the purpose of adjudicating and deciding upon the
order for maint~nance under section 5:. . . .
(2) The Trjbunal shall be presided over by an officer not below the rank of Sub-Divjsional Officer of a
$~. · . ' .
· (3) Where two or more Tribunals are constituted for any area. the State Govemment may, by general or
special order, reg~late the distribution of business ainong ~hein.
8. . Summary procedure in case of lnqu!ry, - (1) In :holding any_ inquiry u'ndet section 5, the· .Tribunal may,
subject to any· n.iles that may be prescribed by· tbe State GovemmeJlt in this· behaff, follow such' summary procedure as
it deems tit.· · · · · ·
(2)
. .
·The TribWtal shall have·a\l the po.wen ofa.C.ivil Court fortlie purpose of taking evidence on oath and ·.
of enforcing the a~ndkice of witnesses and of compel'ling the discovery ·an~ production of documents
and material objects and for such other pwposes as may·be prescrib'ed ~ and the Tribunal' shall b~
deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code.of
Criminal Procedure, 1973 (2 of 1.97 4 ). ·
.--,-
686 (4) . -~~. ~ 26~ _-2008 .
•::,·: :-' ,. .-~; ··~• .. • : ··:·:.~r ~ .. ... ..:·. ,-
(3) ~Subject to any.rule th~ may ~ -inade in !his_ behalf, -the Tribunal may, fpr the ~rpose of adjudicating
and deciding up<in any claim for maint.enance,.clloose.one or more pel'SOns possessing special know- .
. ledge of any-tnattcr rele~ant iq -~ -iqqulry to assist it in ·holding the inquity. ·
. . : . ·. ' . ' . ' . ,,' ~;:,: > . .'. . ' ' ' : . . · .. ' ., . .•. ~ . . . . . .
. 9. - ·· Order· ror mail')tenance. _ _:__ ( t) ·If children ~r relativ(lS; as the case may be, .neglect or· refuse to maintain a
· s~nior citlien ~ng unable to-m.alriiain ithn$el~ the Tribunal may, ·on being 'satisfied :of such neglect or refusal, order
· ~uclr chUqren· or relatives to .make~ n;ionthly allowan<;e at s"'ch n1onthly rate for. the rnainte'nance of such senior citizen,
· as the l"ribunal ·may deem fit an~ .t~ pay tbc same to such ·sehiQr citizen as -the Tn"bunal may, from time tCi iime, direct. . . . . . ' ' .
(2) The tiiaximum mainteriarice allowance which ll\ay·-be ordered by ~ch Tnbunal shall be such as may
be prcsc·ribed by the Stat~ Government which shall p.ot exceed ten thousand rupees per mQnth. · . . . ' ' ' .
10. . Alteratio~ in _allowance . ....: (I) On ptoof:of misre~tatlon ~ mi~e Off~ or a ~ge in the circumstances
of any person, ·re.cetving a monthly al19wance.'under section 9, for ·the maintenance ordet.ed under that' section to pay a
rnonthiy.all~wanc-e for the mai~tcnance,; thee Tribunal may make 'such alteration, as it thinks fit, in the allowance for the
roain.tenllllce. · · · · · · - · · · · · ,.. • ·
Where 'it appears t~the Tribunal that, ih consequence of any 9ecision of a ~mpetent Civil Court, ~y
.. or~er mode 'llhder section 9 should be cancelled or varied, H°shall-cancel the order or, as the ·cas~ may
be, vary the sanie acco·rdingly. ·
.-· .. . . .· . . ~
I I. E'nforceme..-fof order o( maln.tenancc . .._(I) A copy of the. order of maintenance an"d including the order
.· regardi11t·expenscs of procee4ings, as the c~e .may_ be, s~a{I be _gi~en without p~ynient of any fee to the ·senior citizen
or to parent, as the case-m~y be, in whose favour it is made and such order may be enforced by any Tribunal in any place •
where the person against whom it. is mad~, such .Tnl>unal pn being satisfied as to the identity oflhe parties and the non
payttien~ Qf._the allowance, or as the case may be, expenses, due. . . . . . . . .
. ' .
