Section 2 in The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (No. 56 of 2007);(b)"Application" means an application made to the tribunal under Section 5 of the Act;(c)"Blood relations", in the context of a male and a female inmate, means father-daughter, Mother-son, and brother (not cousins);(d)"form" means a form appended to these rules;(e)"Inmate", in relation to an old age house, means a senior citizen duly admitted to reside in such home ;(f)"Opposite Party" means the party against whom an application for maintenance has been filed under Section 4 read with Section 5 of the Act;(g)"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;(h)"Schedule" means a Schedule appended to these rules;(i)"Section" means a section of the Act;(j)"State Government" means the Government of Chhattisgarh.(2)All other words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
