Section 2 in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
2. Definitions.
(1)In these rules, unless the context other wise 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;(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 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 Kerala.(2)Words and expressions defined in the Act but not defined in these rules shall have the meanings respectively assigned to them in the Act.
