Section 10(1) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
(1)An application by the opposite party, under the proviso to sub-section (5) of section 5, to implead any other child or relative of the applicant shall be filed on the first date of hearing as specified in the notice issued under sub-rule (2) of rule 6:Provided that no such application shall be entertained after such first hearing, unless the opposite party shows sufficient cause for filling it at later stage.
