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State of Chattisgarh - Act

The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

CHHATTISGARH
India

The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

Rule THE-CHHATTISGARH-MAINTENANCE-AND-WELFARE-OF-PARENTS-AND-SENIOR-CITIZENS-RULES-2009 of 2009

Published on 7 May 2010
Commenced on 7 May 2010
[This is the version of this document from 7 May 2010.]
[Note: The original publication document is not available and this content could not be verified.]

The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009Published vide Notification S. No. F-1-3/2010/SW/26, dated 7th May, 2010Last Updated 14th October, 2019Notification S. No. F-1-3/2010/SW/26 dated the 7th May, 2010. - In exercise of the powers conferred by Section 32 or the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (No. 55 of 2007), the State Government, of Chhattisgarh hereby makes the following rules. The rules will come into force on the date of publication in the Chhattisgarh (Extraordinary) Gazette.

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires, -

(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (No. 56 of 2007);

(b)"Application" means an application made to the tribunal under Section 5 of the Act;

(c)"Blood relations", in the context of a male and a female inmate, means father-daughter, Mother-son, and brother (not cousins);

(d)"form" means a form appended to these rules;

(e)"Inmate", in relation to an old age house, means a senior citizen duly admitted to reside in such home ;

(f)"Opposite Party" means the party against whom an application for maintenance has been filed under Section 4 read with Section 5 of the Act;

(g)"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;

(h)"Schedule" means a Schedule appended to these rules;

(i)"Section" means a section of the Act;

(j)"State Government" means the Government of Chhattisgarh.

(2)All other words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.

Chapter II
Procedure for Maintenance Tribunal and Conciliation Officers

3. Panel for appointment as Conciliation Officers.

(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under subsection (6) of Section 6, which shall include the Maintenance Officers designated under Section 18.

(2)Persons referred to under sub-rule (1), other than Maintenance Officers designated under Section 18, shall be chosen subject to fulfilling the following conditions, namely : -

(a)He should be associated with an organisation which is working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty-alleviation, women's empowerment, Social Welfare, Rural Development or related fields, for at least two years with an unblemished record of service;

(b)He should be a senior office-bearer of the organisation; and

(c)He should possess good knowledge of law :

Provided that a person who is not associated with an organisation of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely : -

(i)He must have a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and

(ii)He should possess good knowledge of law,

(3)The Tribunal shall publish the panel mentioned in sub-rule (1) for general information at least twice every year, on 1st January and 1st July, respectively, and also at the time of every change general information should be published.

4. Procedure for filing an application for maintenance, and its registration.

(1)An application for maintenance under Section 4 shall be made in Form 'A' in the manner laid down in clauses (a) and (b) of sub-section (1) of Section 5.

(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause -

(a)Its essential details to be entered in a 'Register of Maintenance Claim Cases, to be maintained in such form as the State Government may direct, and

(b)Its acknowledgement in Form 'B' to be given, notwithstanding anything contained in rule 5, to the applicant or his authorized representative, in case of hand delivery, and its dispatch by post in other cases and the acknowledgement shall specify, inter alia, the registration number of the application.

(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.

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.

(2)In case where the Tribunal finds any lacuna in the application, it may direct the applicant to rectify such lacunae within a reasonable time limit.

6. Notice to the Opposite Party.

(1)Once the Tribunal is satisfied on the points mentioned in sub-rule (1) of rule 5, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form 'C' directing them to show cause why the application should not be granted, along with a copy of the application and its enclosures, in the following manner : -

(a)By hand delivery (Dasti) through the applicant if he so desires, or through a process server; or

(b)By registered post with acknowledgement due.

(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and to shew cause, in writing, as to why the application should not be granted and shall also inform that, in case he fails to respond to it, the Tribunal shall proceed ex parte.

(3)Simultaneously with the issue of notice under sub-rules (1) and (2), the applicant (s) shall also be informed of the date mentioned in sub-rule (2), by a notice issued in Form 'D'.

(4)The provisions of Order V of the Code of Civil Procedure, 1908, shall apply, mutatis mutandis, for the purpose of service of notice under sub-rules (2) and (3).

7. Procedure in case of non-appearance by the opposite party.

- In case, despite service of notice, the opposite party fails to show cause in response to a notice, the Tribunal shall proceed ex parte, by taking evidence of the applicant and making such other inquiry as it deems fit, and shall pass an order disposing of the application.

