Haryana act 56 of 2007 : The maintenance and welfare of parents and senior citizens 2007

Date: 30 Dec 2008

Department

Department of SOCIAL JUSTICE & EMPOWERMENT DEPARTMENT

Summary

EOG

Enforcement Date

23 Oct 2005

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MINISTRY OF LAW AND JUSTICE ( Leg islative Department)

New Delhi, the 31st December, 2007/Pausa 10, t929 (Saka)

The following Act of Parliament received the assent of the President on the 29th December,2A07 and is hereby published for general information :

THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CTTTZENS ACT, 2Oo7

56 0F 2007No.

[29th December,2007)

An Act to provide for more effective provisions for the maintenance and welfare of parents and senior citizens guaranteed and recognised under the Constitution and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Fifty-eight Year of the Republic of India as follows:

CHAPTER I: Preliminary 1. Short title, extent and commencement

1. This Act may be called the Maintenance and Welfare of Parents and Senior Citizens Act,2007 2, It extends to the whole of India except the State of Jammu and Kashmir and it applies also to citizens of

India outside India 3, Itshall come into force in a State on such date as the State Government may, by notification in the Official

Gazelle, appoint.

/Maintenance and Welfare of Parents and Senior Citizens Act, 2097 4"» ﬂan-tam a. a. W.‘ (ma) 04/0007/2003-07 Registered No. DL - (N) 04/0007/2003-07 Elie (Gazette of Sadie 3W EXTRAORDINARY STFT II - EU? 1 PART II - Section I W? W PUBLISHED BY AUTHORITY [a 751a? am, mam, ﬂaw-an 31, 2007/ 10, 1929 No. 67 | NEW DELHI, MONDAY. DECEM BER 31. 2007 /PAUSA 10. 1929 Separate paging is given to this Part in order that it may be ﬁled as a separate compilation MINISTRY OF LAW AND JUSTICE (Legislative Department) New Delhi, the 3lst December, 2007/Pausa 10, 1929 (Saka) The following Act of Parliament received the assent of the President on the 29th December, 2007 and is hereby published for general information: THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS ACT, 2007 No. 56 OF 2007 [29th December, 2007] An Act to provide for more effective provisions for the maintenance and welfare of parents and senior citizens guaranteed and recognised under the Constitution and for matters connected therewith or incidental thereto. Be it enacted by Parliament in the Fifty-eight Year of the Republic of India as follows: CHAPTER I: Preliminary 1. Short title, extent and commencement 1. This Act may be called the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 2. It extends to the whole of India except the State of Jammu and Kashmir and it applies also to citizens of India outside India 3. It shall come into force in a State on such date as the State Government may, by notification in the Ofﬁcial Gaz'elie, appoint. .....

nitions

this Act, unless the context otherwise requires -

a;"children".includes son, daughter, grandson and grand-daughter but does not include a minor

"maintenance" includes provision for food, clothing, residence and medical attendance and treatment

"minor" means a person who, under the provisions of the Majority Act, 1875 is deemed notto have attained the age of majoritY "parent" means father or mother whether biological, adoptive or step father or step mother, as the case may be, whether or not the father or the mother is a senior citizen "prescribed" means prescribed by rules made by the Stale Government under this Act "property" means property of any kind, whether movable or immovable, ancestral or self acquired, tangible or intangible and includes rights or interests in such property ,,relative" means any legal heir of the childless senior citizen who is not a minor and is in possession of or

would inherit his property after his death "senior citizen" means any person being a citizen of India, who has attained the age of sixty years or above

"State Government";, in relation to a Union territory, means the administrator thereof appointed under article 239 of ihc Constitution

j. "Tribunal" means the Maintenance Tribunal constituted under section 7 k. "welfare" means provision for food, health care/ recreation centres and other amenities necessary for the

senior citizens

3, Act to have overiding effect

The orovisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any

enactment other than this Act, or in any instrument having effect by virtue of any enactment other than this Act.

CHAPTER II: MAINTENANCE OF PARENTS AND SENIOR CITIZENS

4. Maintenance of Parents and Senior Citizens

1. A senior citizen including parent who is unable to maintain himself from his own earning or property owned by him, shall be entitled to make an application under section 5 in case of -

i. parent or grand-parent, against one or more of his children not being a minor ii. a childless senior citizen, against such of his relative referred to in clause (g) of sectiu'r 2

2. The obligation of the children or relative, as the case may be, to maintain a senior citizen extends to the needs of such citizen so that senior citizen may lead a normal life'

3, The obligation of the children to maintain his or her parent extends to the needs of such parent either father or mother or both, as the case may be, so thatsuch parent may lead a normal life.

4. Any person being a relative of a senior citizen and having sufficient means shall maintain such senior citizen provided he is in possession of the property of such senior citizen or he would inherit the property of such

senior citizen:

provided that where more than one relatives are entitled to inherit the property of a senior citizen, the maintenance shall be payable by such relative in the proportion in which they would inherit his property,

5. Application for maintenance

1. An application for maintenance under section 4, may be made - a. by a senior citizen or a parent, as the case may be; or b. if he is incapable, by any olher person or organisation authorised by him; or

c. the Tribunal may take cognizance sua motu Explanation:For the purposes of this section "organisation" means any voluntary association registered under

the Societies Registration Act, 1860, or any other law for the time being in force, 2. The Tribunal may, during the pendency of the proceeding regarding monthly allowance for the maintenance

under this section, order such children or relative to make a monthly allowance for the interim maintenance of such senior citizen including parent and to pay the same to such senior citizen including parent as the

Tribunal may from time to time direct. 3. On receiptof an application for maintenance under sub-section(I), after giving notice of the application to the

children or relative and after giving the parties an opportunity of being heard, hold an Inquiry for

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efinitions n this Act, unless the context otherwise requires - a4"children" includes son, daughter, grandson and grand—daughter but does not include a minor b. "maintenance" includes provision for food, clothing, residence and medical attendance and treatment c. "minor" means a person who, under the provisions of the Majority Act, 1875 is deemed not to have attained the age of majority d. "parent" means father or mother whether biological, adoptive or stepfather or step mother, as the case may be, whether or not the father or the mother is a senior citizen e. "prescribed" means prescribed by rules made by the Stale Government under this Act f. "property" means property of any kind, whether movable or immovable, ancestral or self acquired, tangible or intangible and includes rights or interests in such property 9. "relative" means any legal heir of the childless senior citizen who is not a minor and is in possession of or would inherit his property after his death h. "senior citizen" means any person being a citizen of India, who has attained the age of sixty years or above i. "State Government“;, in relation to a Union territory, means the administrator thereof appointed under article 239 of ihc Constitution j. "Tribunal" means the Maintenance Tribunal constituted under section 7 k. "welfare" means provision for food, health care, recreation centres and other amenities necessary for the senior citizens 3. Act to have overiding effect The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act, or in any instrument having effect by virtue of any enactment other than this Act. CHAPTER II: MAINTENANCE OF PARENTS AND SENIOR CITIZENS 4. Maintenance of Parents and Senior Citizens 1. A senior citizen including parent who is unable to maintain himself from his own earning or property owned by him, shall be entitled to make an application under section 5 in case of - i. parent or grand-parent, against one or more of his children not being a minor ii. a childless senior citizen, against such of his relative referred to in clause (9) of section 2 2. The obligation of the children or relative, as the case may be, to maintain a senior citizen extends to the needs of such citizen so that senior citizen may lead a normal life. 3. The obligation of the children to maintain his or her parent extends to the needs of such parent either father or mother or both, as the case may be, so that such parent may lead a normal life. 4. Any person being a relative of a senior citizen and having sufficient means shall maintain such senior citizen . provided he is in possession of the property of such senior citizen or he would inherit the property of such senior citizen: Provided that where more than one relatives are entitled to inherit the property of a senior citizen, the maintenance shall be payable by such relative in the proportion in which they would inherit his property. 5. Application for maintenance 1. An application for maintenance under section 4, may be made - a. by a senior citizen or a parent, as the case may be; or b. if he is incapable, by any other person or organisation authorised by him; or c. the Tribunal may take cognizance sua motu Explanation:For the purposes of this section "organisation" means any voluntary association registered under the Societies Registration Act, 1860, or any other law for the time being in force. 2. The Tribunal may, during the pendency of the proceeding regarding monthly allowance for the maintenance under this section, order such children or relative to make a monthly allowance for the interim maintenance of such senior citizen including parent and to pay the same to such senior citizen including parent as the Tribunal may from time to time direct. 3. On receipt of an application for maintenance under sub-section(I), after giving notice of the application to the children or relative and after giving the parties an opportunity of being heard, hold an inquiry for ‘4 _. ,1 r:

