Section 5 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
5. Preliminary Scrutiny of the application.
(1)On receipt of an application under sub-section (1) of section 5 of Tribunal shall satisfy itself that-(a)the application is complete; and(b)the opposite party has, prima facie an obligation to maintain the applicant in terms of section 4.(2)In case where the Tribunal find any lacuna in the application it may direct the applicant to rectify such lacuna within a reasonable time limit.
