Section 2 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
2. Definitions.
- In these rules, unless the context otherwise requires.--(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act 56 of 2007);(b)"application" means an application made to a Tribunal under section 5 of the Act;(c)"blood relations" , in the context of a male and a female inmate, mean father-daughter, mother-son and brother-sister (not cousins);(d)"Form" means a form appended to these rules;(e)"Government" means the Government of Tamil Nadu;(f)"inmate" , in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(g)"Maintenance Officer" means the officers designated under sub- section (1 ) of section 18;(h)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(i)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under sub-section (2) of section 7, or an Appellate Tribunal under sub-section (2) of section 15;(j)"Schedule" means a Schedule appended to these rules(k)"Section" means a section of the Act;(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.
