Section 11 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
11. Procedure for impleading children or relatives.
(1)An application by the opposite party, under the proviso to sub-section(5) of section 5 to implead any other child or relative of the applicant shall be filled on the first date of hearing and notice there of shall issued to such a child or relative in accordance with rule 5.Provided that no such application shall be entertained after the first hearing unless the opposite party shows sufficient cause for filing the same at a later stage.(2)On receipt of an application made under sub-rule(1), the Tribunal shall, if it is prima facie satisfied after hearing the parties the parties about the reasonableness of such application, issue notice to such other the child or relative to show cause why he/they should not be impleaded as a party, and shall, after giving him/them an opportunity of being heard, pass an order regarding their impleadment or otherwise.(3)In case the Tribunal passes an other of impleadment under sub-rule(2), it shall cause a notice to be issued to such impleaded party in Form 'C' in accordance with rule 5.
