Section 15(2) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(2)In case a regular enquiry is required the Tribunal may give equal opportunities to both the parties for leading evidence in support of their claims All such evidence in such proceedings shall be taken in the presence of the children or relative/relatives against whom an order for payment of maintenance is requested for and the proceedings shall be recorded in the same manner as may be specified for summons case. The Tribunal may take evidence by way of an affidavit.
