Section 6(3) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(3)Where a Tribunal takes cognizance of a maintenance claim, suo motu, the Presiding Officer shall after ascertaining facts get Form A completed as accurately as possible through the staff of the Tribunal and shall as far as possible get it authenticated by the concerned senior citizen or parent or any person or organisation authorised by him and shall cause the same to be registered in accordance with clause (a) of sub-rule (2) above.