7 determining the amount of maintenance 4. An application filed under sub-section (2) for the monthly allowance for the maintenance and expenses for

proceeding shall be disposed of within ninety days from the date of the service of notice of the application to

such person:

provided thatthe Tribunal may extend the said period, once for a maximum period of thirty days in

exceptional circumstances for reasons to be recorded in writing' An application for maintenance under sub-section (I) may be filed against one or more persons:

provided that such children or relative may implead the other person liable to maintain parent in the

application for ma intenance. Where a maintenance order was made against more than one person, the death of one of them does not

affect the liability of others to continue paying maintenance. Any such allowance for the maintenance and expenses for proceeding shall be payable from the date of the

order, or, if so ordered, from the date of the application for maintenance or expenses of proceeding, as the

case may oe. If, children or relative so ordered fail, without sufficient cause to comply with the order, any such Tribunal may, for every breach of the order, issue a warrant for levying the amount due in the manner provided for

levying fines, and may sentence such person for the whole, or any part of each month's allowance for the

maintenance and expenses of proceeding, as the case may be, remaining unpaid after the execution of the

warrant, to imprisonment for a term which may extend to one month or until payment if sooner made

whichever is earlier:

provided that no warrant shall be issued for the recovery of any amount due under this section unless

application be made to the Tribunal to levy such amount within a period of three months from the date on

which it became due.

6. Jurisdiction and Procedure

1. The proceedings under section 5 may be taken against any children or relative in any district -

a. where he resides or last resided, or b. where children or relative resides'

2. On receipt of the application under section 5, the Tribunal shall issue a process for procuring the presence of children or relative against whom the application is filed'

3. For securing the attendance of children or relative the Tribunal shall have the power of a Judicial Magistrate of first class as provided under the Code of criminal Procedure, 1973'

4. All evidence to such proceedings shall be taken in the presence of the children or relative against whom an order for payment of maintenance is proposed to be made, and shall be recorded in the manner prescribed

for summons cases:

provided that if the Tribunal is satisfied that the children or relative against whom an order for payment of maintenance is proposed to be made is wilfully avoiding service, or wilfully neglecting to attend the Tribunal,

the Tribunal may proceed to hear and determine the case ex parte

5. Where the children or relative is residing out of India, the summons shall be served by the Tribunal through such authority, as the Central Government may by notification in the official Gazette, specify in this behalf'

6. The Tribunal before hearing an application under section 5 may,, refer the same to a Conciliation Officer and such Conciliation Officer shall submit his findings within one month and if amicable settlement has been

arrived at, the Tribunal shall pass an order to that effect.

Explanation - For the purposes of this sub-section "Conciliation Officer" means any person or representative of an organisation referred to in Explanation to sub-section(1) of section 5 or the Maintenance Officers deslgnated by the

State Government under subsection (1) of section 18 or any other person nominated by the Tribunal for this

purpose.

7. Constitution of Maintenance Tribunal

1. The State Government shall within a period of six months from the date of the commencement of this Act,

by notification in the Official Gazette, constitute for each Sub-division one or more Tribunals as may be

specified in the notification for the purpose of adjudicating and deciding upon the order for maintenance under section 5.

determining the amount of maintenance 4. An application filed under sub-section (2) for the monthly allowance for the maintenance and expenses for proceeding shall be disposed of within ninety days from the date of the service of notice of the application to such person: i . Provided that the Tribunal may extend the said period, once for a maximum period of thirty days in exceptional circumstances for reasons to be recorded in writing. 5. An application for maintenance under sub-section (1) may be filed against one or more persons: Provided that such children or relative may implead the other person liable to maintain parent in the application for maintenance. 6. Where a maintenance order was made against more than one person, the death of one of them does not affect the liability of others to continue paying maintenance. 7. Any such allowance for the maintenance and expenses for proceeding shall be payable from the date of the order, or, if so ordered, from the date of the application for maintenance or expenses of proceeding, as the case may be. 8. If, children or relative so ordered fail, without sufficient cause to comply with the order, any such Tribunal may, for every breach of the order, issue a warrant for levying the amount due in the manner provided for levying fines, and may sentence such person for the whole, or any part of each month‘s allowance for the maintenance and expenses of proceeding, as the case may be, remaining unpaid after the execution of the warrant, to imprisonment for a term which may extend to one month or until payment if sooner made whichever is earlier: Provided that no warrant shall be issued for the recovery of any amount due under this section unless application be made to the Tribunal to levy such amount within a period of three months from the date on which it became due. 6. Jurisdiction and Procedure 1. The proceedings under section 5 may be taken against any children or relative in any district - a. where he resides or last resided, or b. where children or relative resides. 2. On receipt of the application under section 5, the Tribunal shall issue a process for procuring the presence of children or relative against whom the application is filed. 3. For securing the attendance of children or relative the Tribunal shall have the power of a Judicial Magistrate of first class as provided under the Code of Criminal Procedure, 1973. 4. All evidence to such proceedings shall be taken in the presence of the children or relative against whom an order for payment of maintenance is proposed to be made, and shall be recorded in the manner prescribed for summons cases: Provided that if the Tribunal is satisfied that the children or relative against whom an order for payment of ' maintenance is proposed to be made is wilfully avoiding service, or wilfully neglecting to attend the Tribunal, the Tribunal may proceed to hear and determine the case ex parte 5. Where the children or relative is residing out of India, the summons shall be served by the Tribunal through such authority, as the Central Government may by notification in the official Gazette, specify in this behalf. 6. The Tribunal before hearing an application under section 5 may,. refer the same to a Conciliation Officer and such Conciliation Officer shall submit his findings within one month and if amicable settlement has been arrived at, the Tribunal shall pass an order to that effect. Explanation - For the purposes of this sub-section "Conciliation Officer" means any person or representative of an organisation referred to in Explanation to sub-section(1) of section 5 or the Maintenance Officers designated by the State Government under subsection (1) of section 18 or any other person nominated by the Tribunal for this purpose. 7. Constitution of Maintenance Tribunal 1. The State Government shall within a period of six months from the date of the commencement of this Act, by notification in the Official Gazette, constitute for each Sub-division one or more Tribunals as may be specified in the notification for the purpose of adjudicating and deciding upon the order for maintenance under section 5.

The Tribunal shall be presided over by an officer noi below the rank of Sub-DivisionalOfficer of a State. 3. Where two or more Tribunals are constituted for any area, the State Government may, by general or special

order, regulate the distribution of business among them.

8. Siimmary procedure in case of inquiry

1. In holding any inquiry under section 5, the Tribunal may, subjectto any rules that may be prescribed by the State Government in this behalf, follow such summary procedure as it deems fit,

2. The Tribunal shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and of compelling the discovery and production of documents and material objects and for such other purposes as may be prescribed; and the Tribunal shall be deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973

3. Subject to any rule that may be made in this behalf, the Tribunal may, for the, purpose of adjudicating and deciding upon any claim for maintenance, choose one or more persons possessing special knowledge of any matter relevant to the inquiry to assist it in holding the inquiry.

9" Order for maintenance

1, If children or relatives, as the case may be, neglect or refuse to maintain a senior citizen being unable to maintain himself, the Tribunal may, on being satisfied of such neglect or refusal, order such children or relatives to make a monthly allowance at such monthly rate for the maintenance of such senior citizen, as the Tribunal may deem fit and to pay the same to such senior citizen as the Tribunal may, from time to tlme, di rect,

2. The maximum maintenance allowance which may be ordered by such Tribunal shall be such as may be prescribed by the State Government which shall not exceed ten thousand rupees per month.

10, Alteration in allowance

1. On proof of misrepresentation or mistake of fact or a change in the circumstances of any person/ receiving a monthly allowance under section 9, for the maintenanceordered under that section to pay a monthly allowance for the maintenance, the Tribunal may-make such alteration, as it thinks fit, in the allowance for the maintenance.

2, Where itappears to the Tribunal that, in consequence of any decision of a competent Civil Court, any order made under section 9 should be cancelled or varied, it shall cancel the order or/ as the case may be, vary the same accordingly.

11. Enforcement of order of maintenance

1, A copy of the order of maintenance and including the order regarding expenses of proceedings/ as the case may be, shall be given without payment of any fee to the senior citizen or to parent, as the case may be, in whose favour it is made and such order may be enforced by any Tribunal in any place where the person againstwhom it is made, such Tribunal on being satisfied as to the identity of the parties and the non- payment of the allowance, or as the case may be, expenses, due.