8. Procedure in case of admission of claim.

- In case, on the date fixed in the notice issued under rule 6, the opposite party appears and accepts his liability to maintain the applicant, and the two parties arrive at a mutually agreed settlement, the Tribunal shall pass an Order accordingly.

9. Procedure for impleading children or relatives.

(1)An application by the opposite party, under the proviso to sub-section (5) of Section 5, to implead any other child or relative of the applicant shall be filed on the first date of hearing as specified in the notice issued under sub-rule (2) of rule 6 :Provided that no such application shall be entertained after such first hearing, unless the opposite party shows sufficient cause for filing it at a later stage.

(2)On receipt of an application under sub-rule (1), the Tribunal shall, if it is prima facie satisfied, after hearing the parties, about the reasonableness of such application, issue notice to such other child or relative to show cause why they should not be impleaded as a party, and shall after giving them an opportunity of being heard, pass an order regarding their impleadment or otherwise.

(3)In case the Tribunal passes an order of impleadment under sub-rule (2), it shall cause a notice to be issued to such impleaded party in Form "C" in accordance with rule 6.

10. Reference to Conciliation Officer.

(1)In case, on the date fixed in the notice issued under rule 6, the opposite party appears and shows cause against the maintenance claim, the Tribunal shall seek the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Officer and if they express their willingness in this behalf, the Tribunal; shall ask them whether they would like the matter to be referred to a person included in the panel prepared under rule 3, or to any other person acceptable to both parties.

(2)If both parties agree on any person, whether included in the panel under rule 3 or otherwise, the Tribunal shall appoint such person as the Conciliation Officer in the case, and shall refer the matter to him, through a letter in Form 'E' requesting the Conciliation Officer to try and work out a settlement acceptable to both parties, within a period not exceeding one month from the date of receipt of the reference.

(3)The reference in Form 'E' shall be accompanied with copies of the application and replies of the opposite party thereto.

11. Proceedings by Conciliation Officer.

(1)Upon receipt of a reference under rule 10, the Conciliation Officer shall hold meeting with the two parties as necessary, and shall try to work out a settlement acceptable to both the parties, within a period of one month from the date of receipt of the reference.

(2)If the Conciliation Officer succeeds in working out of a settlement acceptable to both the parties, he shall draw up a memorandum of settlement in Form 'F', get it signed by both parties, and forward it, with a report in Form 'G', along with all records of the case received from the Tribunal, back to the Tribunal within a month from the receipt of the reference.

(3)If the Conciliation Officer is unable to arrive at a settlement within one month of receipt of a reference under rule (10), he shall return the papers received from the Tribunal along with a report in Form 'H' showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.

12. Action by the Tribunal in case of settlement before a Conciliation Officer.

(1)In case, the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of Rule 11, along with a memorandum of settlement, it shall give notice to both parties to appear before it on a date to be specified in the notice, and confirm the settlement.

(2)In case on the date specified in the notice as above, the parties appear before the Tribunal and confirm the settlement arrived at before the Conciliation Officer, the Tribunal shall pass a final order as agreed in such settlement.

13. Action by the Tribunal in other cases.

(1)In case, -

(i)the applicant (s) and the opposite parties do not agree for reference of their dispute to a Conciliation Officer as per rule 10, or

(ii)the Conciliation Officer appointed under rule 10 sends a report under sub-rule (3) of rule 11, conveying inability to work out a settlement acceptable to both the parties, or

(iii)no report is received from a Conciliation Officer within the stipulated time-limit of one month, or

(iv)in response to the notice issued under sub-rule (1) of rule 12, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer, the Tribunal shall give to both the parties an opportunity of leading evidence in support of their respective claims, and shall, after a summary inquiry as provided in sub-section (1) of Section 8, pass such order as it deems fit.

(2)An order passed under rule 7, rule 8 or under sub-rule (1) above shall be a speaking one, spelling out the facts of the case as ascertained by the Tribunal, and the reasons for the order.

(3)While passing an order under sub-rule (1), directing the opposite party to pay maintenance to an applicant, the Tribunal shall take the following into consideration : -

(a)Amount needed by the applicant to meet his basic needs, especially food, clothing, accommodation, and health care.

(b)Income of the opposite party, and

(c)Value of, and actual and potential income from the property, if any, of the applicant which the opposite party would inherit and/or is in possession of.

(4)A copy of every order passed, whether final or interim, on an application, shall be given to the applicant(s) and the opposite party or their representatives, in person, or shall be sent to them through a process server or by registered post.

