Section 9 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
9. Order for maintenance.
(1)If children or relative, as the case may be, neglect or refuse to maintain the parent or a senior citizen being unable to maintain himself, the Tribunal may on being satisfied of such neglect or refusal, order such children or relative to make a monthly allowance for the maintenance of such parent or senior citizen, as the Tribunal may deem fit and to pay the same to such parent or senior citizen as the Tribunal may, from time to time, direct.(2)The maintenance allowance which may be ordered by such Tribunal shall not exceed ten thousand rupees per month or such amount as may be notified by the Government from time to time.