A maintenance order rrtade under this Act. shall have the same force-and effect as an order passed·
under: Chapter IX ~fthe Code of' Crim~al Procedure, J-973 (2 of l 974), ·and shall be executed in the
· _· · -Jtlaimer p.rescrlbed.for the execution of such order by that Code,
12. (l°p_tion reg«rdi~g maintenance iri cerhlin cases. - Notwithstanding anything contai~ in Ch.apter IX of
·the. Code of Criminal Procedure,· 1973 (2 of 1974), where a senior citi7.etl-0r a parent is entitled for maintenance under
. the said Chapter and also entjtled fOr!Jlaintenance under this Act may; without prejudice to the provisions of Chapter IX
of the siid Code; ctaiin such maintenance under either of those A,.cts bu~ not under both. ·. . · . . ~ .
13. -P~posit of maintenance a~ount . - When ari order is made under this Chapter, the thildren or relative who .
is require.d to-pay any alJ'\ount in.tenns of $UCh orcjer shall, within thirty days of the date of announcing tlie ordet by the
Tribunal, deposil the entire amounr ordeted "in _such manner· as the Tribunal may direct. . .
. . . . ' ' .
14. Award of interest where. any claim is all_owed . - Where any Tribunal makes an order. for _maintenance
made under this Act, i;uch· Tribunal may direct that in addition to the amount of mai~tenance, simple interest shall also
be paid:at· such rate arid_ ·from such date not earlier than the· date of making the application as may be detennined by the
Tribunal which sl\ilfl not be less than five per ce1\t, and not more th~n eighteen per cent : · ·
: . . Provided that whri'e ~y appli~tion fo~ maintenance under t:hapter .1x ~f the Cod-~ ·of Crimin~!-Procedure.
1973.'(2 of._1974) is pen~ihg 6e.fore a Court at the commencement ofth1s Act, then the Court shall allow the wi1hdrawal
of such application on the request o'fthe parent and such paren~ shall be ~ntitled-to file.an application for maintenance-
. befor,.; the Tribunal. ·
15. Co.nstit~tl6~ -of Appellat~:-Tt.ibunal . -(1) The .S1ate Govemrilent may, by notification in the Official
Gazette constiiu~e one _Appellate--Thiburial for each district to hear the appeal against the t>rder of the Tribunal._
(1), 1'he Appdlate 'l'dbona\ ~hall be ~reside'd over by~ offi~r not below the rank of District Ma!;istrate_.
.. ..
,:', I
..
-·
;.,,.' -,
-~~. ~ 26~. 2008 · 686 (5)
; ,. . '
16. · Appeals :-(l) Any seniorcitizeJl.oraparent, as th'e c~'maybe aggrieved by an order of a Tribunal may,
within sixty days from ·the date of (he order, prefer an appeal to. th~ Appellate Tribunal :
'"..-:.. , I•.:· ..... .
Provided th~t on appea1,. me children or relative who is req~i~d to pay any ameun·t. in terms of such
maintenance ordei-shc1.ll continue to pay u,. such parent the amount so ordered, in th¢ manner directed by the·
· Appellate Tribu_nal : - . · · · · · ·
. . '. Provided further that .the Appellate Trib11nal.ma'y; ente~in .the. appeal aftcnhe expiry of the said
peri~ of ·sixty_ days; if it'is satisfied that the appellant was prevented by sufficient_ c.ause frQm pr~ferring the
· appeaf i~ ti?t)C. · ·. · · · · · · · . . . . . · . . . . . · · . · ·
(2)
(3)
On receipt of an appeal, the Appellate Tn'bunal shall; cause a notice to be s~~cd upo~ the respo~dent. . . . ,' ... ' . ' ' ' . . .··
The Appellate Tribunal may call for the record qf proceedings from the Tribun!ll against whose order
the appe:al is pl'.efetTed. ·
(4) The Appellate Turbinal. may, after examining the appeal and the records call~d for either allow or
(5)
.reject the appeaL ·
The Appeilate Tribunal shall adjudicate and decide upori the appeal filed against the order of the
Tribunal and the .order of-the Appellate Tribunal shall be fin~I:
· Provided that no appeal shall be rejected unltss an opportunity has been given to both the
parties of being heard in person or through a duly authoris_ed representative.