2, A maintenance order made under this Act shall have the same force and effect as an order passed under Chapter I Xofthc Code of Criminal Procedure, 1973 and shall beexecuted in the manner prescribed for the execution of such order by that Code.

12. Option regarding maintenance in certain cases

Notwithstanding anything contained in Chapter IX of the Code of Criminal Procedure, 1973, llhere a senior citizen or a parent is entitled for maintenance under the said Chapter and also entitled for maintenance under.this Act may, without prejudice to the provisions of Chapter IX of the said Code, claim such maintenance under eitner of tnose Acts but not under both.

13. Deposit of maintenance amount

When an order is made under this Chapter, the children or relative v,'ho is r-ec;ired to p:y ar,, 3-'ncLr: in te-rs c: such order shall, within thirty days of the date of anno.:ncinc iLe crder b',' the Tr:--3 :e:cs't:^e €r:'r€ 3'r1::--: ordered in such manner as the Tribunal rnay direc.

14. Award of interest where any claim is allowed

. The Tribunal shall be presided over by an officer noi below the rank of Sub-Divisional Officer of a State. 3. Where two or more Tribunals are constituted for any area, the State Government may, by general or special order, regulate the distribution of business among them. 8. Summary procedure in case of inquiry 1. In holding any inquiry under section 5, the Tribunal may, subject to any rules that may be prescribed by the State Government in this behalf, follow such summary procedure as it deems fit. 2. The Tribunal shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and of compelling the discovery and production of documents and material objects and for such other purposes as may be prescribed; and the Tribunal shall be deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 . Subject to any rule that may be made in this behalf, the Tribunal may, for the, purpose of adjudicating and deciding upon any claim for maintenance, choose one or more persons possessing special knowledge of any matter relevant to the inquiry to assist it in holding the inquiry. 9. Order for maintenance 1. If children or relatives, as the case may be, neglect or refuse to maintain a senior citizen being unable to maintain himself, the Tribunal may, on being satisfied of such neglect or refusal, order such children or relatives to make a monthly allowance at such monthly rate for the maintenance of such senior citizen, as the Tribunal may deem fit and to pay the same to such senior citizen as the Tribunal may, from time to time, direct. 2. The maximum maintenance allowance which may be ordered by such Tribunal shall be such as may be prescribed by the State Government which shall not exceed ten thousand rupees per month. 10. Alteration in allowance 1 . On proof of misrepresentation or mistake of fact or a change in the circumstances of any person, receiving a monthly allowance under section 9, for the maintenanceordered under that section to pay a monthly allowance for the maintenance, the Tribunal may-make such alteration, as it thinks fit, in the allowance for the maintenance. Where it appears to the Tribunal that, in consequence of any decision of a competent Civil Court, any order made under section 9. should be cancelled or varied, it shall cancel the order or, as the case may be, vary the same accordingly. 11. Enforcement of order of maintenance 1 . A copy of the order of maintenance and including the order regarding expenses of proceedings, as the case may be, shall be given without payment of any fee to the senior citizen or to parent, as the case may be, in whose favour it is made and such order may be enforced by any Tribunal in any place where the person . against whom it is made, such Tribunal on being satisfied as to the identity of the parties and the non- 2. payment of the allowance, or as the case may be, expenses, due. A maintenance order made under this Act shall have the same force and effect as an order passed under Chapter I Xofthc Code of Criminal Procedure, 1973 and shall beexecuted in the manner prescribed for the execution of such order by that Code. 12. Option regarding maintenance in certain cases Notwithstanding anything contained in Chapter IX of the Code of Criminal Procedure, 1973, where a senior citizen or a parent is entitled for maintenance under the said Chapter and also entitled for maintenance under‘this Act may, without prejudice to the provisions of Chapter IX of the said Code, claim such maintenance under either of those Acts but not under both. 13. Deposit of maintenance amount When an order is made under this Chapter, the children or relative who is required to pay any amount in [E'R‘S of such order shall, within thirty days of the date of announcing the order by the Trbwa . :e:cs:‘t ire entire amount ordered in such manner as the Tribunal may direct. 14. Award of interest where any claim is allowed

the date of making the application as may be determined by the Tribunal which shall not be less than five per cent, and net more than eighteen per cent:

* Provided that where any application for maintenance under Chapter IX of the Code of Criminal Procedure, 1973 is pending before a Court at the commencement of this Act, then the Court shall allow the withdrawal of such application on the request of the parent and such parent shall be entitled to file an application for maintenance before the Tribunal.

15. Constitution of Appellate Tribunal

1, The State Government may, by notification in the Official Gazette, constitute one Appellate Tribunal for each district to hear the appeal against the order of the Tribunal'

2, The Appellate Tribunal shall be presided over by an officer not below the rank of District Magistrate.

16. Appeals

1. Any senior citizen or a parent, as the case may be, aggrieved by an order of a Any senior citizen or a parent, as the case may be, aggrieved by an order of a Tribunal may, within sixty days from the date of the order, prefer an appeal to the Appellate Tribunal:

Provided that on appeal, the children or relative who is required to pay any amount in terms of such maintenance order shall continue to pay to such parent the amount so ordered, in the murm:r directed by the Appellate Tribunal :

provided further that the Appellate Tribunal may, entertain the appeal alter the expiry of the said period of sixty days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time. On receiptof an appeal, the Appellate Tribunal shall, cause a notice to be served upon the respondent. The Appellate Tribunal may call for the record of proceedings from the Tribunal against whose order the appeal is preferred. The Appellate Tribunal may, after examining the appeal and the records called for either allow or reject the appeal. The Appellate Tribunal shall, adjudicate and decide upon the appeal Hied against the order of the Tribunal and the order of the Appellate Tribunal shall be final:

Provided that no appeal shall be rejected unless an opportunity has been given to both the panics of being heard in person or through a duly authorised representative'

1. The Appellate Tribunal shall make an endeavour to pronounce its order in writing within one month of the receipt of an appeal,

2. A copy of every order made under sub-section (3) shall be sent to both the panics free of cosl,

17. Right to legal representation

Notwithstanding anything contained in any law, no party to a proceeding before a Tribunalor Appellate Tribunal shall be represented by a legal practitioner.

18. Maintenance Officer

1, The State Government shall designate the District Social Welfare Officer or an officer not bel6w the rank of a District Social Welfare Officer, by whatever name called as Maintenance Officer,

2, The Maintenance Officer referred to in sub-section (1), shall represent a parent if he so desires, durlng the proceedings of the Tribunal, or the Appellate Tribunal, as the case may be,

CHAPTER III: ESTABLISHMENT OF OLDAGE HOMES 19. Establishment of oldage homes

1. The State Government may establish and maintain such number of oldage homes at accessible places, as it

any Tribunal makes an order for maintenance made under this Act, such Tribunal may direct that in addition the amount of maintenance, simple interest shall also be paid at such rate and from such date not earlier than the date of making the application as may be determined by the Tribunal which shall not be less than five per cent, and not more than eighteen per cent: .1 Provided that where any application for maintenance under Chapter IX of the Code of Criminal Procedure, 1973 is pending before a Court at the commencement of this Act, then the Court shall allow the withdrawal of such application on the request of the parent and such parent shall be entitled to file an application for maintenance before the Tribunal. 15. Constitution of Appellate Tribunal 1. The State Government may, by notification in the Official Gazette, constitute one Appellate Tribunal for each district to hear the appeal against the order of the Tribunal. 2. The Appellate Tribunal shall be presided over by an officer not below the rank of District Magistrate. 16. Appeals 1. Any senior citizen or a parent, as the case may be, aggrieved by an order of a Any senior citizen or a parent, as the case may be, aggrieved by an order of a Tribunal may, within sixty days from the date of the order, prefer an appeal to the Appellate Tribunal: Provided that on appeal, the children or relative who is required to pay any amount in terms of such maintenance order shall continue to pay to such parent the amount so ordered, in the murmcr directed by the Appellate Tribunal: Provided further that the Appellate Tribunal may, entertain the appeal alter the expiry of the said period of sixty days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time. On receipt of an appeal, the Appellate Tribunal shall, cause a notice to be served upon the respondent. 3. The Appellate Tribunal may call for the record of proceedings from the Tribunal against whose order the appeal is preferred. 4. The Appellate Tribunal may, after examining the appeal and the records called for either allow or reject the appeaL 5. The Appellate Tribunal shall, adjudicate and decide upon the appeal Hied against the order of the Tribunal and the order of the Appellate Tribunal shall be final: l" Provided that no appeal shall be rejected unless an opportunity has been given to both the panics of being heard in person or through a duly authorised representative. 1. The Appellate Tribunal shall make an endeavour to pronounce its order in writing within one month of the A receipt of an appeal. 2. A copy of every order made under sub-section (3) shall be sent to both the panics free of cost. 17. Right to legal representation Notwithstanding anything contained in any law, no party to a proceeding before a Tribunal or Appellate Tribunal shall be represented by a legal practitioner. 18. Maintenance Officer 1. The State Government shall designate the District Social Welfare Officer or an officer not below the rank of a District Social Welfare Officer, by whatever name called as Maintenance Officer. 2. The Maintenance Officer referred to in sub-section (1), shall represent a parent if he so desires, during the proceedings of the Tribunal, or the Appellate Tribunal, as the case may be. CHAPTER III: ESTABLISHMENT OF OLDAGE HOMES 19. Establishment of oldage homes 1. The State Government may establish and maintain such number of oldage homes at accessible places, as it

may deem necessary, in a phased manner, beginning with at least one in each district to accommodate ln such homes a minimum of one hundred fifty senior citizens who are indigent.

