[Cites 0, Cited by 0]

State of West Bengal - Act

West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008

WEST BENGAL
India

West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008

Rule WEST-BENGAL-MAINTENANCE-AND-WELFARE-OF-PARENTS-AND-SENIOR-CITIZENS-RULES-2008 of 2008

Published on 28 November 2008
Commenced on 28 November 2008
[This is the version of this document from 28 November 2008.]
[Note: The original publication document is not available and this content could not be verified.]

West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008Published vide notification No. 4347-SW dated 28th November, 2008, Published by the Government of West Bengal, Department of Women & Child Development and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, dated January 12, 2009.

030.

[With effect from 12th January, 2009]In exercise of the power conferred by sub-section (1) and sub-section (2), of section 32 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007), the Governor is pleased hereby to make the following rules, namely :

Chapter I
Preliminary

1. Short title and commencement

. (1) These rules may be called the West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008.

(2)They shall come into force on the date their publication in the Official Gazette.

2. Definitions

. (1) In these rules, unless the context otherwise requires(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007);(b)"Application" means an application filed under section 5 of the Act;(c)"Applicant" means the parent or the senior citizen or any organization authorised by such parent or the senior citizen, as the case may be, who has filed the application;(d)"Conciliation Officer" means an officer appointed by the State Government, for the purpose of sub-section (6) of section 6 of the Act;(e)"Form" means a form appended to these rules;(f)"Maintenance Officer" means the District Social Welfare Officer or an officer not below the rank of District Social Welfare Officer as the State Government may designate;(g)"State Government" means the Government of West Bengal in the Department of Women and Child Development and Social Welfare.

(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

Chapter II
Maintenace Tribunal

3. Composition of Tribunal

. (1) The Tribunal shall be presided over by the Sub-Divisional Officer :Provided that in absence of the Sub-Divisional Officer, the Officer discharging the functions of the Sub-Divisional Officer shall preside over the Tribunal.

4. Application for maintenance

. (1) The application for maintenance under section 5 of the Act shall be filed before the Tribunal in Form A.

(2)No Court fee or any other fee or charge shall be payable upon the application of maintenance filed by the parent, the senior citizen or their authorized representative.

5. Registration of the application

. (1) Upon receiving the application, the Tribunal shall register the case in a register to be maintained for such purpose and assign a number to such application.

(2)The acknowledgement to be issued by the Tribunal shall specify the case number and the date of hearing in Form B.

6. Notice for hearing of application

. (1) Upon receipt of an application for maintenance the Tribunal after registering the case and assigning a case number, shall issue as the process alongwith the notice under its seal and signature to the children or relative in Form C.

(2)Such process shall be issued through registered post with acknowledgement due, and through a process server attached to the Office of the Tribunal.

(3)Such process may be served upon the children or relative in persons or upon any person duly authorized to receive such process.

(4)The provisions of Order V of the Code of Civil Procedure, 1908, shall apply mutatis mutandis for the purposes of service of process.

7. Powers and procedure of Tribunal

. (1) The Tribunal shall sit at least once in a month for adjudicating the application or providing the maintenance order or as per the requirement and urgency of the business of such Tribunal.

(2)The Tribunal shall ordinarily hold its meeting at the respective headquarters of the Sub-Divisional Officer or at any other place as the Tribunal may decide.

(3)

(a)The Tribunal may, if it consider necessary, refer the matter to a Conciliation Officer for submitting his findings within one month from the date so referred.

(b)If an amicable settlement has been arrived at between the parties and the Conciliation Officer has reflected the same in his findings, the Tribunal shall consider such report of the Conciliation Officer and pass an order to that effect.

(4)The Tribunal may, for determining the amount of maintenance, appoint an officer under his administrative control to be an Inquiry Officer for the purpose of holding an inquiry with respect to the following :

(a)whether the applicant possesses any property or means to maintain himself;

(b)whether the applicant possesses any assets, movable or immovable out of which he can derive the means of his own maintenance;

(c)whether the applicant has any sufficient income from any source like monthly interest, house rent, return or investment, dividend, etc.;

(d)whether the applicant has divested any of his movable or immovable property and received a handsome consideration out of that divestment;

(e)whether the applicant has considered alternate forms of becoming self-sufficient by reverse mortgage;

(f)whether the applicant has created any family trust or like-wise, out of which he gets the means of his livelihood;

(g)the standard of life that the applicant has been laid in recent past or present time relating to food, clothing, shelter and other basic amenities of life;

(h)whether the applicant is receiving any maintenance from any one of the respondents or from any other sources either under any agreement or under the order of any Court of Law.

