Section 19(3) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(3)With a view to performing the duties mentioned in sub-rule (2) the District Magistrate shall be competent to issue such direction not inconsistent with the Act these rules and general guidelines of the State Government as may be necessary to any concerned Government or statutory agency or body working in the district and especially to the following:-(a)Officer of the State Government in the Police, Health and Publicity Departments and the Department dealing with welfare of senior citizen;(b)Maintenance Tribunal and Conciliation Officers;(c)Panchayats and Municipalities; and(d)Education InstitutionsForm - ATo,The Presiding Officer ...........................................................................................................................................Receipt SlipReceipt of the application filed in the maintenance and welfare of the parents and senior citizen TribunalShri/Smt. ...................................Address.........................................Is hereby acknowledgedFor Presiding Officer.Form - BBefore the .............................. Tribunal at .....................Endoresement for Application filedReceived from ............................ (detail) ....................... an application for maintenance. The application is registered as case No. ....................... of ................ The case is posted to .................. for hearing.Place :Date :SignatureForm - CForm of Notice/Summons of Respondents[See Section 6 (1)]Before the .............................. Tribunal at .....................(Address)Case No. ............./2008.ApplicantvsRespondentsTo..........................................................................................................................................Take notice that the Applicant has filed an application under section 4 of the Maintenance and Welfare of Parents and Senior Citizen Act (MWPSC) Act claiming maintenance of Rs. ................ per month from you.The case is posted to ................ at ................. all the office of the Tribunal at the address stated above. You are required to be personally present on the said date and time together with your statement of objection and documents you wish to rely upon. if you fail to appear the case would be decide exparte.Given under my hand and seal on this the .................. day of ............... 2008.Registrar(Seal of the Tribunal)Form - D[Rule 6(3)]Before the .............................. Tribunal at .....................Information for the Hearing to the ApplicantReceived form ...................... (details) .................................. an application for maintenance. The application is registered as case no. ........................ of .......................... The case is posted to ..................... for hearing.Place :Date :SignatureForm - EForm for Reference to Conciliation Officer[See Rule 6(2) Proviso]Before the .............................. Tribunal at ........................................................ DistrictCase No. .........................../2008.ApplicantvsRespondentThe aforesaid application for maintenance filed by the Applicant against the Respondents is referred to the Conciliation Officer hereinafter specified for conciliation. The Conciliation Officer shall submit his/her/its findings and/or settlement terms arrived at to this Tribunal on or before .................................Given under the hand seal and signature of the Tribunal on this the ...................... day of .................... 2008.Signature(Seal of the Tribunal)ToThe Conciliation Officer..........................................................................................................................................Form - F[Rule 11(2)]District ......................................... Case No. .................................. 2009Applicant ...........................................................Statement of Applicant ............................................................Statement of Respondent .................................................Details of settlement .......................................................On this date .................................................. before me both the parties are agree for a settlement specified as above.Signature Applicant ..................................................Signature Respondent ..................................................SignatureConciliation OfficerForm - G[Rule 11(2) Settlement Report]District ......................................... Case No. ..................................Applicant ......................................................Respondent ...................................................Tribunal Decision No. ..........................................................Date of Settlement ..........................................................Detail of Settlement ...........................................................Condition of Settlement .........................................................Acceptance of Applicant and Respondent .......................................................Place ..........................Date ........................SignatureConciliation Officer.Form - H[Rule 11(3)]District ......................................... Case No. ..................................Applicant ......................................................Respondent ...................................................Settlement Order No. .......................................Proposal for Settlement ................................................Applicant Pleaught ..................................................Respondent Pleaught ...............................................Effort Made by Conciliation Officer 1. ................................................................................................................
