Section 14 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
14. [ Maximum maintenance allowance. [Substituted by Notification dated 1.1.2018, published in M.P. Government Gazette dated 1.1.2018, Extraordinary, pages 4(1) and 4(2).]
- The maximum maintenance allowance which the Tribunal may order the opposite party to pay shall, subject to a maximum of rupees ten thousand per month, be fixed in such a manner that it does not exceed the monthly Income from all sources of the opposite party, divided by the number of person in his family, counting the applicant or applicants also among the opposite party family members. If the Son/Daughter or relative of the applicant is in Government Service or in Service of any undertaking/Local Bodies/Institutions, the Tribunal may by Order direct the employer to deduct upto 10 percent amount (subject to maximum of Rupees 10,000/- from the monthly Salary of the aforesaid persons and deposit the deducted amount every month directly in the Bank account of the Applicant.]
