Section 4(3) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(3)Where a Tribunal takes cognizance of a maintenance claim, suo motu the Presiding Officer shall after ascertaining fact gets Form "A" completed as accurately as possible, through the staff of the Tribunal and shall as far as possible get is authenticated by the concerned senior citizen or parent or any person or orgainsation authorised by him and shall cause the same to be registered in accordance with clause (a) of sub-rule (2) above.
