Section 5(1) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
(1)An application for maintenance under section 4, may be made(a)by a senior citizen or a parent, as the case may be; or(b)if he is incapable, by any other person or organisation authorised by him; or(c)the Tribunal may take cognizance suo motu .Explanation.- For the purposes of this section organisation means any voluntary association registered under the Societies Registration Act, 1860 (21 of 1860), or any other law for the time being in force.
