Section 17 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
17. Constitution of Appellate Tribunal.
- The Appellate Tribunal shall consist of three members. The members Tribunal shall be presided over by the District Magistrate of the District or any officer as may be nominated by the State Government not below the rank the District Magistrate. The non-official member shall be nominated from the following category:-(i)a social worker or representative from Non-Governmental Organization working for the welfare of senior citizen; and(ii)an advocate who has worked in the filed of social welfare.
