Section 5(1) in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(1)Once the Tribunal is satisfied on the points mentioned in sub-rule (1) of rule 4, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form- C along with the copy of the application and its enclosures shall be issued, after making entries in maintenance claim cases register as in the format in Annexure I, in the following manner:--(a)by delivering the notice to the person at his last known place or residence; or(b)by leaving the notice at his usual or last known place of residence or business in an envelope addressed to the person; or(c)by sending the notice by registered post with acknowledgement addressed to the person at his usual or last known place of residence or business; or(d)the notice shall be delivered to any person in charge of such place at the moment ; or(e)in case of such delivery not being possible it shall be pasted at a conspicuous place on the premises.
