Section 18 in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
18. Maintenance Officer.
(1)The State Government shall designate the District Social Welfare Officer or an officer not below the rank of a District Social Welfare Officer, by whatever name called as Maintenance Officer.(2)The Maintenance Officer referred to in sub-section (1), shall represent a parent if he so desires, during the proceedings of the Tribunal, or the Appellate Tribunal, as the case may be.
