SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Government gives financial support to senior citizens through various schemes- (Press Information Bureau) (20 Mar 2018)

MANU/PIBU/0555/2018

Civil

The Ministry of Social Justice & Empowerment is implementing a Central Sector Scheme of Integrated Programme for Older Persons (IPOP) since 1992 with the objective of improving the quality of life of senior citizens by providing basic amenities like shelter, food, medical case and entertainment opportunities and by encouraging productive and active ageing. Under this Scheme, financial assistance is provided to Non-Governmental/Voluntary Organisations, Panchayati Raj Institutions etc. for running and maintenance of projects like Old Age Homes, Physiotherapy Centres, Day Care Centres, etc.

The Scheme of IPOP is a demand driven Scheme, wherein financial assistance in the form of grant in aid is released to NGOs after receiving proposals online through the State Governments concerned, complete in all respects.

As per information received from the Ministry of Rural Development, Old Age Pension is provided under the "Indira Gandhi National Old Age Pension Scheme (IGNOAPS)" to the persons belonging to Below Poverty Line (BPL) households of age of 60 years or more.

State-wise funds are being released by the Ministry of Rural Development under the Scheme of IGNOAPS. Identification of beneficiaries, sanction and disbursement of benefit is done by the State Governments.

The performance of the NGOs under the Scheme of Integrated Programme for Older Persons (IPOP) is monitored from time to time through, inter alia, periodic field visits by the nodal officers of this Ministry, Inspection of projects by Regional Resources Training Centres (RRTCs), inspection of the projects under the Scheme by the Distt. Social Welfare Officer of the State Govt. Grants to NGOs is also released only on receipt of satisfactory Inspection Report Utilization Certificate in respect of grants released during the previous year's etc.

Tags : FINANCIAL SUPPORT   SENIOR CITIZENS   SCHEMES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved