Section 5(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
(1)An application for maintenance under section 4, may be made-(a)by a senior citizen or a parent, as the case may be ; or(b)if he is incapable, by any other person or organization authorized by him in this behalf ; or(c)the Tribunal may take cognizance suo moto.Explanation. - For the purposes of this section "organization" means any voluntary association registered under the Societies Registration Act, Samvat 1998, or any other law for the time being in force in the State.
