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State of Punjab - Section

Section 25 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012

25. District Committee for senior citizen.

(1)The State Government may be order establish a District Commissioner for Senior Citizen for each district to advise for effective and coordinated implementation of the Act at the district level and to perform such other function in relation to senior citizen at the district level as the State Government may specify.
(2)The District Committee shall meet once in every Quarter of the years.
(3)The composition of the District Committee, tenure of the members shall be such as the State Government may by order specify in this behalf from time to time.Form - A[(see rule 3(1) and (3))]Application for maintenance under section 5(1)(a) and (b) of the Act.Sub-Division .................................................................District ........................................................................
1. Name of the appellant :
2. Name of Father/Husband :
3. Complete Postal Address :
    Village ....................................... Road...................................................
    Ward No. .....................................................
    Police Station........................................................................
    Post Officer .......................................... PinCode .............................
    District......................................................
4. Name of children/relative from whom Maintenance claimed :
5. Present Address of Children/Relative :
    Village ....................................... Road...................................................
    Ward No. .....................................................
    Police Station........................................................................
    Post Officer .......................................... PinCode .............................
    District......................................................
6. Permanent Address of Children/Relative :
    Village ....................................... Road...................................................
    Ward No. .....................................................
    Police Station........................................................................
    Post Officer .......................................... PinCode .............................
    District......................................................
7. Yearly income of the children/relative from all sources :
8. Details of order against which the present appeal is beingfield :
9. Grounds of Appeal :
10. Relief prayed for :
11. Interim prayer, if any :
ApplicantVerificationI, do hereby verify that the statement made above by me are true to the best of my knowledge and belief and in verification thereof. I put my signature hereunder :Signature of applicantForm - B[(See rule 3(2)(b))]AcknowledgmentReceived from Smt./Shri/Ms ........................... son of Smt./Shri/Ms ................................for copies of the application preferred under sub-section (1) of section 4 of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 which has been registered and assigned the Application No. ......................... of .........................Signature with SealForm - C(see rule 5(1) and 11(3))Before the Presiding Officer Maintenance TribunalApplication No. ............................... of .......................................Sh./Smt ................................................................................................. ApplicantVersusSh./Smt ................................................................................................. RespondentNotice of CauseWhereas an appeal under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, wherein you have been joined as respondent and of which a copy is enclosed has been presented to this Tribunal.You are hereby informed that the said application has been fixed for hearing at ........................ a.m. on ......................... and that if you wish to state anything in reply to the application you may appear in this Tribunal on that date and file your written statement 3 (Three) days before that day either in person or through any Advocate duly instructed.Take notice that in default of your appearance on the date aforementioned the case shall be heard and decided in your absence.Given under my hand and the seal of the Tribunal this ............................ day of ......................................By Order of the Maintenance Tribunal ..........................................Signature with seal.Form - D[(see rule 5(3))]Before the Presiding Officer Maintenance Tribunal(Exercising the power of Appellate Tribunal under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007.)Application No. ............................... of .......................................ToSmt./Shri/Ms ..............................................................................................................................................................................................................Sh./Smt ................................................................................................. ApplicantVersusSh./Smt ................................................................................................. RespondentNoticeWhere as an Application has been filed by you under section 4(1) of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 before this Tribunal.And whereas now this Tribunal has fixed your application for hearing at ....................... a.m. on ...............................................And whereas now if you wish to urge anything in support of your please taken in your application you may appear in this Tribunal on that date either in person or through any Advocate duly instructed.Now take notice that in default of you appearance on the date aforementioned the case shall be heard and decided in your absence.Given under my hand and the seal of the Tribunal this .......................... day of ...................................By order of the Maintenance Tribunal ...........................................Signature with sealForm - E[see rule 12(2) and (3)]Before the Presiding Officer Maintenance TribunalApplication No. .............................. of ..................................To................................................................................................................Subject :- Application No. ............................. ( ............................ versus ..................................)Whereas an Application has been filed by the Applicant under section 5(1) of (the Maintenance and Welfare of Parents and Senior Citizen Act, 2007) before this Tribunal.And whereas the subject cited Application was fixed for hearing on ..............................And whereas in response to the notice given in Form -C to the opposite party the opposite party appeared and showed cause against the maintenance claim.And whereas the tribunal has sough the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Officer.And whereas now both the parties have expressed their willingness in this behalf and upon the asking of the Tribunal whether the parties would like the mater to be referred to a person included in the panel prepared under rule 5 or to any other person acceptable to both the parties now both the parties have agreed for your being appointed as the Conciliation Officer in the subject cited case.Now through this letter your are requested to try and workout a settlement acceptable to both parties within period not exceeding one month from the date of receipt of the reference. Copies of the application and replies of the opposite party thereto are enclosed herewithPresiding OfficerMaintenance TribunalForm - F[see rule 13(2)]Memorandum of SettlementThis Memorandum of Settlement (MoS) is worked out on this ........................ day of ........................ between ................. (here-in-after referred to as the 'First Party') and Sh/Smt. ................................. (here-in-after referred to as the 'Second Party').Whereas the learned Maintenance Tribunal has designated me as the Conciliation Officer and has directed to work out a settlement acceptable to both the parties and to draw up a Memorandum of Settlement vide order dated ......................And whereas in pursuance to the order of the id Tribunal the Conciliation Officer vide letter dated ........................ summoned both the parties to appear before him on .................... at 10 a.m.And whereas now with best forts of the Conciliation Officer both the parties are now entering into this Memorandum of Settlement to formalize various terms and condition of this MoS reach between them.Now therefore the parties hereby agree and this Memorandum of Settlement witness as follow:-