NHRC, India attends GANHRI Special Session & ASEM

Expert Forum Meet at Seoul
The National Human Rights Commission, India delegation comprising Justice Shri H. L. Dattu, Chairperson and Dr. Ranjit Singh, Joint Secretary (P&A), attended GANHRI Special Session on Human Rights of Older Persons at Seoul, South Korea on the 14th June, 2016. They also attended ASEM Expert Forum on Human Rights of Older Persons from the 15th -16th June, 2016 there.
During the deliberations, Justice Shri H.L. Dattu, Chairperson, NHRC, India said that the well being of older persons is mandated in the Constitution of India under Article 41, which states that "The State shall, within the limits of its economic capacity and development, make effective provision for securing the right to public assistance in cases of old age". He also highlighted various Government policies and legal provisions under the Maintenance & Welfare of Parents and Senior Citizens Act, 2007. He said that India has the youngest population in the world. The challenge is how to ensure a life of dignity to them when they grow old amidst changes in the socio- economic and cultural patterns.
Justice Dattu also focused on the Commission's initiatives towards the promotion and protection of the rights of older persons. The NHRC, India also showed a two and a half minutes short film on 'Rights of Elderly in India' after the presentation by the Chairperson.