Section 5 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
5. Preliminary scrutiny of the application.
(1)On receipt of an application under sub-section (1) of section 5, the Tribunal shall satisfy itself that:-(a)the application is complete; and(b)the opposite party has, prima facie, an obligation to maintain the applicant in terms of section 4 of the Act.(2)In case where the Tribunal finds any lacunae in the application, it may direct the applicant to rectify such lacunae within a reasonable time limit.