2, The State Government may/ prescribe a scheme for management of oldage homes, including the standards and various types of services to be provided by them which are necessary for medical care and means of

'entertainment to the inhabitants of such homes.

Explanation - for the purposes of this section, "indigent" means any senior citizen who is not having sufficient means/ as determined by the State Government/ from time to time, to maintain himself

CHAPTER IV: PROVISIONS FOR MEDICAL CARE OF SENIOR CITIZEN

20. Medical support for senior citizens

The State Government shall ensure that -

1, the Government hospitals or hospitals funded fully or partially by the Government shall provide beds for all senior citizens as far as possible;

2, separate queues be arranged for senior citizens; ? farilirrr far tro3f6gnt of ChroniC, terminal and degeneratiVe diSeaSeS iS expanded for senrOr citizenS; 4, research activities for chronic elderly diseases and ageing is expanded; 5, there are earmarked facilities for geriatric patients in every district hospital duly headed by a medical officer

with experience in geriatric care,

CHAPTER V: PROTECTION OF LIFE AND PROPERTY OF SENIOR CITIZEN

21. Measures for publicity, awareness, etc. for welfare of senior citizens

The State Government shall, take all measures to ensure that -

i. the provisions of this Act are given wide publicity through public media including the television, radio and the print, at regular intervals;

ii. the Central Government and State Government Officers, including the police officers and the members of the judicial service, are given periodic sensitization and awareness training on the issues relating to this Act;

iii, effective co-ordination between the services provided by the concerned Ministries or Departments dealing with law, home affairs, health and welfare, to address the issues relating to the welfare ofthe senior citizens and periodical review of the same is conducted.

22. Authorities who may be specified for implementing the provisions of t!;is Act

1, The State Government may, confer such powers and impose such duties on a District Magistrate as may be '^ ensure that the provisions of this Act are properly carried out and the District Magistrate mayl|ELEJSOr y/ LU

^^^^i8,, r\^ ^c()psL'y .,,= ,,,icer, subordinate to him, who shall exercise all or any of the powers/ and perform all or any of the duties, so conferred or imposed and the local limits within which such powers or duties shall be carried

- out by the officer as may be prescribed, 2. The State Governmentshall prescribe a comprehensive action plan for providing protection of liie and

property of senior citizens.

23. Transfer of property to be void in certain circumstances

1. Where any senior citizen who, after the commencement of this Act, has by way of g,fr or otherrvise, his property, subject to the condition that the transferee shall provide the basic amenitles and basic physical needs to the transferor and such transferee refuses or fails to provide such amerit,es and physical needs, the said transfer of property shall be deemed to have been made by fraud or coercion or under undue influence and shall at the option ofthe transferor be declared void by the Tribunal,

2. Where any senior citizen has a right to receive maintenance oui of an estate anc such estate or pa(t , thereof is transferred, the right to receive maintenance may be enforcec against the t-ansferee if the t-^^^6^-^^ "-i notice of the riqht. or lf the transfer s c'aturter:s; b-:.ot aoainst:le t-arsferee forLt dil>tct cc ilo: consideration and without notice of right,

3, If any senior citizen is incapable of en'o-: --: tr: -;-= --:=- s-: on his behalf by any of the organisatcr -?'e'-e=:: - =r: =-a::-

may deem necessary, in a phased manner, beginning with at least one in each district to accommodate in such homes a minimum of one hundred fifty senior citizens who are indigent. 2. The State Government may, prescribe a scheme for management of oldage homes, including the standards and various types of services to be provided by them which are necessary for medical care and means of .mentertainment to the inhabitants of such homes. Explanation - forthe purposes of this section, "indigent" means any senior citizen who is not having sufficient means, as determined by the State Government, from time to time, to maintain himself CHAPTER IV: PROVISIONS FOR MEDICAL CARE OF SENIOR CITIZEN 20. Medical support for senior citizens The State Government shall ensure that - 1. the Government hospitals or hospitals funded fully or partially by the Government shall provide beds for all senior citizens as far as possible; separate queues be arranged for senior citizens; facility for treatment of chronic, terminal and degenerative diseases is expanded for senior citizens; research activities for chronic elderly diseases and ageing is expanded; there are earmarked facilities for geriatric patients in every district hospital duly headed by a medical officer with experience in geriatric care. weww CHAPTER V: PROTECTION OF LIFE AND PROPERTY OF SENIOR CITIZEN 21. Measures for publicity, awareness, etc. for welfare of senior citizens The State Government shall, take all measures to ensure that - i. the provisions of this Act are given wide publicity through public media including the television, radio and the print, at regular intervals; ii. the Central Government and State Government Officers, including the police officers and the members of the judicial service, are given periodic sensitization and awareness training on the issues relating to this Act; iii. effective co—ordination between the services provided by the concerned Ministries or Departments dealing with law, home affairs, health and welfare, to address the issues relating to the welfare ofthe senior citizens and periodical review of the same is conducted. 22. Authorities who may be specified for implementing the provisions of this Act 1. The State Government may, confer such powers and impose such duties on a District Magistrate as may be necessary, to ensure that the provisions of this Act are properly carried out and the District Magistrate may specify the officer, subordinate to him, who shall exercise all or any of the powers, and perform all or any of the duties, so conferred or imposed and the local limits within which such powers or duties shall be carried out by the officer as may be prescribed. 2. The'State Government shall prescribe a comprehensive action plan for providing protection of life and property of senior citizens. 23. Transfer of property to be void in certain circumstances 1. Where any senior citizen who, after the commencement of this Act, has by way of gift or otherwise, his property, subject to the condition that the transferee shall provide the basic amenities and basic physical needs to the transferor and such transferee refuses or fails to provide such amenities and physical needs, the said transfer of property shall be deemed to have been made by fraud or coercion or under undue influence and shall at the option ofthe transferor be declared void by the Tribunal. 2. Where any senior citizen has a right to receive maintenance out of an estate and such estate or part, thereof is transferred, the right to receive maintenance may be enforced against the transferee if the transferee has notice of the right, or if the transfer :5 gratuitous; but not against the transferee for consideration and without notice of right. 3. If any senior citizen is incapable of enforcfng the 'Tgtts 3:5' s-:~se:t'3"s (2, on his behalf by any of the organisation 'eferrecf ta " Ex:1 natcr to sub-semen (1‘; c‘

PTER VI: OFFENCES AND PROCEDURE FOR TRIAL

24. Exposure and abandonment of senior citizen

Whc'-lver, having the care or protection of senior citizen leaves, such senior citizen in any place with the intention of wholly abandoning such senior citizen, shall be punishable with imprisonment of either description for a term which may extend to three months or fine which may extend to five thousand rupees or with both.

25. Cognizance of offences

1. Notwithstanding any thing contained in the Code of Criminal Procedure, 1973, every offence under this Act shall be cognizable and bailable.

2, An offence under this Act shall be tried summarily by a Magistrate.

CHAPTER VII: MISCELLANEOUS 26, Officers to be public servants

Every officer or staff appointed to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 ofthe Indian Penal Code.