14. Maximum maintenance allowance.

- The maximum maintenance allowance which o 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's family members.

Chapter III
Procedure of Appellate Tribunal

15. Form of appeal.

- An appeal under sub-section (1) of Section 16 shall be filed before the Appellate Tribunal in Form 'I' and shall be accompanied by a copy of the impugned order of the Maintenance Tribunal.

16. Registration and acknowledgement of appeal.

- On receipt of an appeal, the Appellate Tribunal shall register it in a register to be maintained for the purpose in such form as the State Government may direct, and shall, after registering such appeal, give an acknowledgement to the appellant, specifying the appeal number and the next date of hearing, in Form 'J'.

17. Notice of hearing to the opposite party.

(1)On receipt of an appeal, the Appellate Tribunal shall, after registering the case and assigning an appeal number, cause notice to be served upon the respondent under its seal and signature in Form 'K'.

(2)The notice under sub-rule (1) shall be issued through registered post with acknowledgement due, or through a process server.

(3)The provisions of Order V of the Civil Procedure Code shall apply mutatis mutandis for the purposes of service of notice issued under sub-rule (1).

Chapter IV
Scheme for Management of Old Age Homes established under Section 19

18. Scheme for management of old age homes for indigent senior citizens.

(1)Old age homes established under Section 19 shall be run in accordance with the following norms and standards : -

(A)The home shall have physical facilities and shall be run in accordance with the operational norms as laid down in the Schedule.

(B)Inmates of the home shall be selected in accordance with the following procedure : -

(a)Applications shall be invited at appropriate intervals, but at least once every year, from indigent senior citizens, as defined in Section 19 of the Act, desirous of living in the home;

(b)In case the number of eligible applicants on any occasion is more than the number of places available in a home for admission, selection of inmates will be made in the following manner : -

(i)The more indigent and needy will be given preference over the less indigent applicants.

(ii)Other things being equal, older senior citizens will be given preference over the less old,' and

(iii)Other things being equal, female applicants will be given preference over male applicants.

Illiterate and/or very infirm senior citizens may also be admitted without any formal application if the District Magistrate or other competent authority, designated by him for the purpose, is satisfied that the senior citizen is not in a position to make a formal application, but is badly in need of shelter;

(C)While considering applications or cases for admission, no distinction shall be made on the basis of religion or caste;

(D)The home shall provide separate lodging for men and women inmates, unless a male and a female inmate are either in blood relations or a married couple;

(E)Day-to-day affairs of the old age home shall be managed by a Management Committee which shall be constituted in accordance with orders and guidelines issued by the State Government from time to time, in such committee inmates shall be given sufficient representation.

(2)State Government may issue detailed guidelines/orders from time to time of admission into and management of old age homes in accordance with the norms and standards laid down in sub-rule (1) and the Schedule.

Chapter V
Duties and Powers of the District Magistrate

19. Duties and Powers of the District Magistrate.

(1)The District Magistrate shall perform the duties and exercise the powers mentioned in sub-rules (2) and (3) so as to ensure that the provisions of the Act are properly carried out in his district.

(2)It shall be the duty of the District Magistrate to -

(i)ensure that life and property of senior citizens of the district are protected and they are able to live with security and dignity;

(ii)oversee and monitor the work of Maintenance Tribunals and Maintenance Officers of the district with a view to ensuring timely and fair disposal of applications for maintenance, and execution of Tribunal's orders;

(iii)oversee and monitor the working of old age homes in the district so as to ensure that they conform to the standards laid down in these rules, and any other guidelines and orders of the State Government;

(iv)ensure regular and wide publicity of the provisions of the Act, and Centra! and State Governments' programmes for the welfare of senior citizens;

(v)encourage and coordinate with panchayats, municipalities, Nehru Yuwa Kendra, educational institutions and especially their National Service Scheme Units, organisations, specialists, experts, activists, etc. working in the district so that their resources and efforts are effectively pooled for the welfare of senior citizens of the district;

(vi)ensure provision of timely assistance and relief to senior citizens in the event of natural calamities and other emergencies;

(vii)ensure periodic sensitization of officers of various Departments and Local Bodies concerned with welfare of senior citizens, towards the needs of such citizens, and the duty of the officers towards the latter;

(viii)review the progress of investigation and trial of cases relating to senior citizens in the district, except in cities having a Police Commissioner;

(ix)ensure that adequate number of prescribed application forms for maintenance are available in offices of common contact for citizens like Panchayats, Post Offices, Block Development Officers, Tahsil offices, Collectorate, Police Station, etc.;

(x)promote establishment of dedicated help lines for senior citizens at district headquarters, to begin with; and

(xi)perform such other functions as the State Government may, by order, assign to the District Magistrate in this behalf, from time to time.

