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Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019

Published vide Notification No. S.O.128/C.A.56/2007/Ss.19 and 32/2019, dated 22.11.2019

Last Updated 25th December, 2019 [pu962]

(a) "Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act 56 of 2007);

(b) "Department" means the Department of Social Security and Women and Child Development ;

(c) "Grantee" means any Non-Government Organization or Voluntary Association receiving grant-in-aid under clause 11 of the scheme;

(d) "Government" means the Government of Punjab in department of Social Security and Women and Child Development; and

(e) "Senior Citizen Homes" means homes registered under clause 3 of the scheme.

(i) registration of the institution under any law for the time being in force;

(ii) details of physical infrastructure, water and electricity facilities, sanitation and hygiene, recreation facilities;

(iii) financial position of the institution and maintenance of documents along with audited statement of accounts for the previous three years;

(iv) arrangements of safety, security and transportation;

(v) details of other support services run by the institution persons;

(vi) details of linkages and networking with other governmental, nongovernmental, corporate and other community based agencies on providing need-based services to elderly persons;

(vii) details of existing staff with their qualification and experience;

(viii) details of beneficiaries alongwith their AADHAAR numbers;

(ix) a declaration from the person or the institution regarding any previous conviction record or involvement in any immoral act; and

(x) any other criteria as specified by the State Government.

(i) Director, Department of Social Security and Women and Child Development;	Chairman
(ii) Additional Director, Social Security;	Member
(iii) Joint Director, Social Security;	Member
(iv) Deputy Director, Social Security.	Member-Secretary

(i) Deputy Commissioner;	Chairman
(ii) Civil Surgeon;	Member
(iii) District Social Security Officer;	Member-Secretary

(iv) two members of the civil society working in the area of welfare of senior citizens; and

(v) two representatives of the District Red Cross Society.

(a) Application form;

(b) Age proof (Aadhar Card or Voter Card or Voter List or Marksheet of 10th Class or Retirement Certificate or in case of Orphan, Self Declaration or Certificate from Civil Surgeon is sufficient) and,

(c) Will of Property and list of belongings for the future course of action

(a) on mutual consent of family after the conciliation;

(b) on self-declaration by resident;

(c) on application of guardian with the consent of senior citizen; and

(d) on any complaint received from majority of residents.

(i) the Home must ensure that the Civil Surgeon or the Senior Medical Officer concerned must declare such person's death;

(ii) the Home must inform any family member of such person and the body of the person shall be handed over to the relatives or, in the absence of any claimant, the last rites shall be performed under the supervision of the person-in-charge of the Home according to his ritual rites and after retaining a photograph of the person for future reference;

(iii) the Home must inform the District Administration and the Municipal Corporation or the Municipal Committee or Panchayat, as the case may be, for the purpose of issuance of death certificate.

Option 1

Option 2

(a) The Non-Government Organizations or Voluntary Associations should be a registered body under the Societies Registration Act, 1860 or licensed under the Companies Act, 2013 or any other law for the time being in force or a Public Trust registered under any law for the time being in force;

(b) The Non-Government Organizations or Voluntary Associations should be a registered organization under this scheme;

(c) All Non-Government Organizations or Voluntary Associations shall comply with statutory approvals and clearances as applicable;

(d) The Non-Government Organizations or Voluntary Associations should have an experience of working at least two years for the welfare of public at large;

(e) The said organization shall have a properly constituted managing body with its powers, duties and responsibilities clearly defined and laid down in a written Constitution. It shall have an appropriate administrative structure and a duly constituted Managing Committee or Executive Committee;

(f) The organization is initiated and governed by its own members on democratic principles;

(g) The aims and objects of the organization and programmes in fulfilment of those aims and objects are specifically laid down;

(h) The organization shall not run for profit to any individual or a body of individuals;

(i) The organization should possess proven credentials and capabilities to handle such projects; and

(j) All the members of the organization must be active members, there shall not be any bogus or sleeping member, if found, any such organization shall be barred.

(i) information relating to the grants received or likely to be received from other departments of the Government of Punjab or any other source for the same project; and

(ii) a bond in a format specified by the Government, on a non-judicial stamp paper, for the amount of grant-in aid being sought, duly executed by the controlling authority of the institution or organization.

(a) Nutrition – Variety of food stuff (as per local conditions) in an adequate quantity, good quality and containing an average of 1700 calories and 50 grams protein shall be provided to the beneficiaries every day. The daily indicative menu shall be clearly mentioned on notice board.

(b) Medical facilities/ Medicare- The grantee shall have a first aid kit (as advised by the Doctor), glucometer, BP monitoring machine, weighing machine and general medicines as prescribed by the Doctor. The grantee must ensure presence of doctor 24X7 or a tie up with the Civil Hospital to deal with emergencies.