(6) The AppellateTribunal shall make an endeavour to pronounce its order-in writi ng within one month
of_~e receipt of an appeal. · · · ·
· {7) . . A copy ()f every order made under sub-section (5) shall be sent to both the parties ftee of cost.
17. . Rlght·to legal-representation . ---N~twithstanding anything co11tained in any_l11w; no party to a proceeding
before a Tritiunal or Appellate Tribunal ~hall be represented by a legal practitioner. . . . .
18. Mainten~it~e Officer . -· (I; The State Government shall designate the o·istrict St;,cial Welfare Officer or an
officer not below.the rank of a Distrii:t S')cial Welfare Officer, by whatever name called as.Maint~oance Officer. . . . ' . . . . .
(2) The Maintenance Officer referred to in sub-section (l}, shall represent a pare.nt if be so desires,
during the proceedings of the Tribunal, or.the Appellate Trjbunal, as the caw may be ..
CHAPTER III
Establishment of Oldage Honie$ . •
19. Establishment of o)dagt; hOIJ\eS . - (I) The St.ate Govem,:nent may-establish.and maintain such number of
o\dagc homes at accessible. places, as it may deem_ ne9essary, in a phased manner, beginning with at least one in each ·
distri~t to accommodate in such homes a minimum of one hundred fifty senoir dtizens who .are· indigen~. . . . . . . .
(2) The State G~yemment may, p~escribe a scheme for manag~nt of oldag~ homes; including·the stan
dards ·and various types of services to be provided by them which are ne.~~sary for medical care a"~
~eans of entcrta.inment to th~ in~abitants of such home·s. · · ·
£.xplan~tion~-· For the purposes. of this· section, "indigent" means any senior citizen who is no·t having
sµfficient means. as· detennined by the Staie Government, from time to time, to maintain _himself.
• I
CHAl>TER . JV
. Provisions, for· Medical care· ohenior citizen
' ' ' , _. I ' ' t ~ , '
20. . Medf~l sup~rt for scnio~ citize~"s ·. -:- T11,e. State Gover'n~en~ shaJI ensu~e that,~
. (i) . . the· ·Gov~ e~t h~s'pi.bt,ls· -or -hospi~ls -ftmded .fully or partially by the Government shall provide
~eds ~or alf senior cidzehs as far as possible ; .. . . ' . _· '
(ii) ·
(iii)
(iv)
(v)
-·stparat(?• q~eues" be artahgcid for.si:ni~r ci~izens ; . . . . ·. ' ',
facility for treatment of chronic;;, tern'linal a,id degenerative diseases is ~xpanded for senior citizens ;
res~~h activities fof chrcinjc' ~lderly dis~es ~nd ageing is expanded ;
there are earmarked f~cilities for gerlatrlc_patients ~ every.district hospital duly he~ded by a medical
_offi_c~r: with experi~nte fo geriatric cart. . . · . . . · ·
Cl:IAPTER V
Prok.ctton oflif~ and property ofsenior ·dtizen
. .
2 1. · · . Mtasures fo~ _,ublicity; a~a-renes, etc-., for welfare of se.nior eitize~s. - The State Government shall, takt
'1il measures to ensure~a~ _.:._, . . ' ' ' . . . ' ' .· ·. ' .
. (ii)
the. p~visions of this Act a~ give!'! wide publicity thro1,1gh public media including the television,.
radio andth e print at regular intervals; · ·
the Central_ Govein.'llent .. and State Government _Office~; including the ~iice officers and the'mem
. berl\ of, the judicial ·service; at'C gi,·cn -periodic sensitization and awareness trai:1ing on the issues
·relating tothi s Act; · · · · ··
effediv~ co:,ordinatfon between the s~rvices pr~vided by the conce~ed Ministries or Departments
· ·dealirig with law, home affairs, health and welfare, ·to address the issues relating to the welfare of the
senio,:.citi7.ens and perio<lical review of the same is c<mducted.
' . . .