(3)With a view to perform the duties mentioned in sub-rule (2), the District Magistrate shall be competent to issue such directions, not inconsistent with the Act, these rules, and general guidelines of the State Government, as may be necessary, to any concerned government or statutory agency or body working in the district, and especially to the following : -

(a)Officers of the State Government in the Police, Health and Publicity Departments. And the Department dealing with Welfare of Senior citizens;

(b)Maintenance Tribunals and Conciliation Officers;

(c)Panchayats and Municipalities; and

(d)Educational institutions.

Chapter VI
Protection of Life and Property of Senior Citizens

20. Action plan for the protection of life and property of senior citizens.

(1)The District Superintendent of Police, and in the case of cities having a Police Commissioner, such Police Commissioner shall take all necessary steps, subject to such guidelines as the State Government may issue from time to time, for protection of life and property of senior citizens.

(2)Without prejudice to the generality of sub-rule (1), -

(i)each police station shall maintain an up-to-date list of senior citizens living within its jurisdiction, especially those who are living by themselves (i.e. without there being any member in their household who is not a senior citizen);

(ii)a representative of the police station together, as far as possible, with a social worker or volunteer, shall visit such senior citizens at regular intervals of at least once a month, and shall, in addition, visit them as quickly as possible on receipt of a request of assistance from them;

(iii)complaints/problems of senior citizens shall be promptly attended to, by the local Police;

(iv)one or more Volunteers' Committee(s) shall be formed for each Police station which shall ensure regular contact between the senior, especially those living by themselves, on the one hand, and the police and the district administration on the other;

(v)the District Superintendent of Police or, as the case may be, the Police Commissioner shall cause to be publicized widely in the media and through the Police Stations, at regular intervals; the steps being taken for the protection of life and property of senior citizens;

(vi)each Police Station shall maintain a separate register containing all important particulars relating to offences committed against senior citizens, in such form as the State Government may, by order, specify;

(vii)the register referred to in clause (vi) shall be kept available for public inspection, and every officer inspecting a Police Station shall invariably review the status as reflected in the register;

(viii)the Police Station shall send a monthly report of such crimes to the District Superintendent of Police by the 10th of every month;

(ix)list of Do's and Don'ts to be followed by senior citizens in the interest of their safety will be widely publicized;

(x)antecedents of domestic servants and others working for senior citizens shall be promptly verified, on the request of such citizens;

(xi)community policing for the security of senior citizens will be undertaken in conjunction with citizens living in the neighbourhood, Residents' Welfare Associations, Youth Volunteers, Non-Government Organisations, etc.;

(xii)the District Superintendent of Police shall submit to the Director General of Police and to the District Magistrate, a monthly report by the 20th of every month, about the status of crime against senior citizens during the previous month, including progress of investigation and prosecution of registered offences, and preventive steps taken during the month;

(xiii)the District Magistrate shall cause the report to be placed before the District-Level Co-ordination-cum-Monitoring Committee constituted under rule 22;

(xiv)the Director General of Police shall cause the reports submitted under clause (xii) to be compiled, once a quarter, and shall submit them to the State Government every quarter as well as every year for, inter alia, being placed before the State Council of Senior Citizens constituted under rule 21.

Chapter VII
State Council and District Committee of Senior Citizens

21. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may specify.

(2)The State Council shall consist of the following members, namely :-

(i)	Minister, Government of Chhattisgarh Departmentof Social Welfare	Chairperson
(ii)	Principal Secretary/Secretary, Social Welfare	Members
(iii)	Principal Secretary/Secretary, Home	Members
(iv)	Principal Secretary/Secretary, Health	Members
(v)	Principal Secretary/Secretary, Finance	Members
(vi)	Commissioner, Public Relations	Members
(vii)	Two Social Workers (Working for the welfare forsenior citizens)	Members
(viii)	Representative of Pensioners Association	Members
(ix)	Commissioner/Director, Social Welfare	Member/ Secretary

(3)The State Council shall meet at least once in six months.

(4)Tenure of the members of the State Council, other than ex-officio members, rules of procedure of the Council and other ancillary matters shall be such as the State Government may, by order, specify.