(5)The Inquiry Officer shall, after considering all the provisions as laid down in sub-rule (1), submit his report before the Tribunal within the specified time period as determined by the Tribunal.

(6)The Tribunal may, while passing the order of maintenance, also consider the following :

(a)the report of the Inquiry Officer;

(b)the number of children or relative against whom the application has been filed;

(c)the income of the children or relative and number of their respective family members;

(d)the financial status of the children or relative, the assets or properties they own or possess or have any interest therein;

(e)whether the applicant is presently residing in his own premises;

(f)current medical needs of the applicant;

(g)degree of care and caution to be taken to protect the property (movable or immovable) belongs to the Applicant;

(h)chance of inheritance to the property or assets of the applicant by the childern or relative.

(7)

(a)In case of exercising the powers as provided in the Act to this purpose, the Tribunal may ask the Police Officer of the respective Police Station within its jurisdiction, to ensure the protection of the person and property of the applicant.

(b)For securing the attendance of children or relatives, the Tribunal shall have the power of a Judicial Magistrate of First Class as provided under the Code of Criminal Procedure, 1973.

(8)The Tribunal, on such terms as it deems fit and proper at any stage of the proceeding, may adjourn the hearing of the application and the reason or the adjournment of hearing shall be recorded in writing by the Presiding Officer :Provided that the adjournment during the course of hearing of the application for the maintenance shall be granted only in the circumstances that are beyond the control of the human being :Provided further that no proceeding shall be adjourned more than twice in any circumstance.

(9)During the hearing of maintenance application or at the time of disposal of the such thereof, if it appears before the Tribunal that the parent or the senior citizen has no place of residence or has been driven out from the house, it may arrange for the shelter of that parent or the senior citizen in the Old Age Home established under section 19 of the Act or in any Old Age Home runs by the Non-Governmental Volunteer Organization.

(10)Except in case of ex parte hearing, before passing the final order of the maintenance, the Tribunal shall give adequate scope and opportunity of hearing to both the parties of the application for the end of justice.

8. Procedure for impleading children or relatives

. (1) An application by a children or relative, who is party in a maintenance proceeding, to implead any other children or relative of the applicant shall be filed on the first date of hearing of the proceeding as fixed by the Tribunal.

(2)No such application for impleading shall thereafter be entertained unless sufficient and reasonable cause for filing such application at later stage of the proceeding is shown by the party.

(3)Upon receipt of such an application for impleading other children or relative of the applicant, the Tribunal shall issue summons to them by fixing a date for appearing in the proceeding and filling any objections on their part.

Chapter III
Appellate Tribunal

9. Composition of Appellate Tribunal

. (1) The Appellate Tribunal shall be presided over by the District Magistrate.

(2)The Appellate Tribunal shall sit at least once in a month for adjudicating the appeal.

10. Appeals

. (1) An appeal under sub-section (1) of section 16 of the Act alongwith the impugned order of the Tribunal shall be filed before the Appellate Tribunal in Form C.

(2)No Court fee or any other fee or charge shall be payable upon the appeal petition filed by the parent, the senior citizen or their authorized representative.

11. Registration of appeal

. (1) Upon receipt of an appeal, the Appellate Tribunal shall register it in a register to be maintained for such purpose and assign a number to such appeal.

(2)The acknowledgement to be issued by the Appellate Tribunal shall specify the appeal number and the date of hearing in the Form D.

12. Notice for hearing of appeal

. (1) Upon receipt of an appeal, the Appellate Tribunal, after registering the case and assigning a case number, shall cause notice to be served upon the respondent under its seal and signature in Form E.

(2)Such notice shall be issued through registered post with acknowledgement due, and through a process server attached to the Office of the Appellate Tribunal.

(3)Such notice may be served upon the children or relative in persons or upon any person duly authorized to receive such notice.

(4)The provisions of Order V of the Civil Procedure Code shall apply mutatis mutandis for the purposes of service of notice.

13. Power and procedure of Appellate Tribunal

. The Appellate Tribunal shall dispose an appeal in accordance with the provisions of section 16 of the Act.

