Section 3 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
3. Constitution of Maintenance Tribunal.
(1)Each Tribunal shall consist of three (3) members, one of them shall be official member not below the rank of Sub-Divisional Magistrate who shall be the Chairperson. The two non official members shall be nominated by the Deputy Commissioner and shall be approved and notified by the State Government from amongst the following:-(i)one person from the reputed non government organization, registered under the Societies Registration Act, 1860 (21 of 1860) in the District working for the welfare of senior citizen; and(ii)one person who is a social worker of repute, who has been directly engaged in welfare of senior citizen;ora reputed advocate from the district, who has worked in the social welfare sector.(2)The tenure of non-official members of the Tribunal shall be three years.(3)A non official member of the Tribunal shall be eligible for appointment for a maximum of two terms.(4)A non-official member may resign at any times by giving one month's notice in writing(5)The members of the Tribunal shall be paid such travelling or meeting allowance or honorarium or remuneration as the State Government may decide from time to time by this remuneration shall not be less than Rs. 500/- per sitting.
