Section 2(1) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
(1)In these rules, unless the context otherwise requires:(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act 56 of 2007);(b)"application" means an application made to a Tribunal under section 5 of the Act;(c)"blood relations", in the context of a male and a female inmate, mean father daughter, mother-son and brother-sister (not cousins);(d)"Form" means a form appended to these rules;(e)"Government" means the Government of Bihar.(f)"inmate", in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(g)"Maintenance officer" means the officer designated under sub-section (1) of section 18, field filed under section 4, of the Act.(h)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(i)"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 of the Act;(j)"Schedule" means a schedule appended to these rules;(k)"Section" means a section of the Act;(l)"Tribunal" means maintenance tribunal constituted under section 7 of the Act.(m)"Senior Citizen Poor" means define by the state government and instruction issued from government time to time.
