Section 2 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)"Act" mean the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (No. 56 of 2007);(b)"Application" means an application made under section 5;(c)"Blood relation" in the context of a male and female inmate, mean father-daughter, mother-son, and brother-sister (not cousin);(d)"Form" means a form appended to these rules;(da)[ 'Government employee' means:- [Inserted by Notification dated 1.1.2018, published in M.P. Government Gazette dated 1.1.2018, Extraordinary, pages 4 (1) and 4(2).](i)The Government Officer or employee working under the Government of Madhya Pradesh working under the Government of Madhya Pradesh and who is appointed on regular pay scale on contract basis; or(ii)Any Officer or employee under the Central Government who is receiving Salary from the State Government; or(iii)Any Officer or employee working under the Semi-Government undertaking and Corporation or Board of the State Government; or(iv)Any Officer or employee of local bodies such as Municipal Corporation, Municipality, Zila Panchayat, Janpad Panchayat or Gram Panchayat under the control of the State Government; or(v)Any Officer or employee of all Institution who are receiving grant from the State Government;](e)"Inmate", in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(f)"Opposite party" mean the party against whom an application for Maintenance has been filed under section 4;(g)"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;(h)"Section" mean a section of the Act;(i)"State Government" means the Government of Madhya Pradesh.(j)"Senior Citizen" means any person being a citizen of India, who has attained the age of sixty year of above;(k)"Tribunal" mean the maintenance tribunal constituted under section 7 of the Act;(l)Words and expressions used in the Act but not defined in these rules shall have the same meanings as assigned to them in the Act.
