Section 11(2) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(2)On receipt of an application under sub-rule (1), the Tribunal shall if it is prima facia satisfied after hearing the parties about the reasonableness of such application issues notice to such other child or relative to show cause why they should not be impleaded as a , and shall after giving them an opportunity of being heard pass an order regarding their impleadment or otherwise.