Chapter IV
Appointment of Conciliation Officer and rules for conciliation

14. Conciliation Officer

. (1) The State Government in consultation with the District Magistrate of the respective district shall nominate a Conciliation Officer for each Sub-Division of a district for the purposes of conciliation between the parent or the senior citizen and the children or the relative :Provided that for Kolkata, the State Government in consultation with the Presiding Officer of the Appellate Tribunal shall nominate more than one Conciliation Officer for the purposes of conciliation.

(2)The Conciliation Officer may be a representative of any Non-Govern-mental Volunteer Organization or an eminent Social Worker having special knowledge and experience particularly in this purpose and Social Work.

(3)The State Government, in consultation with the District Magistrate of the concerned district, may prepare a list containing the names and addresses of the Conciliation Officers for the respective Sub-Division of a district :Provided that for Kolkata district, the State Government, in consultation with the Presiding Officer of the Appellate Tribunal of the concerned district, may prepare a list containing the names and addresses of the Conciliation Officers.

15. Functions of Conciliation Officer

. (1) The Conciliation Officer, after getting the order of the Tribunal under section 5 of the Act for submitting his report or for the purpose of doing conciliation between the parties, shall submit his findings before the Tribunal within one month from the date so referred.

(2)During the time of conciliation, if amicable settlement between the parties, regarding providing maintenance and taking care and protection, has been arrived at, the Conciliation Officer shall report the same to the Tribunal.

(3)The Conciliation Officer may go to the house of both the parities or may call the parties of the proceeding at the office of the Tribunal for conciliation.

Chapter V
Amount of maintenance

16. Maximum maintenance allowance

. The maximum maintenance allowance, which may be ordered by the Tribunal under sub-section (2) of section 9, shall not exceed ten thousand rupees per month.

17. Deposit of maintenance amount

. (1) The Tribunal may, while passing an order for maintenance payable to the applicant by the children or relative, direct as follows :(a)the amount of maintenance may be given to the applicant directly to the applicant by hand against a proper receipt given by the applicant; or(b)it may be deposited in any schedule bank or post office or in a designated bank account chosen by the applicant.

(2)The amount of maintenance shall be given or deposited by the children or relative on or before a specified day or date of each month as directed by the Tribunal.

(3)The order passed, or direction issued, by the Tribunal shall remain in force until it shall be varied, modified, altered or cancelled by the Tribunal or the Appellate Tribunal.

Chapter VI
Oldage homes and scheme for its management

18. Oldage homes

. The State Government may make every effort to establish and maintain oldage homes at accessible places, beginning with at least one in each district to accommodate in such homes a minimum of one hundred fifty indigent senior citizens.

(2)The State Government may recommend to the Ministry of the Social Justice and Empowerment, Government of India, in favour of well-known voluntary organizations, for setting up oldage homes in each district of the State, under the existing schemes introduced by the Ministry of the Social Justice and Empowerment, Government of India, for the care and protection of the indigent senior citizens.

(3)All these oldage homes, established under sub-rule (2) of this rule, shall be monitored and supervised by the Maintenance Officer of the concerned district.

(4)The State Government may, from time to time, prescribe directions for management of the oldage homes, in the following manner :

(a)separate establishment for male and female indigent senior citizens;

(b)each oldage home shall be a comprehensive care and protection center of the indigent senior citizens.

19. Infrastructure of oldage home

. Each oldage home may have following facilities for the indigent senior citizens and destitute parents. namely

(a)Accommodation :The minimum standard of accommodation, as far as possible, shall be as follows :

(I)Dormitoryforty square feet for each senior citizen,

(ii)Prayer hallsufficient sitting space,

(iii)Recreation hallsufficient space for watching television, reading newspapers, books, etc.,

(iv)Dining hallsufficient space for dining of at least 40 persons at a time :

Provided that the dormitories, prayer hall, recreation hall and dining room shall have sufficient cross ventilation and light alongwith all necessary electric connections and facilities.

