Section 2 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires:(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act 56 of 2007);(b)"application" means an application made to a Tribunal under section 5 of the Act;(c)"blood relations", in the context of a male and a female inmate, mean father daughter, mother-son and brother-sister (not cousins);(d)"Form" means a form appended to these rules;(e)"Government" means the Government of Bihar.(f)"inmate", in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(g)"Maintenance officer" means the officer designated under sub-section (1) of section 18, field filed under section 4, of the Act.(h)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(i)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under sub-section (2) of section 7, or an Appellate Tribunal under sub-section (2) of section 15 of the Act;(j)"Schedule" means a schedule appended to these rules;(k)"Section" means a section of the Act;(l)"Tribunal" means maintenance tribunal constituted under section 7 of the Act.(m)"Senior Citizen Poor" means define by the state government and instruction issued from government time to time.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.