27. Jurisdiction of civil courts barred

No Civil Court shall have jurisdiction in respect of any matter to which any provision of this Act applies and no injunction shall be granted by any Civil Court in respect of anything which is done or intended to be Cone by or under this Act,

28. Protection of action taken in good faith

No suit, prosecution or other legal proceeding shall lie against the Central Government, the State Governments or the local authority or any officer of the Government in respect of anything which is done in good faith or intended to be done in pursuance of this Act and any rules or orders made thereunder,

29. Power to remove difficulties

If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:

Provided thai no such order shall be made after the expiry of a period of two years from the dale of the commencement of this Act,

30. Power of Central Government to give directions

The Central Government may give directions to State Governments as to the carrying into execulon of the provisions of this Act.

31. Power of Central Government to review The Central Government may make periodic review and monitor the progress of the implementation of the provisions of this Act by the State Governments.

32. Power of State Government to make rules

1' The State Government may, by notiflcation in tire OillcialGazeffe. make rrrles for carrying out the purgoses of this Act,

2. \Vithout prejudice to the general:ty of the ic-e;c -_c !3,.,.-, s.r:r --':s ra', 3rc,4ce rc- - 2' i'te nanler of holc,'r: nc:''', -':a. s:c::^ 5 -<-:_::: :: sJ:: -J €s as rral/ De :-escrioed u"ce- s_r-

s::-,a. 1] :' s:-: - S : lJ. -_-: =a;,=: e^= ='a:=a--= =':: -- =_-z

,=- t:-=- :_-::s-s *-:3- S,:SeC: C. .2) :f Sec:.c: 3. :, :3::?X'1'-:- ra,-:e:3'r::3 :/.:-:: r,-:- *3. :: :-:e-:: :. :-: -- 3,-a --:3: SJ3_S3C:::. 7 :.

APTER VI: OFFENCES AND PROCEDURE FOR TRIAL 24. Exposure and abandonment of senior citizen Whoever, having the care or protection of senior citizen leaves, such senior citizen in any place with the intention of wholly abandoning such senior citizen, shall be punishable with imprisonment of either description for a term which may extend to three months or fine which may extend to five thousand rupees or with both. 25. Cognizance of offences 1. Notwithstanding any thingcontained in the Code of Criminal Procedure, 1973, every offence under this Act shall be cognizable and bailable. 2. An offence under this Act shall be tried summarily by a Magistrate. CHAPTER VII: MISCELLANEOUS 26. Officers to be public servants Every officer or staff appointed to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 ofthe Indian Penal Code. 27. Jurisdiction of civil courts barred No Civil Court shall have jurisdiction in respect of any matter to which any provision of this Act applies and no injunction shall be granted by any Civil Court in respect of anything which is done or intended to be done by or under this Act. 28. Protection of action taken in good faith No suit, prosecution or other legal proceeding shall lie against the Central Government, the State Governments or the local authority or any officer of the Government in respect of anything which is done in good faith or intended to be done in pursuance of this Act and any rules or orders made thereunder. 29. Power to remove difficulties If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty: Provided thai no such order shall be made after the expiry of a period of two years from the dale of the commencement of this Act. 30. Power of. Central Government to give directions The Central Government may give directions to State Governments as to the carrying into execution of the provisions of this Act. 31. Power of Central Government to review The Central Government may make periodic review and monitor the progress of the implementation of the provisions of this Act by the State Governments 32. Power of State Government to make rules 1. The State Government may, by notiﬁcation in the Ofﬁcial Gazette, make rules for carrying out the purposes of this Act. 2. Without prejudice to the generality of the foregoing power, such rules may provide for - a. the manner of holding inquiry under section 5 subject to such rules as may be prescribed under sub— section {1) of section 8; b. be usher an: or: eacre... "f the Tribune, ‘3' at“? purposes under subsection (2) of section 8. c. the maximum maintenance aliowance ml” :1“, may be ordered by the Tribune: ander sub-section (2; 0 II

section 9; d. the scheme for management of oldage homes, including the standards and various types of scrviccsto

be provided by them which arc necessary for medical care and means of entertarnment to the inhabitants of such homes under sub-section {2) of section 19;

e. the powers and duties of the authorities for implementing the provisions of this Act, under sub-section (1) of section 22;

f. a comprehensive action plan for providing protection of life and property of senior citizens under sub- section (2) of section 22;

g. any other matter which is to be, or may be, prescribed 3. Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of State

Legislature, where it consists of two Houses or where such legislature consists of one House, before that House.

K,N.CHATURVEDI, Secy. to the Govt, of India

Site is designed and hosted by National Informatics Centre. Contents on this website is published and managed by the Ministry of SocialJustice ano query regarding this website Please contactthe "Web Information Manager: Shri Shyam and eMail: shvam,kapoor@nic.in

Empowerment. For any Kapoor, Joint Secretary

section 9; d. the scheme for management of oldage homes, including the standards and various types of scrviccsto be provided by them which arc necessary for medical care and means of entertainment to the inhabitants of such homes under sub-section {2) of section 19; e. the powers and duties of the authorities for implementing the provisions of this Act. under sub-section (1) of section 22; f. a comprehensive action plan for providing protection of life and property of senior citizens under sub- section (2) of section 22, 9. any other matter which is to be, or may be, prescribed 3. Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of State Legislature, where it consists of two Houses or where such legislature consists of one House, before that House. K.N.CHATURVEDI, Secy. to the Govt. of India Site is designed and hosted by National Informatics Centre. Contents on this website is published and managed by the Ministry of Social Justice and Empowerment. For any query regarding this website Please contact the "Web Information Manager: Shri Shyam Kapoor, Joint Secretary and eMaiI: sh.yam kapoor@nic.in © 2009 Ministry of Social Justice and Empowerment. All rights reserved.

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lilR‘r’Ai‘w'A GOVERNMENT We’ll/XL JUSTHCIE Ann EMPOW’IJRAI 12m mam R'I‘MEN’I‘ l‘lOTlF‘l CA TION The 22 (Deleting-2008 .1197 uh (4)4008. - in 421::er of Al“? powers contorted hy sub-section [3) of SL‘CHUH _ loiihahlinntwance anti Wclfare ofi‘arcnts and Senior Citizens Act,2007 (Central Act 56 liol’lﬂﬁ‘Z). the Governor of HEQ'QQS'." hereby appoints 22“d October. 2008 t_ _ whichihpxaid Act shall toms int" 0 DC the tlntc on i‘ m o fat-ca. NA ‘JRAJ SANDHU. Commissioncr \ , and Elccrctut'y to (ltlqullulj'llelt and Enipon'crnicnt Departincnt. Endstﬂo. I976 ~5\‘s'{4)—,1008 Dutcd,Chundigurh the 22.10.2008 .‘locini Jnsticc — A copy is fomaxletl to Director, Social Justice and Enipon'c Departmmt,liar}'una. Chandigarh for information and no ccssurj‘ action. I‘lllL‘lll / / ‘ //‘2 Joint Secretary. for {omniiznioner and Sccremz‘y to GO\'t.,H;irynnzi, t- )ClL-il Justice and Empowerment Dcpurtnicntﬁif Endswa. 1976 ~sn (4)42005 {Jatcdﬁ‘hnndigurh mt- 22.10.08 . A copy is fom'nrtired to Controllo 'uiiaryanmChnndigarh with the rrquctt to ‘ a {the Government of liarynna. 'Dicpartmcm. ~ r, Printing 8: Stationery Dc publish this notiﬁcation in the 100 spam- copies of thisgotiﬁmttion m pnrtmcnt ofﬁcial (.;ll'/,L‘llL‘ Li)‘ be sent to tliix ﬁx ' // 3 JO/lnl bccrctun', fm' Commissioner and Secretary to Gox‘t..H;ir)an:i. St cial Justict- and Empowermunt Department.” sh, . Etaéﬁﬁo. W76 *SWHr/C‘ﬂtﬁi Untcdﬁhandigarh the 22.10.08 sarded to the folloning for information and no cossary action:- A . ' k .1 All the lingual C": .mmiomr 3.- Principal Secretarics/ - 0' Administmiévz Sehr'ctgrit's to {5.2 Fovernment of Harynnzi. 'Ajl the: Divisional {habitat toners" in Haryuna. . g i -_ All the ﬁcadg Of'illc'£51123:‘illli‘iilﬂ‘ﬂbﬂ‘lwt , 0 All thr: Btpntt' Commisui. not“: in the Stutc. . i h All the Sub Di\‘iSlO‘33il Chico? (Ch il) in Hum :ina shite Rt‘glstmr, P13573631 :‘k liar} um High Court,;handignrh. / 4g Joint Srcrctarj‘g .. {‘w r and St-crcmrjv to Cow. l-lumunf. ~ .‘éoi‘iJ Justin and Enipon urnient Dupurtmcnt. D; {nr Conanisﬂwu

r r. I Extraci from Haryana Govemment Cazstte,

dated the 15th September' 200fi l

HARYANA GOVESIISTFjr\IT

socIALTSTICEANDEFdPowERtvIE}iTDEP.A&TlyfE}'ir

Notifrcafion

The 28th Aug,rst, 2009

No"l$01.SW{4}.2009'_DistrictScciaIWelfareofficerofthaDisrictis.d*|gd!aa"{!fuinbn8nce(}fficetr''.

under S€ction 2 (t ) (hi of Chapter I of the Mainrenarrce and 'lYelfare of Parects a:rd SerlistrfrlGi*s Act" ?007 (Cenual 'Act 56 of 20Ct7).

