Section 15(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(2)In case a regular enquiry is required the Tribunal may grant equal opportunity to both the parties for leading evidence in support of their claims. Such evidence in such proceedings shall be taken in the presence of the children or relatives against whom an order for payment of maintenance is sought and the proceedings shall be recorded in the manner specified for summons cases. The Tribunal may take evidence by way of affidavits.
