Section 2 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (56 of 2007);(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)"Conciliation Officer" means any person or representative of an organization referred to in explanation to sub-section (1) of section 5 or the Maintenance Officer designated by the State Government under sub-section (1) of section 18 or any other person nominated by the Tribunal for this purpose;(e)"District Magistrate and Collector" includes Additional District Magistrate of the District;(f)"Form" means a form appended to these rules;(g)"Inmate" in relation to an old age home, means a senior citizen duly admitted to reside in such a home;(h)"Maintenance Officer" means District Social Welfare Officer of the District or any other officer equivalent to District Social Welfare Officer designated by the State Government;(i)"Opposite party" means the party against whom an application for maintenance has been filed under section 4;(j)"Organization" means an association registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for time being in force;(k)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under sub-section (2) of section 7 or an Appellate Tribunal under sub-section (2) of section 15;(l)"Schedule" means a Schedule appended to these rules;(m)"Section" means a section of the Act;(n)"State Government" means the Government of the State of Haryana.(o)"Sub-Divisional Magistrate" includes Additional Sub-Divisional Magistrate of the Sub-Division;(2)Words and expressions used in these rules but not defined shall have the same meanings respectively assigned to them in the Act.
