Section 6 in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
6. Preliminary Scrutiny of the application.
(1)On receipt of an application under sub-section (1) of section 5, the 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 finds any lacunae in the application, it may direct the applicant to rectify such lacunae within 15 days of filling the application.(3)Every application shall be heard and decided, within 3 months of the date of its presentation.
