Section 9(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(2)On receipt of an application under sub-rule (1) the Tribunal shall if it is prima facia satisfied after hearing the parties about the reasonableness of such application issues notice to such other child or relative to show cause why they should not be impleaded as a party and shall after giving them an opportunity of being heard pas an order regarding their impleadment or otherwise.