NAWTAI:€ry'. . ^

Chandigrh : Firmncial Csnimissiotrrzd:e,ftFisl Seletary The 28th AugusU 2009 toGoverffitneEm'

Socia!IusticeandB@tr

45176_C.S.-H.G.P.' Cttd.

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a 1 {Extract fmm Haryana Gavcmment Gazette, dated the 15th September, 2009] HARYANA GOVERNMENT SOCIAL JUSTICE AND EMIj‘OWERMENT DEPARTn Notiﬁcation The 28th August, 2009 No. 1801- SW (4)4099 —-District Sociai Weifare Ofﬁce: of tbs District is declaratias ‘Maimenance Officer” under Section 2 (1} {h} of Chapter 5 of the Maintenance and Welfare of Parents and Semarilitizens Act; 2007 (Canal ‘Act. 56 of 2097). NA‘M'SWG, Chandigarh : Financial Commissiener mﬁ‘ﬁnimipai Secretary The 28th August. 2009 _ . . to Govaﬁmemﬁmjymm, Social Justice and'Empewemntiﬂepannicm 4617M.s.—H.G.P., de. 1 w // 1/ “ / t // ,//__"/”

S #tglgare of senlor c tt i-zerut ln every dlstr lct of the {l t 'r'-" '

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S;#{}q*iv -a. arso'.take tlre required st'ePs in resard to €ltcr'

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bg os underr - nddltlonal DePueY tbrruniss loDer Fuper lrrt erxient of PoLi'q Chlof !.leClcaI Of,f lcer Dlstrlct E ducotlon Of f lcer Dlstrlct Food arxl suPPIY of f icer, gour Senlor rilEizr:ns(ouE of r+n:ch tsO uoulcl be wornso) ii" u" rirminated bY. the r[iuty cornnissioner) Hon Governrne ntal organisatlons "otfl'"g

ln ttre fleld of Sealor citl;;;s (To be nominated bY Lf,e-Peputv Jorrunlssloner)' Dlstrlct.[]ociaL ]leIf are Of f ic'er

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Pica—ion. ‘~i deed- ‘71g12 1.30:, 2258—51“) 2003?}; T tie .7 Rednessel Cell fo 1: e of senior citizens in every district of the Statv. 11 U113. act as nodal agency at the dust-rice 19101 ‘nr at arises qrievances/probiems boi ng faced by th «sotake the requued steps in reg3td to the ins co'ncefi’xfng’ old perSons. hié ” Wsitionigﬂ Cell in each district would i. Additional Deputy Commissioner f” ChairmAnﬁT S35; superintemlent of Pom :;1'1_jé;r.nu;; ’ Chief Radical officer THEIEIIIlhI-JL' District Education officer . l-lr-sml.=L-.L‘ ﬁtﬁtrict FoOd and Supply officer ' Hemuc-z‘ ' Pom: Senior LitiZGﬂS§OUt of. which Heubor ‘ two would be we; ) . €159 be nominated by the » Deputy Commissioner) ﬁlo Governmental organisat1ons Member H g 1n the field of ~15 ‘ 1: Citizensu'o be nominated by the Deputy comissionet) . ' officer Member Seut~ntr~ry Dist: 1ct '_Soc ial “elf at e 1 VEE‘;L. CuszLu'ZLOu Financial Commissioner :1 Principal. 73:215. *0 Govt.HarYana,-Social :Ielfzue iI-arn’ ch-m. D'ated Chandigarh the 17-3.1200; 9:160. zzee-s‘:(4)-2903 ector Social. Jlstig‘ﬂ: a, ‘ A cap-g is forwarded to Dir . v :wetmeut Department, nuryana for information and new ~:.'.'-~5:.L'-.' 7",",1' _ Joint '5"CE€'5-‘Jr‘{, (at Financial germassioncr I] PLLI.Ci{ 1L '* -th..HaJ rua,fﬂcini 'nifnr- " " ‘- .‘ciﬁai. . . *5!”

:8-I?t-rrer . & pr lnetpat, Secret-:f,.:f.,

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ﬁfe er & Principal secretary .Haryana Soc1a1.Hel£a:eWD%PLt 'eﬁandlgarh,ﬂeitiedathe 1741952003 ﬂ \ I ' '.' r ... Joint Secretary; 131Conmi-ss net .& P incipal Se“ '30th 3mm. Soc a1 We fare . W.__.. «W.- . -4232

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-, .,-6U;'-.-Er5tFrs1{d tit*Sk**#;['c ,wi{#,*.**1',:iSe* + 6r.iir:s,arei-,;r+li"i{} :'j:${;'*t'xiit

j'*icrlit*i:

,#H-Sl \T*l'J--r,;,, ?.1i:liii :'1'|:'11'"r'; !'::' " ,l

n' individual nanrre;

5. Lobby forconcossion$, rebates anl discounts forolder personsbothwiththeCovernmentaswellasthe

. , ColPP.rate Secqg$ '. 1 r'ai'r'i::

6. Represent isie collectve;ioiiii',ion of older persons to the Govemrnenq

7'Suggeststepstomakeoldagere-productiveandinteresting;

8. Suggest rnsasrues to etrhance ihe quality ofinter-geuenrtional relationships;

g. uudertake any other work or activity in the best interesds ofolderpersons'

The conposition of theAqlvisory/Coordination Conunittee shailbe asr follows ;

1. Ministerfor Social Welfare, Haryana

Z Counnissioner and Secretary toGc,vernmentHaryana,sor:ialWtlfareDepartnent

3.SpecialSecretrry/JoiutSecretarytoGovenunentHaryaaa,Honr:Departrnent

4. Chief A&ninis'ilator, Housing Boarrl Haryana

5'ChiefAdministrator,HaryanaUrbanDevelopmentAuthority

6 The State TrauEport Commissioner, $Iaryana '.l. Directoq Treasury andAccounts Departrnent Haryana

8. Director, Pan"lhay"t$ep;rttdl l{aryana

... g. Director,Food andSupply Departrm'tt,Haryana

lO Director,Urbur Development Depiirtmcntjllar;iboa'" "

11. Directot General, Health Services, llaryana

12,Director,socialJusticcandEnpovermentDepartmentrlaryarut

Non.Offrcial Mernbers

i, Representative of Amar Jyoti Foundation' Julana' Jind

LRepresentativeofAdarshsarasvatishilslrasamiqSonepat

3. Representative oflokKalpn Foulrclation b:urslkha' Panipat

Chailnnn

ViceChainnan

Mernrber

Member

Mernbcr

Memb0r

Mernber SccretarY

Membsr

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Reed. No. CHD/0093/2012-201 4

I lllurgsnu Gswrnmrnt ( 6iu6rttr

EXTRAORDIIT{ARY

Published by Authority O Ciovt. o1' I.laryana

I I I

CHANDIGARH, MONDAY, DECEMBER IO, 2012 (AGRAHAYANA 19, 1934 SAKA)

HARYANA GOVERNMENT

SOCIAL JUSTICE & EMPOWERMENT DEPARTMENT

' : Notification .' ., '"':''.i. '. ,, ,li - -. , ,

:'The.l0December.20l2.'.., No.887-SW(4t'l2ll2.-:*Inpartialmodificationof,thellaryanraGo:vernmentNotificationNo,526 SW(4) 20i0,

dated 23r"d Nclvember,20tO.the Governor of Haryana i.s further pleased tO constitute'three members 1i-rne otficial member and two non-official members) Tribunal under the Chairmanship of each Sub-Divisional Magistrate and three members (one official member and two non-official members) Appellate Tribunal under the Chair"manslrip of each District Magistrarc \tithin their respective jurisdictions. The tenure/duties of non-official mernbers of both the Tribunal and Appellate Tribunal will be as per conditions made in the Haryana Maintenance of Parents and Senior Citizens Rules. 2009. which are as under :- Appellate Tribrrnal, Ambala

t. I)istrict Magistrate, Ambala Non-Official Members

2. Sh. S.K. KhannaProfesscr. # I73, Palika Vihar, Ambala City.

3. Sh. R.D. VeddiAdvocate, # 490, Uarban F.state, Sec-7, Ambala City.

Maintenenace Tribunal, Barara,

l. Sub-Divisional Megistrate,Barara Non-OfTicial Members

2. Sh. Bhim Singh Gupta, Retired Teacher, Barara. 3. Sh. Kanwar Pal Advocate; Vill. Hardi

Maintenenace Tritiunal, Narayangarh.

l. Sub-DivisionalMegistrate,Narayingarh.