22. Authorities who ouiy. be specifie<I for implementin& the provisions of this -Act. --, ( l) The State Govern~
me_nt may, c~nf-et such powers and impose SU_C~ duties O!l a District· Magistrate as may be necessary. to ensure that the·
. provisions ·o°f iliis Act ·a,e properfy carried out and the District Magistrate may specify the officer, subordinate to him,
. who shall exe·rcise all or an_y of the po~vers, and perform all or' a:ny of the duties, so conferred or imposed and the local
I imits within which such powers ot dut.ies shall be carried out ·by the officer ~s may b~ prescribed.
·. (2) . -Th~:~~te·Goveriui,ent shl\llprescribe a comprehensive :ction ~I~ f~r providing protection of life.
· and property .of seniot citiz~ns.
. . . .
.23. Transfer Qf-property' to be void in certain circumstances.~ (I) Wtier.e any senior citizen who, alter the
c~mm_encenie* of this Act. lias tran~ferred by way of gift or oth~ise, his pr<;1perty, subject to th~ conditiol\· that the
transferee'-shall providotlie basic amenities and basic physical needs to the:tTansferer and such transteree refus_es or fails
to provide sue}) _amenities and. physical needs, the said tr/lllsfer of property shall be deemed to have be~n made by fraud
o·r coerciori or undet' undue..inftllence ah~ shall at the option o_f _the transferor be declared void by the Tribunal.
' (2) )\'here _an:y scnioi-.'citi~ri has a right to recciv~ maintenance o~t ofan estate and such estate or part
·thereof is tran.sferred,. the· riiht to receive mai11temmce may be "'' "'" · · ~ ·•~,iil)st the trarisferee-if the _
tra_nsferee ·has. notice of' the right, or jfth~ transfer fs r~: .. iucl)·us; but no,. ,i1;st the transferee for·
considetiltion and without notice of right. ·
If,:~riy s~nio1· ~itizen i~ in~aj>abl~.of enf~rcing the rights un.der sub-sections (I ) ar.d (2), action may be
~en on his'behalfby any ofthc·organ·isaii9~ rcferted to In Explana.tion tQ sub-section (I) of section 5 .
..
CHAPiE R Vl ·
Offences and Procedure for trial
24. E~posure and a·ba~donment of senior citizen.----:- Who.ever, having the care or p~otection of senior citizen
leaves~ sucil senior citiz.en in any place with the intention of wholly abandoning such.senior <ritizen, shall be punishable
with imprisonment of ~ither <lescription for a: term which may extend to three months or fine which tnay extend to five
tho~$and rujke~ or with both. :.. ·. ·,. , ·
.. . ,•' .-· ~ · , ,·
:t \ _J
3 ~r
, .
\
'" '
'·: ~ ..
...
. It'•
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; :·
, .
- . ·:-: - -~mmt, ~ 26 ~ 2Q08 . . 686 (7)
. . .. 25. , ·cogn!Z9 nc~ of offe~ . -,....; (I) Notwithstan~iiig anything:contai~ed in Jhe Code of Criminal Procedure , 1973
(2 ~f 1974), ~ve,ry offi.n~ under this Act shall be congni~ble ~nd bailable. · · ·
. (2) ·An offence unde_r this Act. sh.all: be tried summarily by a Maiistrate .
. CHAPTEJ{ VU·
:. ' J. '. "
Mbcellan-eous . .
: ;26.. . Officers ·~ -~ public _se,rvants'. ___, ,Every. offic"r ~r: ~tiit'f"apwi~ted to ~xercise ·~nction~ under this Act 'shall
. ~ deemed to be a public servant wi~i_n the. meaning 9fsectloit 21 of the.Indian_ Penal~ (45 of 1860); ·. .
27. Jur·1s4ict1on ofc_lvll _t4>u.rts .-~rr~ -: ·..;.. No -Civii'Court shall ha~e Jurisdicti~~ j~ re~pect of ~y matter to ..
· · . which any prov,is!on ofthis _Act·appli_es•artd PO. injunction shall oe granted by any·Oyil Court in resi>c;ct_ of anything ·
: which is.don~_~r.intendcdtobedoneby .'orunderthisAct. . . · . ·. . · . . . . ' ' .
. . 28, P~tection of ~ction t.ake ..... in good faith . -.:._No suit. prosecution ~r other legal proceeding shall lie against .
