Section 6 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
6. Notice to the opposite party.
(1)Once the Tribunal is satisfied on the points mentioned in sub-rule (1) of rule 5, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form "C" hereto directing them to show cause why the application should not be granted, alongwith a copy of the application and its enclosures, in the following manner:-(a)by hand delivery (Dasti) through the applicant if he desires; else through a process server; or(b)by registered post with acknowledge due.(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and to show cause, in writing, as to why the application should not be granted and shall also inform that, in case he fails to respond to it, the Tribunal shall proceed ex parte.(3)Simultaneously, with the issue of notice under sub-rules (1) and (2), the applicant(s) shall also be informed of the date mentioned in sub-rule (2), by a notice issued in Form "D".(4)The provisions of Order V of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), shall apply, mutatis mutandis, for the purpose of service of notice under sub-rules (2) and (3).