Chairman

Price : Rs. 5.00 (38ee)

Chairman

Read. No. CHD/0093/2012~2014 Bargain: @nttzrnmmt Gazette I- EXTRAORDINARY Published by Authority (<3 Govt. of Haryana CHANDIGARH, MONDAY, DECEMBER 10, 2012 (AGRAHAYANA 19, 1934 SAKA) HARYANA GOVERNMENT SOCIAL JUSTICE & EMPOWERMENT DEPARTMENT . _ ' Notiﬁcation ' The: 10 December 2012 No. 887- SW(4)2012-. —In partial modification of the Haryana Government Notification No. 526 SW (4) 2010, dated 23rd Novembe1 2010 the Governor of Haryana' is further pleased to constitute three members (one official member and two non official members) Tribunal under the Chairmanship of each Sub— Divisional Mag1st1 ate and three members (one officialmember and two non— —officia1 membels) Appellate Tribunal under the Chairmanship of each District Magistrate Within their respective jurisdictions. The tenure/duties of non—official members of both the Tribunal and Appellate Tribunal will be as per conditions made in the 'HaryanaMaintenance ofParents_and Senior Citizens Rules, 2009, which are as under :— ' . Appellate Tribunal, Ambala 1. District Magistrate Ambala _ ' Chairman Non-Official Members , 2. . Sh. S.K. KhannaProfessor,‘ # 173, Palika Vihar, ,Ambala City. ' '3. , Sh. R.D.'Veddi Advocate, _ # 490, Uarban Estate, Sec-7, Ambala City. ' _ Maintenenace Tribunal, Barar'a. - .' I . 1 I 1. Sub—Divisional Megistrate, Barara 7v . ' I. ‘ Chairman 1' Non-Official Members 1 ' A - 1 i V 2.. Sh. Bhim Singh Gupta, Retired Teacher, Barara. 3. Sh Kanwar Pal Advocate, Vill Hardi 7 Mainten'enace Tribunal, Narayangarh. . , .. V , _ _," . 1. Sub—D1v1310na1Meg1strateNaray‘angarh. , 1 ’ Chairman Price:_Rs.5.00 . , ' ' ' (3899)

3900 HARYANA GOVT. cAZ. (EXTRA.). DEC. 10, 2012 (AGHN. 19. 1934 SAKA) Non-Official Members

2. Sh. Subhash Chand Garg S/o Sh prem Chand, Member Krishan Kripa Sewa Samiti and Mandir Kali Mata Maha Sabha, Narayangarh.

3. Sh. Ieg Singh Guliyani Advocate, Naray4ngarh Maintenenace Tribunal. Ambala.

l. Sub-DivisionalMegistrate,Ambala. Non-Official Members ' 2. Sh" Kamlesh Gupta Advocate S/o Sh. Balmukand,

# 45-C , Gobind Nagar Market, Ambala Cantt.

3. Sh. Ramesh Chand Manchanda, Retired Sub-Divisional Engineer(HVPN), S/o Sh. Hukum Chand, # 165, Ajit Nagar. Ambala Cantt.

Appellate Tribunal, Bhiwani.

t. District Magistrate, Bhiwani. Non-Official Members

2. Col. Bir Singh Raghav, Social Worker S/o Sh. Ram kumar Singh Raghav. # I10. M.C. Colony, Bhiwani.

3. Sh" Nirmal Parkash Advocare O/o District Artorney, Bhiwani.

Maintenenace Tribunal, Bhiwani.

l. Sub-Divisional Megistrate.Bhiwani. Non-Official Members

2. Smt. Renu Choudhary, Social Worker Wo Sh. Jagir Singh. Akhil Bhartiya Nav Yuvak Kala Sangam, Bhiwani.

3. Sh. Satya Narayan S/o Sh. Harsavroop. Vidya Nagar, Bhiwani.

Maintenenace Tribunal, Dadri.

l. Sub-DivisionalMegistrate,Dadri. Non-Official Members

2. Sh. Naresh Chander Kaushik, Social Worker Sio Sh. Jagdish Parshad, Baba Shyam Education and Social Welfare Society, Near Brahm Kumari Ashram, Ward No. 3, Charkhi Dadri.

3. Sh. Yogesh Pawar Advocate S/o Sh. Vrlay Singh Pawhr, Vill. Hindol, Tehsit Charkhi Dadri.

Maintenenace Tribunal, Loharu.

t. Sub-Divisional Megistrate,Loharu. Non-Official Members

2. Sh. Jagdish Jayalwal, Social Worker, Shahid Bhagat Singh Samaj Kalayan Samiti , Loharu.

3. Sh. Surinder Choudhary Advocate. Loharu Court, Loharu.

Chairman

Advocate.

Chairman

3900 HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 (AGHN. 19, 1934 SAKA) Non-Ofﬁcial Members 2. Sh. Subhash Chand Garg S/o Sh Prem Chand, Member Krishan Kripa Sewa Samiti and Mandir Kali Mata Maha Sabha, Narayangarh. 3. Sh. Teg Singh Guliyani Advocate, Narayangarh . ’ Mainlenenace Tribunal, Ambala. l. Sub-Divisional Megistrate, Ambala. i Non-Ofﬁcial Members 2. Sh. Kamles’h Gupta Advocate S/o Sh. Balmukand. # 45—C , Gobind Nagar Market, Ambala Cantt. 3. Sh. Ramesh Chand Manchanda, Retired Sub—Divisional Engineer(HVPN), S/o Sh. Hukum Chand, # 165, Ajit Nagar. Ambala Cantt. Appellate Tribunal, Bhiwani. 1. District Magistrate, Bhiwani. Non-Official Members 2. Col. Bir Singh Raghav, Social Worker S/o Sh. Ram kumar Singh Raghav. # 110. MC. Colony, Bhiwani. 3. Sh. Nirmal Parkash Advocate O/o District Attorney, B-hiwani. Maintenenace Tribunal, Bhiwani. 1. Sub—Divisional Megistrate, Bhiwani. Non-Official Members 2. Smt. Renu Choudhary, Social Worker W/o Sh. Jagjit Singh, Akhil Bhartiya Nav Yuvak Kala Sangam. Bhiwani. 3. Sh. Satya Narayan S/o Sh. Harsavroop. Vidya N agar, Bhiwani. Maintenenace Tribunal, Dadri. l. Sub—Divisional Megistrate, Dadri. Non-Ofﬁcial Members ’ 2. Sh. Naresh Chander Kaushik, Social Worker - S/o Sh. Jagdish Parshad, Baba Shyam EducatiOn and Social Welfare Society, Near Brahm Kumari Ashram, Ward No. 3, Charkhi Dadri. 3. Sb. Yogesh Pawar Advocate S/o Sh. Vijay Singh Paw'ar, Vill. Hindol, Tehsil Charkhi Dadri. Maintenenace Tribunal, Loharu. l. Sub—Divisional Megistrate, Loharu. Non-Ofﬁcial Members 2. Sh. Jagdish Jayalwal, Social Worker, - Shahid Bhagat Singh Samaj‘ Kalayan Samiti , Loharu. - 3. Sh. Surindcr Choudhary Advocate, . Loharu Court, Loharu. Chairman Chairman Chairman Chairman Advocate. Chairman

FIARYANA GOVT 9nZ tAXrRA.). DEC. 10. 20i2 tAGHrr,* 1934 SAKA) Maintenenace Tribunal. Tosham.

l. Sub-DivisionalMegistrate,Tosham. Non-Oflicial Members

2. Sh. Krishan Kumar, Social Worker S/o Sh. Nand Lal Goyal, Loines CIub, Tosham.

Tehsil Tosham.

3. Sh_ Davinder Sharma Advocare S/o Sh. Mange Ram , Tosham.

Maintenenace Tribunal. Siwani.

l. Sub-DivisronalMegistrate,siwani. Non-OfTicial Members

2" Sh. Raghu Nath Singal Social Worker S/o Sh. Chabil Dass, Maharaja Aggarsain Sewa Anaj Mandi. Siwani.

