Section 2(1) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
(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 made to a tribunal under section 5;(c)"Blood Relations" in the context of a male and a female inmate, mean father-daughter, mother-son, and brother-sister (not cousins);(d)"Form" means a form appended to these rules;(e)"Government" means the Lt. Governor of the National Capital Territory of Delhi appointed by the president under article 239 and delegated as such under article 239 of the constitution;(f)"inmate", in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(g)"Opposite Party" means the party against whom an application for maintenance has been filed under section 4;(h)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under sub-section (2) of section 7 or an Appellate Tribunal under sub-section (2) of section 15;(i)"Schedule" means a Schedule appended to these Rules;(j)"section" means a section of the Act;
