Section 5(3) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(3)Where a Tribunal takes cognizance of a maintenance claim, suo motu, the Presiding Officer shall, after ascertaining the facts, get Form 'A' completed as accurately as possible, and shall get it authenticated by the concerned senior citizen or parent, or any person or organization authorized by him and shall cause the same to be registered in accordance with clause (a) of sub-rule (2) above.