(c) Physical aids and assisted living devices– Devices such as wheelchairs, hearing aids, dentures, spectacles, crutches, walkers, etc. shall be made available to the residents under RASHTRIYA VAYOSHRI YOJANA (RVY). The grantee may place requirement (in proforma prescribed in RVY) of assistive devices to Artificial Limbs Manufacturing Corporation (ALIMCO) (implementing agency of RVY) through District Administration. The District Administration shall forward the application for requirement of devices to Artificial Limbs Manufacturing Corporation (under intimation to this Ministry).

(d) Recreation – At each centre, the implementing agency must provide books, 3-4 Magazines, 2-3 newspapers (in regional/ local language), Outings at nearby places (1 in a month)- religious/ cultural, Games like caroms, chess, cards, one cable connection, one computer with internet connection, with a separate reading room.

(e) The grantee shall ensure the services of minimum staff as specified in the Annexure -3.

(f) Security- The necessary security arrangements shall be made in the centres by the grantee.

(g) Clothing – Keeping in view the local climate, weather conditions and traditional norms, all the residents must be provided clothing articles as per Annexure -6.

(h) Rooms – Properly ventilated rooms with sufficient space between the beds for the easy movement of the residents shall be provided alongwith provision for storage of the belongings of the beneficiaries. Floors shall be anti-slippery.

(i) Bathrooms and toilets –The grantee must ensure separate toilets for females and males. There shall be at least one toilet with western style fixed or removable commodes. The grantee shall have ramp facilities and railings for easy access to the inmates at bathrooms and toilets, wherever required. The bathrooms and toilets shall have anti-slippery tiles and railings for hand support.

(j) Hygiene and Sanitation- All the rooms, veranda or courtyard, kitchen , bathrooms and toilets shall be cleaned at least two times a day.

(k) The grantee shall make miscellaneous payments including payments for electricity, water, internet, stationery, postage, maintenance of furniture, generator or inverter, cost of fuel for cooking, replacement of bed sheets.

(l) Non-Recurring expenditure shall be provided as per norms specified in Annexure-4.

Form 1

[See clauses 3(2) and 11(1)]

Application For Registration Of Senior Citizen Home (Whether or not seeking grant-in-aid) UNDER THE PUNJAB MANAGEMENT OF SENIOR Citizen Homes For Elderly Persons Scheme, 2019

(For 1st Instalment and New Cases)

(i) Type of Institution ........................................

(ii) Name of the Institution / Organization...........................

(iii) Registration number and date of Registration of the Institution/ Organization under the relevant Act (Annex- Relevant documents of registration and bye-laws, memorandum of association)................................................ ............

(iv) Period of validity to run the Institution / Organization.................................

(v) Complete address of the Applicant/ Institution/ organization........................

(vi) STD code/Telephone No..................................................................

(vii) STD code/ Fax No.........................................................................

(viii) E-mail address.............................................................................

(ix) Capacity of the organisation....................

(x) Whether the organization is of all India character, if yes, give address of its branches, in other states........................................

(xi) Whether the Institution/ Organization had been denied registration earlier Yes/No

(xii) Ref. No. of application which resulted in denial of registration as senior citizen home :

(a) Date of denial........................

(b) Which department has denied the registration.............?

(xii) Reason for denial of registration as senior citizen home....................................

(i) Name of the proposed senior citizen home ............................

(ii) Type/Kind of senior citizen home .........................................

(iii) Complete address/ location of proposed senior citizen home or organization

(iv) STD code/ Telephone No..................................

(v) STD code /Fax No...............................

(vi) E-mail address................................

(i) Main Road........................

(ii) Bus –stand......................

(iii) Railway Station....................

(iv) Any landmark................

(v) Nearest Hospital..........

(i) No. of Rooms (Mention with measurement)..................

(ii) No. of toilets (mention with measurement)...................

(iii) No. of Kitchen (mention with measurement) .......................

(iv) No. of sick room...............................

(v) Annex -Copy of blue print of the building (authentic sketch plan of building)...

(vi) Arrangement to deal with unforeseen disaster also mention the kind of arrangement made:

(i) Fire

(ii) Earthquake

(iii) Any other arrangement

(iv) Arrangement of Drinking water

(v) Arrangement to maintain sanitation and hygiene:

(vi) Pest Control

(vii) Waste disposal

(viii) Storage area

(ix) Any other arrangement

(x) Rent agreement/ building maintenance estimate (whichever is applicable)(Annexcopy of Rent agreement)

(i) Recreational facility..............................

(ii) Health Checkup arrangement, frequency of checkup, type of checkups proposed to be done........................

(iii) Any other facility that shall impact the overall development of the senior citizen....

(i) Detailed staff list.........................................................

(ii) Education and Experience of the staff ....................................

