Section 2(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 ;(b)"application" means an application made to a Tribunal under section 5 ;(c)"blood relations" in the context of a male and a female inmate, mean father-daughter, mother-son, and brother-sister (not cousins) ;(d)"Form" means a Form appended to these rules ;(e)"Government" means the Government of Jammu and Kashmir ;(f)"inmate", in relation to an old-age home, means a senior citizen duly admitted to reside in such a home ;(g)"opposite party" means the party against whom an application for maintenance has been filed under section 4 ;(h)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under section 7 or an Appellate Tribunal under section 15 ;(i)"Schedule" means a Schedule appended to these rules ;(j)"section" means a section of the Act ;(k)"senior citizen" means any person being permanent resident of Jammu and Kashmir State who has attained the age of 60 years or above ;(l)"Welfare Fund" means Fund for the Welfare and Rehabilitation of Senior Citizens.
