Section 22 in The High Court of Jharkhand Hindu Marriage Rules, 2017
22. Application for alimony and maintenance.
(a)Every application from maintenance pendente lite permanent alimony and maintenance or for custody, maintenance and educational expenses of minor children, shall state the average monthly income of the petitioner and the respondent, the sources of these income, particulars of other movable and immovable property owned by them, the number of dependents on the petitioner and the respondent, and the names and age of such dependents.(b)Such application shall be supported by an affidavit of the applicant.
