Section 2(1) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
(1)In these rules, unless the context otherwise requires.-(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (No. E6 of 2007);(b)"Section Means", a section of the Act;(c)"Application" means an application made to a Tribunal under section 5;(d)"Blood Relations" in the relation to a male and a female inmate, means father-daughter, mother-son, and brother-sister (not cousins);(e)"Conciliation Officer" means any person or representative of an organization registered under the Societies Registration Act, 1960 (21 of 1860), or any other law for the time being in force, and also includes Maintenance Officer designated under section 18;(f)"Department" means the Social Justice and Special Assistance Department of Government;(g)"District Magistrate" means the District Magistrate and includes Additional District Magistrate of the District;(h)"Form" means a Form appended to these rules;(i)"inmate", in relation to an old age home, means a senior citizen duly admitted to reside in such a home ;(j)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(k)"Organisation" means, an Organization registered under the Societies Registration Act, 1860 or any other law for the time being in force;(l)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under sub-section (1) of section 7, or an Appellate Tribunal under sub-section (1) of section 15;(m)"Schedule" means a Schedule appended to these rules;(n)"State Government" or "Government" means the Government of Maharashtra;(o)"Sub-Divisional Magistrate" includes Additional Sub-Divisional Magistrate of the Sub-Division.
