Section 6 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
6. Preliminary Scrutiny of the application.
(1)On receipt of an application under subsection (1) of section 5, the Tribunal shall satisfy itself that:(a)The application is complete; and(b)The opposite party has, prima facie, an obligation to maintain the applicant in terms of section 4.(2)In case where the Tribunal finds any lacunae in the application, it may direct the applicant to rectify such lacunae within a reasonable time limit.(3)Every application shall be heard and decided, within a reasonable time limit.
