Section 3 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
3. Procedure for filing an application for maintenance, and its registration.
(1)An application for maintenance under section 4 shall be submitted to the Tribunal in Form - A, in the manner laid down in clauses (a) and (b) of subsection 1 of section 5.(2)The application under sub-rule (1) shall be presented in two complete sets along with an envelope bearing full address of the respondent. Where the number of respondents is more than one, as many extra copies of the application as the number of respondents, together with the required number of empty envelopes bearing the full address of each respondent shall be furnished by the applicant.(3)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 as in the Annexure I; 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 despatch by post in other cases and the acknowledgement shall specify, inter-alia, the registration number of the application.(4)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 (3) above.(5)Extension Officer (Social Welfare) in the Head Quarters of each Revenue Division will assist the Tribunal to make entry in the Register of Maintenance Claim Cases and also for filling up of application.
