Section 2(1) in Government of Rajasthan Maintenance 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 (56 of 2007);(b)"Application" means an application made to a Tribunal under Section 5;(c)"Mood relations" in the context of a male and a female inmate, mean father-daughter, mother-son, and brother-sister (not cousins);(d)"Conciliation Officer" means any person or representative of an organization referred to in explanation to subSection (1) of Section 5 or the Maintenance Officer designated by the State Government under subSection (1) of Section 18 or any other person whose name is included in the list of panel prepared by the Tribunal;(e)"District Magistrate and Collector" means the District Collector/ Magistrate of the District;(f)"Form" means a form appended to these rules;(g)"inmate" in relation to an Old Age Home, means a senior citizen duly admitted to reside in such home;(h)"Maintenance Officer" means District Social Welfare Officer of the District or any other officer not below the rank of a District Social Welfare Officer designated by the State Government;(i)"opposite party" means the party against whom an application for maintenance has been filed under Section 4;(j)"Organisation" means an association registered under the Rajasthan Societies Registration Act, 1958 (28 of 1958) or any other law for time being in force;(k)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under subSection (2) of Section 7, or an Appellate Tribunal under sub-Section (2) of Section 15;(I)"Schedule" means a Schedule appended to these rules;(m)"Section" means a section of the Act; and(n)"State Government" means the Government of Rajasthan.