(b)Medical Care :Each Oldage Home may provide the necessary medical facilities to ensure the followings :

(i)regular facilities are available for the medical treatment;

(ii)necessary arrangements for oxygen cylinder and other medical kits;

(iii)a system is evolved for referral of serious cases to the nearest civil hospital or treatment centers;

(iv)a routine medical check-up at least once in a month;

(v)a health record of each senior citizen in each oldage home shall be maintained on the basis of monthly medical check-up;

(vi)the sick senior citizen shall constantly be under medical supervision;

(vii)each oldage home shall have networking with local doctors and hospitals for referral cases;

(viii)arrangement for psychological counselling and mental health care.

(c)Recreation Facility :It must include facility for offering prayers to the respective religious deities, watching television, reading room with sufficient books, newspapers, etc.

(d)Sanitation and Hygine :Each home shall have the following facilities, namely :

(i)sufficient and treated drinking water;

(ii)sufficient water for bathing and washing clothes;

(iii)proper drainage system;

(iv)arrangements for disposal of garbage;

(v)sufficient number of latrines and bathrooms;

(vi)sunning of bedding and clothing;

(vii)protection from mosquitoes, flies, insect, etc.

(e)Diet Scale :The State Government shall prepare diet scale, to be strictly adhered to by the homes, for the inhabitants of the home in consultation with nutrition experts so that the diet becomes balanced, nutritious and varied. Special diet may be provided on holidays, festivals and to sick inhabitants as required.

(f)Issue of clothing, bedding and other articles :Each senior citizen may be provided with clothing and bedding including bed sheets, blanket, pillow, chappal or shoes, utensils as required, tooth powder, soap, oil, comb as per the scale laid down by the State Government from time to time:

Provided that the inhabitants of the home shall, as far as possible, have the right to use clothing of their own choice.

20. Authorities who may be specified for implementing the provisions of the Act

. The State Government may, by order, confer such powers and impose such duties on a District Magistrate, as it may consider necessary and expedient, to ensure that the provisions of this Act are properly carried out.

(2)The District Magistrate may specify the officer, subordinate to him, to exercise all or any of the powers and perform all or any of the duties, conferred or imposed upon him and the local limits within such powers or duties shall be carried out by the officer.

(3)The District Magistrate shall, from time to time, send all the reports as called for to the State Level Monitoring Committee and to the State Government.

Chapter VII
Comprehensive Action Plan for protection of life and

property of senior citizen

21. State Level Monitoring Committee

. (1) The State Government may constitute a high level inter departmental State Level Monitoring Committee to be presided over by the Minister-in-charge of the Department of Women and Child Development and Social Welfare, which shall comprised of the members from the various departments of the Government of West Bengal, like Health and Family Welfare, Home, Law, Judicial, Women and Child Development and Social Welfare, Panchayats and Rural Development, Municipal Affairs, Finance and some members from the eminent Non-Governmental Organizations.

(2)The State Level Committee constituted under sub-rule (1), shall meet periodically but not less than bi-annually to review the status of compliance of the Action Plan.

(3)The State Level Committee may call for reports from the District Magistrate of the respective district regarding implementation of the various provisions of the Act, specially the reports on running of the oldage home, quarterly reports on the disposal of the maintenance claims; awareness campaign at Block, Sub-Division, and District Level.

22. Awareness Programme

. (1) The State Government shall take all measures to ensure the publicity, awareness campaign, programme for periodic sensitization and awareness training among the State Government Officers, including the Police Officers and the members of the Judicial Service, on the issues relating to the Act.

(2)The State Government may take the help of various Non-Governmental Organizations, Local Bodies, Voluntary Organizations, Schools and Colleges for the purpose of awareness campaign.

(3)The State Government shall take all measures for ensuring the effective co-ordination between the services provided by the concerned Ministries or Departments dealing with Law, Home Affairs, Health and Family Welfare and Social Welfare.

23. Help from Non-Governmental Organizations

. The State Govern-ment shall take all the measures and necessary steps for providing protection of life and property of senior citizens and for the purpose, it may take the help of the voluntary Non-Governmental Organizations on following matters :

(a)to cover the maximum number of indigent senior citizens and destitute old parents living on their own, within the social safety not available under pension scheme;

(b)to ensure the medical support for parents and senior citizens as provided under section 20 of the Act and to provide medical care to the older persons living in rural and isolated and backward areas through Mobile Medicare Units;

(c)to give high priority to the complaints to the Police Station filed by the senior citizens regarding protection of life and property;

(d)to establish help-lines and Counseling Centers for senior citizens.

