Section 2 in West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008
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 (56 of 2007);(b)"Application" means an application filed under section 5 of the Act;(c)"Applicant" means the parent or the senior citizen or any organization authorised by such parent or the senior citizen, as the case may be, who has filed the application;(d)"Conciliation Officer" means an officer appointed by the State Government, for the purpose of sub-section (6) of section 6 of the Act;(e)"Form" means a form appended to these rules;(f)"Maintenance Officer" means the District Social Welfare Officer or an officer not below the rank of District Social Welfare Officer as the State Government may designate;(g)"State Government" means the Government of West Bengal in the Department of Women and Child Development and Social Welfare.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