22. District Committee.

(1)The State Government shall constitute a District Committee which shall also perform the role of inspecting the programmes and activities for the effective implementation of the Act.

(i)The District Committee shall consists of the following : -

1.	Collector	Chairperson
2.	Superintendent of Police	Member
3.	Chief Medical Officer	Member
4.	Chairperson Rotary/Lions club	Member
5.	Secretary Red Cross	Member
6.	Two Social Workers (One from old age home)	Member
7.	Representative of Pensioners Association	Member
8.	Joint/Deputy Director, Social Welfare Department	Ex-officio Member

(ii)District Committee shall meet at least once in 3 months.

(iii)Tenure of the members of the District Committee other than ex-officio members shall be such as the State Government may by order specify.

(2)Objective. - The District Committee shall review the activities relating to the implementation of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on the following lines : -

(a)Review the administration and activities of old age homes.

(b)inspect the institutions established under the Act and report to the Director/Commissioner of Social Welfare Department.

(c)Propose suitable programmes for the upgradation and development of the homes.

(d)To give support to the programme for the rehabilitation of senior citizens in the society.

(e)To generate financial support to the senior citizens for their welfare & rehabilitation.

(f)To create linkages between various agencies working in the field of welfare of senior citizens.

(g)To review the functioning of Tribunals established under the Act in the District.

(h)To propose necessary suggestions to improve the quality of institutional and non-institutional services effectively.

(3)Reporting. - After completing the inspection the Committee shall be required to submit a report on the findings and send the report to Commissioner/Director of Social Welfare Department for necessary action.

(4)Social Auditing. - The State Government shall maintain professional research based social audit to monitor and evaluate the implementation of the Act and the programmes/schemes related to the older persons.

(5)Open-ness and Transparency. - All old age homes shall be open to visitors with the permission of the management, as the management considers appropriate keeping in view the security, welfare and the interest of the inmate.Form-AApplication for the Maintenance Under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007For use in Tribunal's officeDate of filing.............................orDate of Receipt by Post....................Registration No............................SignaturePresiding OfficerIn the Maintenance and welfare of parents TribunalBranch......................State ......................

	Between
A	B	........................Applicant
	And
C	D	.................Respondent

Details of application :

1. Particulars of the application :

(i)Name of the applicant.....................................................

(ii)Name of father/husband...................................................

(iii)Address..................................................................

(iv)Address for service of all notices........................................

2. Particular of the respondent.....................................................

(i)Name of the respondent....................................................

(ii)Address of the respondent................................................

(iii)Address for service of all notices.......................................

3. Jurisdiction of the Tribunal. - The applicant declares that the subject matter of the case against which he wants redressal is within the jurisdiction of the Tribunal.

4. Facts of the case. - The facts of the case are given below : -

5. Relief(s) sought. - in 'hew of the facts mentioned in Para 4 above, the applicant prays for the following relief(s): -

6. Interim order, if prayed for. - Pending final decision on the application, the applicant seeks issue of the following :

Interim order: -(Give here the nature of the interim order prayed for with reasons)

7. Details of the remedies exhausted. - The applicant declares that he has availed of all the remedies available to him.

8. Matter not pending with any other court. - the applicant further declares that the matter regarding which, this application has been made is not pending before any court of law or any other authority or has not been rejected by any court of law or other authority.

9. Details of Index. - An index in duplicate, containing the details of the documents to be relied upon, is enclosed.

10. List of enclosures.

VerificationI.......................(name of applicant) S/o, D/o, W/o........................age............resident of.........................do hereby verify that the contents for paras 1 to 10 are true to the best of my personal knowledge and belief and that nothing material has been concealed there form.Place...............No....................Signature of the applicantTo,The Presiding Officer,...................................................................Receipt SlipReceipt of the application filed in the Maintenance and Welfare of the Parents and Senior Citizens Tribunal.Shri/Smt.........................Address..........................is hereby acknowledged.For Presiding OfficerForm-B

Beforethe.................................................

Tribunal at.............

Endorsement for Application FiledReceived from........................(details)...............an application for maintenance. The application is registered as case No........................of.....................The case is posted to...........for hearing.Place :

Date:

Signature

Form-CForm of Notice/Summons to Respondents[See Section 6 (2)]

Beforethe.................................................

Tribunal at.............

(Address)Case No............./2008...........