(iii) Name of partner organizations

(iv) Name of the chief functionary of the organization

(i) Major activities of the organization in last two years a. (Annex copy of Annual Report)

(ii) An updated list of members of the management committee/ governing body in the enclosed format (Annex- resolution of the annual meeting)

(iii) List of assets/ infrastructure of the organization

(iv) Details of existing bank account of the home indicating branch code account no.

(v) Balance sheet of the organization.

(a) The Maintenance and Welfare of Parents and Senior Citizens Act 2007

(b) Senior-Citizens-Act-2012-Punjab rules

(c) The Punjab Management of Senior Citizen Homes for Elderly Persons Scheme,2019

Witness no.1: .......................................

Witness no.2: .............................................

Form 2

[See clause 3(3)]

Government of Punjab

Department of Social Security and Women & Child Development

(Disability Branch)

Certificate Of Registration

(Under The Punjab Management Of Senior Citizen Homes For Elderly Persons Scheme, 2019)

(a) The Maintenance and Welfare of Parents and Senior Citizens Act 2007

(b) Senior-Citizens-Act-2012-Punjab rules

(c) The Punjab Management Of Senior Citizen Homes For Elderly Persons Scheme, 2019

..................... (Signature) Seal

(Director, Department of Social Security and Women & Child Development)

Form 3

[See clause 4(5)]

Inspection Form By Inspection Committee

(Fill as applicable)

1. ...................................

2. .................................

3. .................................

i. Name and address of the Organisation:

..............................................................................................................

...................................................................................................................................

ii. Registration No. (Under The Punjab Management Of Senior Citizen Homes For Elderly Persons Scheme, 2019 ): ............................

Date of issue : .............................................................................

Date of expiry : ...............................................................................................

iii. Complete address of the senior citizen home :

.........................................................................................................

.......................................................................................................................

iv. Name of the Officer/Person-in-Charge:

....................................................................................

v. Contact No: ............................... Email Id:

........................................................

vii If Aided/supported: by State Government, Name of the Department:

viii If run by Government:

(i) Sanction capacity of the Home...............................

(ii) Are senior citizen of both sexes kept in the same home Yes/No

(iii) Are the bathing and sleeping facilities maintained separately? Yes No...................................................................

• Building:

Rented:.................. Owned..................................

• Are CCTV cameras installed at the entrance Yes/No

• Security Adequate Inadequate

• Sufficient space to accommodate the senior citizens: Yes/No

• Space available:

• Is there a TV set available with Cable network

• Any other recreational activities, etc.

(Please specify)

• Medical facilities/ Maintenance of Health Cards: ..........................................

• Nutrition / Special Diet: .........................................................................

• Provision of safe drinking water: .........................................................................

• Is the number of senior citizen helpline (1098) displayed near the phone Yes No

• Counselling/ Guidance services/physiotherapist, etc. provided : ...........................

  ..............................................................................................................

• Other programmes and activities initiated: ..............................................................

• Formation of Senior Citizen Committee / Management Committee:

• Date of constitution of Management Committee and frequency of meetings held :

• ...........................................................................................................

Name of inspection Committee member:

Signature:

Name of inspection Committee member:

Signature:

Name of inspection Committee member:

Signature:

Name of inspection Committee member:

Signature:

a. Accounts in 4 parts for the project for which grant-in-aid is sought and for the institution as a whole.

I. Income & Expenditure Statement

II. Receipt & Payments Statement

III. Balance Sheet

IV. Auditors Report

b. Activity Report of the Institution for the previous year.

c. Budget Estimates for the project for current year

d. Details of Beneficiaries.

e. Details of the Managing Committee.

f. Details of Employees.

g. Copy of Registration Certificate

h. Memorandum of Association / bye-laws / Articles.

i. Utilization Certificate in respect of grants released in the previous year

Note. - In the case of new projects, accounts should be audited and the accounts submitted for the preceding two years. The requirement of Utilisation Certificate (UC) does not apply in such cases.

Annexure -1

(See Clause 3)

• Total Requirement: Covered Area 28300 sq. ft.+ Open Area (7000 sq. ft.) =35300 sq. ft.

• Cost of Purchase: Rough estimate Rs.1.5 crore to Rs 2.0 crore, depending upon the location.

• Purchase: Land purchase cost for area of 28300+7000=35300 sq. ft. would vary from location to location; but funds are a major constraint.

• Lease: Land can be taken on lease from Red Cross or some Government Department or institution but availability is a constraint

• Donations: Land can be sought as donation from individuals/s through public advertisements but there is no certainty that such offers will be forthcoming.

Annexure -2

(See Clause 3)

Annexure - 3

[See Clause 10 (2)(e)]

Annexure - 4

[See Clause 10 (2)(I)]

Annexure - 5

[See Clause 10 (2)(h)]

Annexure - 6

[See Clause 10 (2)(g)]

Annexure - 7

[See Clause 10 (2)(i)]

Annexure - 8

[See Clause 10 (2)(a)]