Chapter VIII
Miscellaneous

24. Interpretation

. If any question arises on any matter relating to the interpretation of these rules, it shall be referred to the State Government and its decision thereon shall be final.

25. Relaxation

. Nothing in these rules shall be construed to limit or abridge the power of the State Government to dispense with or relax with requirement of any provision of these rules to such extent and subject to such condition as may be considered necessary.Form AApplication for Maintenance[See sub-rule (1) of rule 4]Before the Maintenance Tribunal at.............. Case No................

1.	Name of Applicant	:
2.	Address of Applicant	:
3.	Telephone No. if any	:
4.	If represented by Authorized Representative or Organization	: Name
		: Age
		: Address
		: Tele. No.
5.	Particulars of Children whom the elderly citizen is dependantmaintenance is claimed	Names, ages, addresses, occupation, income from all sources ofeach child
		(i)
		(ii)
		(iii)
6.	If claim is against relative/s name, age, address of therelative/s against whom maintenance is claimed	:
7.	Amount of maintenance claimed
8.	Details of Applicant's current Income/ Earning from allsources, if any	:
9.	Details of property, if any (immovable and movable), owned byApplicant	:
10.	Details of transfer of any property (movable or immovable) madeby the Applicant 5 years prior to date of filing this application	:
11.	Details of maintenance or other amount being received byApplicant from children or relative, if any	:
12.	Details of case/s, if any, filed by Applicant against childrenor relative in any Court	:
13.	Details of earlier application, if any, filed by applicant inthis Tribunal for maintenance and result	:
14.	Any other information the applicant wishes to furnish	:
15.	Documents, if any, that the Applicant wishes to rely upon	:

VerificationI,................................... the applicant do hereby declare that what is stated above is true to the best of my knowledge and belief.Place :Date :Signature of Applicant or Approved Personor Authorised Representative or AuthorisedOrganisation (with seal of organisation)Form BAcknowledgement for Application for Maintenance[See sub-rule (2) of rule 5]Before The.............................. Maintenance Tribunal At..................Received from.......................... (details)......................an application for maintenance. The application is registered as Maintenance case No............................... of The case is posted to........................ for hearing.Place :Date :Signature and seal of the TribunalForm CNotice in Maintenance Proceeding[See sub-rule (1) of rule 6]Before The............................ Tribunal at Case No.................. 200.........................................APPLICANTVs...........................................Opposite PartyTo.................................................................................Take Notice that the Applicant has filed an application under section 4 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, claiming maintenance of Rs.......................per month from you.The case is posted to ............................ at.......................... at the Office of the Tribunal at the address stated above. You are required to be personally present on the said date and time, together with your statement of objections and documents you wish to rely upon. If you fail to appear the case would be decided Ex-Parte.Given under my hand and seal on this the............................day of...........................200 Maintenance Tribunal(Seal of the Maintenance Tribunal)Form DForm for Appeal to The Appellate Tribunal[See sub-rule (1) of rule 10]Before The Appellate Tribunal At........................... Appeal No......................

Appellant's Name & Address :	........................................
Respondent/s Name/s & Address/es	....................................
Case No. & Date of Order Appealed Against : (Copy of orderto be enclosed)

Grounds

1.

2. 3. etc.

VerificationI,.................................... the Appellant abovenamed do herebydeclare that what is stated above are true to the best of my knowledge, information and belief.Place :Date :Signature of AppellantForm EAcknowledgement for Application for Maintenance[See sub-rule (2) of rule 111Before The......................... Maintenance Tribunal at......................Received from...................................... (details)...................... an application for maintenance. The application is registered as Maintenance Case No.......................... of................................ The case is posted to..................... for hearing.Place :Date :Signature and seal of Appellate TribunalForm FForm of Notice in an Appeal[See sub-rule (1) of rule 12]Before The............................... Appellate Tribunal at.............................. Appeal No........................ 200......................................... AppellantVs...........................................Respondent/sTo...............................................................................................................Take Notice that the Applicant has filed an appeal petition under section 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.The appeal is posted to ................................. at....................................at the Office of the Appellate Tribunal at the address stated above. You are required to be personally present on the said date and time, together with your statement of objections and documents you wish to rely upon. If you fail to appear the appeal would be decided Ex-Parte.Given under my hand and seal on this the............................ day of................................... 200.Appellate Tribunal.(Seal of the Appellate Tribunal)By order of the Governor,Sd/- Rinchen Tempo,Pr. Secy. to the Govt. of West Bengal.Important Notifications

