Section 2(1) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maintenance and Welfare of Senior Citizens Act, 2007 (Central Act. No.56 of 2007);(b)"application" means an application made to a tribunal under section 5 of the Act;(c)"Form" means a form appended to these rules;(d)"inmate" means in relation to an old age home, a senior citizen duly admitted to reside in such a home;(e)"opposite party" means the party against whom an application for maintenance has been filed under section 4;(f)"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;(g)"Old Age Institution" means any home or institute extending facilities or services to the older persons, whether residential or not.(h)"Registration Authority" means Assistant Director, Welfare of the Disabled and Senior Citizens of the district, responsible for registration of old age homes.(i)"Section" means a section of the Act;(j)"State Government" means the Government of Andhra Pradesh
