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State of Haryana - Section

Section 26 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009

26. District Committee of Senior Citizen.

(1)The State Government may be order establish a District Committee of senior citizen for each district to advise in effective and coordinated implementation of the Act at the district level and to perform such other function in relation to senior citizen at the district level as the State Government may specify.
(2)The District Committee shall meet once every quarter.
(3)Composition of the District Committee tenure of member (other than ex-officio members), rules of procedure and other ancillary matter shall be such as the State Government may be order specify.From - A[See rule 6(1) and (3)]Application for maintenance under section 5(1)(a) and (b) of the ActSub-Division ............................................District ..............................................
1. Name of the applicant:  
2. Name of Father/Husband:  
3. Complete Postal address: Village .....................Road.................
    Ward No. ...............................
    Police Station .....................
    Post Office .......................... Pin Code.....................
    District ..................................
4. Name of Children/Relative from whom maintenance claimed:  
5. Present Address of Children/Relative:  
    Village .....................Road.................
    Ward No. ...............................
    Police Station .....................
    Post Office .......................... Pin Code.....................
    District ..................................
6. Permanent Address of Children/Relatives:  
    Village .....................Road.................
    Ward No. ...............................
    Police Station .....................
    Post Office .......................... Pin Code.....................
    District ..................................
7. Yearly income of the Children/Relative from all source:  
8. Detail of order against which the present appeal is beingfiled:  
9. Ground of Appeal:  
10. Relief, prayed for:  
11. Interim prayer, if any:  
ApplicantVerificationI do hereby verify that the statement made above by me are true to the best of my knowledge and belief and in verification thereof. I put my signature hereunder:Signature of the applicant.Form - B[See rule 6(2)(b)]AcknowledgmentReceived from Smt./Shri./Ms. ............................Son/Daughter of Smt./Shri./Ms. ............................. four copies of the application preferred under sub-section (1) of section 5 of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 which has been register and assigned the Application No. ................. of ...................Signature with SealForm - C[See rule 8(1)]Before the Presiding Officer, Maintenance TribunalApplication No. ................of ......................Sh./Smt. ...............................................................................ApplicantVersusSh./Smt. .............................................................................RespondentNotice of CaseWhereas an application for maintenance under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, has been filed wherein you have been joined as respondent and of which a copy is enclosed has been presented before this Tribunal.You are hereby informed that the said application has been fixed for hearing at ................ a.m. on .................. if you wish to state anything in reply to the application, you may appear before this Tribunal on that date and file your written statement 3 (Three) days before that day either in person or through any Advocate duly instructed in this behalf.Take notice that in default of your appearance on the date aforementioned the case shall be heard and decided in your absence.Given under my hand and the seal of the Tribunal this............... day of..............By Order of the Maintenance Tribunal .................Signature with seal.Form - D[See rule 8(3)]Before the Presiding Officer, Maintenance TribunalApplication No. ................of ......................ToSmt./Shri/Ms...............................................................................................................................................................Sh./Smt. ...............................................................................ApplicantVersusSh./Smt. .............................................................................RespondentNoticeWhereas an Application has been filed by you under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 before this Tribunal;And whereas now this Tribunal has fixed your application for hearing at ............ a.m. on .....................And whereas now if you wish to urge anything in support of your plea taken in your application you may appear before this Tribunal on that date either in person on through any Advocate duly instructed;Now, take notice that in default of your appearance on the date aforementioned the case shall be heard and decided in your absence.Given under my hand and the seal of the Tribunal this.....................By Order of the Maintenance Tribunal, ..............................Signature with sealForm - E[See rule 12(3)]Before the Presiding Officer, Maintenance TribunalApplication No. ................of ......................To....................................................................................................................................................................................Subject : Application No. ................ (..................... versus .....................)Whereas an Application has been filed by the applicant under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, before the Tribunal;And whereas the subject cited Application was fixed for hearing on...............And whereas in response to the notice given in Form C to the opposite party the opposite party appeared and showed cause against the maintenance claim;And whereas the Tribunal has sought the opinion of both parties as to whether they would like the matter to be referred to a Conciliation Officer;And whereas now both the parties have expressed their willingness in this behalf and upon the asking of the Tribunal whether the parties would like the matter to be referred to a person included in the Panel prepared under rule 5, or to any other person acceptable to both the parties, now both the parties have agreed for your being appointed as the Conciliation Officer in the subject cited case;Now, through this letter you are requested to try and work out a settlement acceptable to both the parties within a period not exceeding one month from the date of receipt of this references. Copies of the application and replies of the opposite party thereto are enclosed herewith.Presiding OfficerMaintenance TribunalForm - F[See rule 13(2)]Memorandum of SettlementThis Memorandum of Settlement (MoS) is worked out on this................ day of ................... between ..................................... (here-in-after referred to as the 'first party') and Sh./Smt. .......................... (here-in-after referred to as the 'second party').Whereas the learned Maintenance Tribunal has designated me as the Conciliation Officer and has directed to work out a settlement acceptable to both the parties and to draw up a Memorandum of Settlement vide order dated .............................................And whereas in pursuance to the order of the learned Tribunal, the Conciliation Officer vide letter dated ......................summoned both the parties to appear before him on ............................. at 10:00 a.m.;And whereas now with the best effort of the Conciliation Officer both the parties are now entering into this Memorandum of Settlement to formalize various terms and condition of this MoS reached between them.Now, therefore the parties hereto agree and this Memorandum of Settlement witnesseth as follow: