Section 3 in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
3. Constitution of Maintenance Tribunal.
(1)The Government of NCT of Delhi shall, by notification in the official Gazette, Constitute for each sub-division one or more Tribunals as may be specified in the notification for the purpose of adjudicating and deciding upon the order for maintenance under section 5.(2)The Tribunal shall consist of an ADM or SDM of the sub-division, as the case may be and two other members, of whom one shall be a women.(3)The maintenance tribunal shall have all the powers a civil court for all purposes of section 195 and chapter XXVI of the CrPC 1973.(a)The ADM shall be designated as the Presiding Officer of the Tribunal.(b)Two other non-official members, one of whom shall be a woman, Shall have the following qualifications, namely:-(i)he should not be less than 35 years of age.(ii)He should possess a post graduate degree from a recognized university.(iii)he should be a person of ability, integrity and standing and should have adequate knowledge and experience of at least 10 years of working with an organization working for the welfare of senior citizen in the area of health, woman empowerment and social welfare.(iv)He should be resident of a National Capital Territory of Delhi for not less than three years.Provided that a person shall be dis-qualified for appointment as a member if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the state Government involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government;(c)Every appointment in clause (b) shall be made by the State Government on the recommendation of a Selection Committee consisting of the following, namely-
