Section 4 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
4. Procedure for filing an application for maintenance, and its registration.
(1)An application for maintenance under section 4 of the Act shall be made in Form "A" (hereto) by the person specified in clauses (a) and (b) of sub-section (1) of section 5 of the Act.(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause:-(a)its essential details to be entered in a Register of Maintenance Claim Cases, to be maintained in such form as the Government may direct; and(b)its acknowledgment in Form "B" hereto to be given, notwithstanding anything contained in rule 5, to the applicant or his authorized representative in case of hand delivery, and it's dispatch by post in other cases and the acknowledgement shall specify, inter alia, the registration number of the application.(3)Where a Tribunal takes cognizance of a maintenance claim, suo motu, the Presiding Officer shall, after ascertaining facts, get Form "A" completed as accurately as possible, through the staff of the Tribunal, and shall, as far as possible, get it authenticated by the concerned senior citizen or parent, or any person or organisation authorized by him and shall cause the same to be registered in accordance with clause (a) of sub-rule (2) above.
