Section 2 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 ;(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)"Form" means a Form appended to these rules ;(e)"Government" means the Government of Jammu and Kashmir ;(f)"inmate", in relation to an old-age home, means a senior citizen duly admitted to reside in such a home ;(g)"opposite party" means the party against whom an application for maintenance has been filed under section 4 ;(h)"Presiding Officer" means an officer appointed to preside over a Maintenance Tribunal referred to under section 7 or an Appellate Tribunal under section 15 ;(i)"Schedule" means a Schedule appended to these rules ;(j)"section" means a section of the Act ;(k)"senior citizen" means any person being permanent resident of Jammu and Kashmir State who has attained the age of 60 years or above ;(l)"Welfare Fund" means Fund for the Welfare and Rehabilitation of Senior Citizens.(2)Words and expressions defined in the Act but not defined in these rules shall have the meanings respectively assigned to them in the Act.
