Section 5 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
5. Notice to the opposite party.
(1)Once the Tribunal is satisfied on the points mentioned in sub-rule(1) of rule 4, it shall cause to be issued to the opposite party a notice in Form 'C' alongwith a copy of the application and its enclosures, in the following manner, directing him to show cause as to why the application should not be granted,-(a)by hand delivery (Dasti) through the applicant, if he so desires, else through a process server; or(b)by registered post with acknowledgment due, or through E-mail, authorized Courier, S.M.S. or telephone.(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and show cause, in writing, as to why the application should not be accepted and shall also inform him that in case he fails to respond to it, he shall be heard ex-parte.(3)Simultancously with the issue of notice under sub-rules (1) and (2), the applicant(s) shall also be informed of the date mentioned in sub-rule (2), by a notice issue din Form 'D'.(4)The provisions of Order V of the Code of Civil Procedure, 1908, shall apply, mutatis mutandis, for the purpose of service of notice under sub-rule(1)(a) and(1)(b).