· .the Centtal-Qoveinmef!t. the Sta~ ~ov,el'Tim~ilts·or' tl:le local 11uthority or any officer of the Government' in respect of ·
. . . allything wh~ch i.s dorie in good fafth or inten'iied to be.done-in pursuance or this Act and any·-rutes or .orders n1ade
' · thereunder. , . '. . . . · . . · · · · · ' · · , · . · . · . . · · . · · · ·
, .
29. · Power to 'remove·ciimculti~. ~ If~; ·djffi~u·i; ~ls.es in gMng effectlQ the'pcovisi~ns ~ithis Act, th~ S.uue ..
Qov~mment may; by order published in the Official Gazette, make.such proyisions llOt inconsistent with the 'provisions
of this Act, ~ appear to it ~o be· necei;sary or expedient for removing the difficulty : . ·.· . ... . . . .
Provided that nq such order shall be m!lde after the expiry· of a period of two year_s from lhe" date of the
com~encement of this· Act. · · _ . . ·. · . · . . . . . . · · . ·
30. . . Power 9f Ctnt~l Gov.ero.m~~i( to give 4irectioli$ ·. -- The Centrai Government may give-directions to State
.9,o~emmen'ts as to tiie carry:it:i:g inti;,_ ~x~~ution oftJ)c provisi~ns of this. Act. · ·
· • .. 31. '.' : Po~er · of ~e~t_~ -1 :G~~er~~e~t ti) ~vie~ . ~ The Central Government m~y' make pc:riooic review and
.monitor ~e pro~~ofth~ implemcn~ion .?f-the·j,rovisjons ofthifAct by the State Governments: . _ . .,
n. : Power ~f.State Governmeni ·,to' ~ -ake· rules . -~ (1) 'Ine' S~te Government, may, -by ·notification in the ..
Offi'tial Gazette, make rul~~JQr caizying out _thb ·purposes of this A;ct. . .
' . - . . . . . . . . .
(2) . . Without· p~judic~ tci ilie .g~neralify 'of the .foregoing pow.er; such. nil CS: may provi~e for:- . . . . . . - . . :· - ..... -. . .. -
. (a)
•
0
'1te '.manner" of holding i11quiJ)':~der se~Uon ~ ·subject to.such rules as may be· prescribed .
- .. : . ' . . under sW,.:~ectioii'(n ohcttion··i ~ ' .· · ··. · . : . . · ·. . · - . -·.
. '
-·.(b) ·: · · the~t ~ p~~ of~-Ttibunal .fot other purposes under su~on (2) o(~n 8 ;
·(c) · · th~-m~i;urti ·iriainte~ancc. allow~ce ·which niay be o~e.red by.the·T;ibun~funder.s~b~
· sect!' 9n (2) of section 9 .;· ·. ·
(df : · th~ 'scherri~ .f9r inanag~me~t of oldage :homes; _including the standards and v.arious ~pes of · ·
services to.~ provided by them which are necessar.y for medical care ai:td means of enter'."
' ::· · :· . 'tainmenttothe inhabitants of such home_s w,_der sub-section (2) of section 19 ;_.
-~~). the-powers a~d duti_~s-,o'flhe authoritie~ for impl~~enting the provisions of this Act, under
: s·u~~ction ( I) ofsecti~n 2'2 ; . .
(f) · .· · ·: a.com~ceheii'si~e-action plan· for prov.idlng protection of li~e· ttnd property of sc,ii6r citizens
... . · . . urider._sub-sccH,;>n (2) of section 22 ~ · . ·
.-_(g). ~· any'othet ~el' which"is JO be, or.~y be, prescri~d .
,, .. '
. (3) .·: ~very rul~ ~~c-~ri~ this A~ 'sh~II be laid~ as ·~on ~ qi~~ be a(l~~ it is
0
1lla~e. ~fore ~-~~h. l'la~~ of.. .
· S~e l.egislatu(c; wh~ it ~·oi:i~ists of two· Houses or where such legislaiure. con_sists of on-e Hot4se,
-~fore .that House.· .. · .. . · . . · . . . . . . . ·. · :· ·
I • • •
. •,•
... ,.,