Applicant

Respondent/s

To,....................................................................Take notice that the Applicant has filed an application under Section 4 of the Maintenance and Welfare of Parents & Senior Citizens Act (MWPSC) Act claiming maintenance of Rs.............per month from you.The case is posted to..................at.................at the office of the tribunal at the address stated above. You are required to be personally present on the said date and time, together with your statement of objections and documents you wish to rely upon. If you fail to appear the case would be decided ex-parte.Given under my hand and seal on this the..........day of.......2008Registrar(Seal of the Tribunal)Form-D[Rule 6(3)]

Beforethe.................................................

Tribunal at.............

Information for the Hearing to the ApplicantReceived from............(details)...........an application for maintenance. The application is registered as case No..............of..................... the case is posted to..........for hearing.Place :

Date:

Signature

Form-EForm of Reference to Conciliation Officer[See Rule 6(6) proviso]

Beforethe.................................................

Tribunal at.............

.....................DistrictCase No................/2008......Applicant :Respondent/s :The aforesaid application for maintenance filed by the Applicant against the Respondent/s is referred to the Conciliation Officer hereinafter specified for conciliation. The Conciliation Officer shall submit his/her/its findings and/or settlement terms arrived at to this Tribunal on or before............Given under the hand, seal and signature of the Tribunal on this the........day of ........2008.Signature(Seal of the Tribunal)To,The Conciliation Officer................................................................

(Details)Form-F

[Rule 11(2)]

Distt...........................................................

Case No.................2009

Applicant.............................................................................Statement of Applicant...........................................Respondent................................................................Details of settlement.................................................On this date...............before me both the parties are agreed for a settlement specified as above.Signature Applicant.......................Signature Respondent......................SignatureConciliation OfficerForm-G[Rule 11(2)]Settlement Report

Distt...........................................................

Case No.................2009

Applicant.............................................................................Respondent............................................................................Tribunal decision No..................................................................Date of Settlement...................Details of Settlement.................................................................Conditions of Settlement..............................................................Acceptance of Applicant and Respondent:...............................................Place.............Date..............SignatureConciliation OfficerForm-H[Rule 11(3)]

Distt...........................................................

Case No.................

Applicant :..........................................................................Respondent :..........................................................................Settlement Order No. :................................................................Proposal for Settlement :.............................................................Applicants Plea.......................................................................Respondents Plea......................................................................Efforts made by Conciliation Officer 1..............................................................................................................................................................................................................................................................

2.

.....................................................................................................................................................................................................................................................................................................Disagree points of Applicant ....................................................Disagree points of Respondents :.................................................Conclusion.......................................................................

Date.................

Signature

Conciliation OfficerForm-IForm of Appeal to the Appellate Tribunal[See Rule 16]

Beforethe.................................................

Tribunal at.............

.....................DistrictAppeal No....................Applicant :

Name & Address/es :	…..............................................................................................................................................
	...................................................................................................................................................

Respondent/s

Name & Address/es :	…..............................................................................................................................................
	...................................................................................................................................................

Case No. and date of order appealed against. :Copy to be enclosedGroundsAppellantVerificationI, .....................................the Appellant above named do hereby declare that what is stated above are true to the best of my knowledge, information and belief.Place :Form-JForm of Notice of Appeal Under Section 16 (2)[See Rule 16(1)]

Beforethe.................................................

Tribunal at.............

Appeal No....................

Applicant:
Name & Address :	...........................................................................................................................................................
	...........................................................................................................................................................
Respondent/s :	...............................................................................................................................................................
	...............................................................................................................................................................

Take notice that the above Appeal has been filed by the Appellant against the order dated..........in Case No..................The Appeal has been posted to.................... at.............for final hearing. You are required to appear in person or through an authorised representative (not an Advocate) on such date, failing which the Appeal would be heard and disposed off exparte.Given under my hand seal of the Court on this the.............day...........of.........2008.SignatureRegistrarForm-K[See Rule 17]

Beforethe.................................................

Tribunal at.............

Appeal No.....................

Applicant:
Name & Address :	...........................................................................................................................................................
	...........................................................................................................................................................
Respondent/s :	...............................................................................................................................................................
	...............................................................................................................................................................

Take notice that the above Appeal has been filed by the Appellant against the order dated.............. in Case No................/................ The Appeal has been posted to.................at..............for final hearing. You are required to appear in person or through an authorised representative (not an Advocate) on such date, failing which the Appeal would be heard and disposed off exparte.Given under my hand seal of the Court on this the..............day of......2008.SignatureRegistrar

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State of Chattisgarh - Act