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Maintenance and Welfare of Parents and Senior Citizens Act, 2007 32. Power of State Government to make rules.- 1. The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. 2. Without prejudice to the generality of the foregoing power, such rules may provide for- a. the manner of holding inquiry under section 5 subject to such rules as may be prescribed under sub-section (1) of section 8; b. the power and procedure of the Tribunal for other purposes under subsection (2) of section 8; c. the maximum maintenance allowance which may be ordered by the Tribunal under sub-section (2) of section 9; d. the 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 under sub-section (2) of section 19; e. the powers and duties of the authorities for implementing the provisions of this Act, under sub-section (1) of section 22; f. a comprehensive action plan for providing protection of life and property of senior citizens under sub-section (2) of section 22; g. any other matter which is to be, or may be, prescribed. 1. 2. 3. Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of State Legislature, where it consists of two houses or where such legislature consists of one House, before that House.    |
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