1. Officers designated as Maintenance Officers

[Notification No. 262-SW dated 20th January 2009] [Published by the Government of West Bengal, Department of Women & Child Development and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, dated January 22, 2009.]In exercise of the power conferred by sub-section (1) of section 18 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007), the Governor is pleased hereby to designate the officer specified in column (2) of the Table below as the Maintenance Officer in respect of the corresponding areas of Kolkata, falling under the police stations specified in column (3) of the said Table, within which it shall exercise jurisdiction :Table

SI. No.	Name of the officer designated as Maintenance Officer underSection 18(1) of the Maintenance and Welfare of Parents andSenior Citizens Act, 2007	Name of the police station within which theMaintenance Officer shall exercise Jurisdiction
(1)	(2)	(3)
1.	The Manager, Headquarters, Controller of Vagrancy, WestBengal.	(1) Burrabazar,
(2) Jorasanko,
(3) Bowbazar,
(4) Muchipara,
(5) Tette.la,
(6) Posta,
(7) Girish Park,
(8) Maniktala,
(9) Ultadanga,
(10) Phulbagan,
(11) Beliag hate,
(12) Narkeldanga,
(13) Entally,
(14) Tangra,
(15) Hare Street,
(16) Maidan,
(17) Jorabagan,
(18) Buratolla,
(19) Amherst Street,
(20) Cossipore,
(21) Chitpur,
(22) Tala,
(23) Sinthi,
(24) Shyampukur,
2.	Assistant Director, Directorate of Social Welfare, WestBengal.	(25) Watgunge,
(26) Garden Reach,
(27) Taratala,
(28) Ekbalpur,
(29) North Port,
(30) South Port,
(31) West Port,
(32) New Market,
(33) Beniapukur,
(34) Topsia,
(35) Park Street,
(36) Shakespeare Sarani,
(37) Hastings;
(38) Ballygunge,
(39) Gariahat,
(40) Bhawanipore,
(41) Kalighat,
(42) Lake,
(43) Charumarket,
(44) Alipore,
(45) Chetla,
(46) Karaya,
(47) New Alipore, and
(48) Tollygunge.

2. This Notification shall come into force with effect from the 20th day of January, 2009.

2. District Programme Officer (ICDS) designated as Maintenance Officer

[Notification No. 263-SW dated 20th January, 2009] [Published by the Government of West Bengal, Department of Women and Child Development and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, Dated January 22, 2009.]In exercise of the power conferred by sub-section (1) of section 18 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007), the Governor is pleased hereby to designate District Programme Officer (ICDS) of each district, other than the district of Kolkata of West Bengal as the Maintenance Officer.This Notification shall come into force with effect from 20th day of January, 2009.By order of the Governor,Sd/- Rinchen Tempo,Principal Secy. to the Govt. of West Bengal.

3. Constitution of Appellate Tribunal for Kolkata

[Notification No. 264-SW dated 20th January, 2009] [Published by teh Government of West Bengal, Department of Women and Child Development and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, date January 22, 2009.]In exercise of the power conferred by section 15 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007), the Governor is pleased hereby to constitute an Appellate Tribunal for Kolkata, which shall be presided over by the Commissioner of Disabilities, West Bengal, to exercise its jurisdiction within the areas falling under the police stations specified in Table below :Table

Name of the Police Station
(1) Burrabazar,	(25) Watgunge,
(2) Jorasanko,	(26) Garden Reach,
(3) Bowbazar,	(27) Taratala,
(4) Muchipara,	(28) Ekbalpur,
(5) Taltala,	(29) North Port,
(6) Posta,	(30) South Port,
(7) Girish Park,	(31) West Port,
(8) Maniktala,	(32) New Market,
(9) Ultadanga,	(33) Beniapukur,
(10) Phulbagan,	(34) Topsia,
(11) Beliaghata,	(35) Park Street,
(12) Narkeldanga,	(36) Shakespeare Sarani,
(13) Entally,	(37) Hastings,
(14) Tangra,	(38) Ballygunge,
(15) Hare Street,	(39) Gariahat,
(16) Maidan,	(40) Bhawanipore,
(17) Jorabagan,	(41) Kalighat,
(18) Buratolla,	(42) Lake,
(19) Amherst Street,	(43) Charumarket,
(20) Cossipore,	(44) Alipore,
(21) Chitpur,	(45) Chetla,
(22) Tala,	(46) Karaya,
(23) Sinthi,	(47) New Alipore, and
(24) Shyampukur,	(48) Tollygunge.

