Section 2(1) in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Maintenance and Welfare of Senior Citizens Act, 2007 (56 of 2007);(b)"application" means an application made to a tribunal under section 5',(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)"inmate", in relation" to an old age home, means a senior citizen duly admitted to reside in such a home;(f)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(g)"Presiding Officer" means an officer appointed to preside over a Maintenance 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 Orissa.
