Section 4 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
4. Procedure etc. in relation to Tribunal.
(1)The Tribunal shall hold its meeting at the place / time fixed by the Chairperson.(2)Office of the Tribunal shall be the office of its Chairperson.(3)Any decision taken by chairperson in an emergent situation when the Tribunal is not sitting shall require ratification by the Tribunal in its next sitting.(4)The Tribunal shall take into account the age, physical and mental health background, economic status of the applicant and the children or relative from whom the relief is sought before making an order under the Act.(5)In case of difference of opinion amongst the members the majority decision shall prevail.
