Section 2(1) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007;(b)"Application" means an application made to the tribunal under section 5 of the Act;(c)"Blood Relations", In the Context of a male and a female inmate, means father-daughter, mother-son, and brother-sister but not cousins;(d)"Conciliation Officer" means any person or representative of an organization referred to in explanation to sub-section(1) of section 5 or the Maintenance Officer designated by the State Government under sub-section(1) of section 18 or any other person nominated by the tribunal for this purpose;(e)"Form" means a form appended to these rules;(f)"Indigent Senior Citizen" means a person whose monthly income is less than rupees one thousand and five hundred;(g)"Inmate" in relation to an old age home, means a senior citizens duly admitted to reside in such a home;(h)"Maintenance Officer" means the District Social Security Officer of the District or any other officer not below the rank of a District Social Security Officer so designated by the State Government;(i)"opposite partly" means the party against whom an application for maintenance has been filed under section 4 of the Act;(j)"Organization" means an association registered under the Societies Registration Act, 1860 or any other law for time being in force;(k)"Presiding Officer" means an officer appointed to preside over a Tribunal envisaged in sub-section (2) of section 7 or sub-section (2) of section 15;(l)"Section" Means a section of the Act; and(m)"State Government" means the Government of the State of Punjab in Department of Social Security;
