Section 3(1) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(1)Each Tribunal shall consist of three (3) members, one of them shall be official member not below the rank of Sub-Divisional Magistrate who shall be the Chairperson. The two non official members shall be nominated by the Deputy Commissioner and shall be approved and notified by the State Government from amongst the following:-(i)one person from the reputed non government organization, registered under the Societies Registration Act, 1860 (21 of 1860) in the District working for the welfare of senior citizen; and(ii)one person who is a social worker of repute, who has been directly engaged in welfare of senior citizen;ora reputed advocate from the district, who has worked in the social welfare sector.