This Notification shall come into force with effect from the 20th day of January, 2009.

4. Constitution of Appellate Tribunal in each district

[Notification No. 265-SW, dated 20th January, 2009] [Published by the Government of West Bengal , Department of Women and Child Developement and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, dated January 22, 2009.]In exercise of the power conferred by section 15 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007), the Governor is pleased hereby to constitute an Appellate Tribunal for each district, other than the district of Kolkata, of West Bengal, which shall be presided over by the District Magistrate of respective district.

2. This Notification shall come into fOrce with effect from the 20th day of January, 2009.

By order of the Governor,Sd/- Rinchen Tempo,Principal Secy. to the Govt. of West Bengal.

5. Constitution of Maintenance Tribunal for each sub-division of district

[Notification No. 266-SW dated 20th January, 2009] [Published by the Government of West Bengal , Department of Women and Child Developement and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, dated January 22, 2009.]In exercise of the power conferred by sub-section (1), and sub-section (2) of section 7 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007) (hereinafter referred to as the said Act), the Governor is, for the purpose of adjudicating and deciding upon the order for maintenance under section 5 of the said Act, pleased hereby to constitute an Maintenance Tribunal for each sub-division of the district of State of West Bengal, other than the district of Kolkata, to be presided over by the Sub-divisional Officer of the respective Sub-division.

2. This Notification shall come into force with effect from the 20th day of January, 2009.

By order of the Governor,Sd/- Rinchen Tempo,Principal Secy. to the Govt. of West Bengal.

6. Constitution of Maintenance Tribunal for Kolkata

[Notification No. 267-SW dated 20th January, 2009]In exercise of the power conferred by sub-section (1), and sub-section (2) of section 7 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007) (hereinafter referred to as the Act), the Governor is, for the purpose of adjudicating and deciding upon the order for maintenance under section 5 of the Act, pleased hereby to constitute the Maintenance Tribunal for Kolkata, which shall be presided over by the Officer specified in column (2) of the Table below in respect of the corresponding areas falling under the police stations specified in column (3) of the said Table :Table

SI. No.	Name of the officer designated as Maintenance Officer underSection 18(1) of the Maintenance and Welfare of Parents andSenior Citizens Act, 2007	Name of the police station within which theMaintenance Officer shall exercise Jurisdiction
(1)	(2)	(3)
1.	The Controller of Vacancy, West Bengal.	(1) Burrabazar,
(2) Jorasanko,
(3) Bowbazar,
(4) Muchipara,
(5) Tettala,
(6) Posta,
(7) Girish Park,
(8) Maniktala,
(9) Ultadanga,
(10) Phulbagan,
(11) Beliag hate,
(12) Narkeldanga,
(13) Entally,
(14) Tangra,
(15) Hare Street,
(16) Maidan,
(17) Jorabagan,
(18) Buratolla,
(19) Amherst Street,
(20) Cossipore,
(21) Chitpur,
(22) Tala,
(23) Sinthi,
(24) Shyampukur,
2.	Special Officer I, Directorate of Social Welfare, West Bengal.	(25) Watgunge,
(26) Garden Reach,
(27) Taratala,
(28) Ekbalpur,
(29) North Port,
(30) South Port,
(31) West Port,
(32) New Market,
(33) Beniapukur,
(34) Topsia,
(35) Park Street,
(36) Shakespeare Sarani,
(37) Hastings;
(38) Ballygunge,
(39) Gariahat,
(40) Bhawanipore,
(41) Kalighat,
(42) Lake,
(43) Charumarket,
(44) Alipore,
(45) Chetla,
(46) Karaya,
(47) New Alipore, and
(48) Tollygunge.

2. This Notification shall come into force with effect from the 20th day of January, 2009.

[Published by the Government of West Bengal , Department of Women and Child Developement and Social Welfare in the Kolkata Gazette, Extraordinary, Part I, dated January 22, 2009.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Act