Chairman

Sh. Babu Lal Jindal Social worker S/o Sh. Megh Raj Jindal,Trusry Megh Raj Jindal Cheritable Trust. Ward No" 2, Railway Road, Siwani.

A ppellate Tribunal, Faridatrad.

l. District Magisrrate. Faridabad Non-fficialMds

2. Sh. Ajay Sharma Advocate, # 624, Sec_ 9, Faridabad-

3. Sh. Anish pat. # B_51t. Nehru Ground, NIT, Faridabad.

Maintenenace Tribunal, Faridabad.

l. Sub_Divisional Magistrare, Faridabad. Non Oflicial Members

2. Sh. Rajesh Aria. # 50, Sec_55, Faridabad.

3. Sh. Anish pal. # B-51 l, Nehru Ground. NIT, Faridabad.

Maintenenace Tribunal, Ballabgarh.

l. Sub-Divisional Magistrate, Ballabgarh. Non-Officiat Members

2. Sh. Vinod Miual. # D_700, Chawla Colony, Near Gurudwara, Ballabearh.

3. Sh.NirmalKulshresth, Ward No. I , Sihi Gate, Ballabgarh.

ppellate Tribunal, Fatehabad.

1. DistricrMagistrate,Fatehabad. Chairman

\ , HARYANA GOVT. GAZ. (EXTRAS), DECth, 2012 (AGHN. l9, 1934 SAKA) 3901 Maintenenace Tribunal.Tosham. ‘ \ , ' l, l l. Sub-Divisional Megistrate', Tosham. . Chairman Non-Official Members 2. Sh. Krishan Kumar. Social Worker S/o vSh. Nand Lal Goyal, Loines Club, Tosham, Tehsil Tosham. 3. Sh. Davinder Sharma Advocate S/o Sh. Mange Ram , Tosham. Maintenenace Tribunal, Siwani. l. Sub—Divisional Megistrate. Siwani. . - Chairman N ell-Ofﬁcial Members 2. Sh. Raghu Nath Singal Social Worker S/o Sh. ChabilDass, Maharaja Aggarsain Sewa Samiti, Anaj Mandi, Siwani. 3. Sh. Babu Lal Jindal Social worker S/o Sh. Megh Raj Jindal,Trusty Megh Raj Jindal Cheritable Trust. Ward No. 2, Railway Road, Siwani. Appellate Tribunal, Faridabad. 1. District Magistrate. Faridabad. ‘ Chairman NOB-Omchl Membérs ~ 2. Sh. Ajay Sharma Advocate. # 624, Sec — 9 , Faﬁdabad. 3. Sh. Anish Pal. # B-51 l, Nehru Ground, NIT, Faridabad. Maintenenace Tribunal, Faridabad. l. Sub-Divisional Magistrate, Faridabad. Chairman Non Ofﬁcial Members 2. Sh. Rajesh Aria. # 50, Sec—55, Faridabad. 3. Sh. Anish Pal. # B51 1, Nehru Ground. NIT, Faridabad. Maintenenace Tribunal, Ballabgarh. l. Sub—Divisional Magistrate, Ballabgarh. Chairman Non-Ofﬁcial Members 2. Sh. Vinod Mittal. ' # D-700, Chawla Colony, Near Gurudwara, Ballabgarh. 3. Sh. Nirmal Kulshresth, Ward No. l ,Sihi Gate, Ballabgarh. Appellate Tribunal, Fatehabad. 1. District Magistrate, Fatehabad. - Chairman

3902 T{ARYANA Govl'. GAZ. (EXTRA.), DEC" 10. 2012 (AGHN, 19, 1934 SAKA) Non-Official Members

2 Dr. Radhe Shyam Tatiya S/o Sh. Gajanand Tatiya. President, Senior Citizen Council, Fatehabad. Tehsil Chowk, Ratia Gate; Fatehabad.

Sh Puran Chand Sharma Advocate S/o Sh. Jaggan Nath Sharma .Member Senior Citizen Council, Ratia Chungi Road, Near Vichar Ashr.am. Fatehabad.

Maintenenace Tribunal" Fatehabad.

i Sub-DivisionalMagistrate.Farehabad. Non-0fficial illembers

2. Sh, Om Parkash S/o Sh. Chabilla Ram, Vill Chabla Mori.

3. Sh. Ram Murti Bagariya Advocate, Fatehabad. Maintenenace Tritrunal, Tohana.

l. Sub-Divisional Magistrate. Tohana. Non-Official Members

2. Sh. Brij Mohan Tehri Advocate, Tohana. 3. Sh. Dalbir Singh S/o Sh. Manfool Singh Dara,

Vill Pirthala, Tehsii Tohana.

\Iaintenenace Tribunal. Ratia.

l. Sub-Divisional Magistrate,Ratia. Non-Official Members

2. Dr. Yash Pal Garg, M.B.B.S # 241 . Model Town, Ratia.

3. Sh. Rajinder Parshad Mehra. Advocate. Civrl Hospital. Ratra

A ppellate Tribunal, Gurgaon.

L District Magisfrate. Curgaon. Non-Oflicial Members

2. Sh. Sultan Singh Jaimini, Advocate, # 512/3, Opposite Raj Cinema, Old Delhi Road, Gurgaon.

3. Sh. K.K Khillan, # G-6l,lst Floor, South City-II, Gurgaon.

lVlaintenenace Tribunal, North Gurgaon

i. Sub-Divisional Magistrate, North Gurgaon. Non-Official Members

+ 5-A- Friends Colonv, Near Jharsa Bandh, Gurgaon.

Sh. Shir Shankar ACvocate S/o Sh. Raghuvar l)ayal. # 602, Sec-J. Gurgaon.

Chairman

3902 . HARYANA GOVT GAZ (EXTRA) DEC. 10 2012(AGHN.19 1934 SAKA) Non-Ofﬁcial Members ’ 2. Dr. Radhe' Shyam Tatiya S/o Sh. Gajanand Tatiya. ' President, Senior Citizen Council, Fatehabad. Tehsil Chowk, Ratia Gate, Fatehabad. 3. - Sh. 'Puran Chand Sharma Advocate S/o Sh. Jaggan Nath Sharma Member ' Senior Citizen Council, Ratia Chungi Road, Near Vichar Ashram Fatehabad. I Maintenenace Tribunal, Fatehabad. l. Sub- Divisional Magistrate. Fatehabad ' Chairman Non- Ofﬁcial Members . ' 2. Sh. 01m Parkash S/o'Sh. Chabilla Ram, ' ~ Vill Chabla Mori. 3._ ' Sh. Ram Murti Bagariya Adecate, Fatehabad. Maintenenacé Tribunal Tohan‘a '1. Sub—Divisional Magistrate, Tohana. — . _ f . Chairman Non-‘OfficialMembers‘ ‘ S V S r ' 2. Sh.Brij Mohan Tehri Advocate, Tohanaﬁ 3. Sh. Dalbir Singh S/o Sh. Manfool Singh Dara, Vill Pirthaia, Tehsil Tohana. Maintenenace Tribunal Ratia. ' 1... Sub Divisional Magistrate Ratia'. ' . . ‘ .' p ' - Chairman ' Non-Ofﬁcial Members .. ‘ V 2. Dr. Yash Pal Garg, M. B .B S # 247, Model Town, Ratia. , 3. Sh. Rajinder Parshad Mehra, Advocate, Civil Hospital, Ratia ' ' Appellate Tribunal, Gurgaon. 1. District Magistrate, Gurgaon. . - . _ . , , Chairman ; Non-Official Members ' 2. Sh. Sultan Singh‘ Jaimini, Advocate. ' # 512/3, Opposite Raj Cinema, Olcl Delhi Road Gur’gaon- - 3‘. , Sh. KKKhillan, # G_— 67 1st ”Floor South City- -IL Gurgaon Maintenenace Tribunal. North Gurgaon 1' ' ' , I I . . ;,. _' 1. Sub—Divisional Magistrate, North Gurgaon. . ' - ’ . ' p 7 Chairman Non-Ofﬁcial Members ' 2. Sb. K. K. Shanna, Retd. D;R.O , Gurfgaoha # 5- A, Friends Colony, Near Iharsa Bandh, Gurg'a‘on. 3.7 Sh. Shh Shankar Advocate S/o Sh. Raghuvar Dayal. #602 Sec4 Gurgaon

I{ARYANA GOVT. GAZ Maintenenace l.ribunal, South ()urgaon

Sinn.t. DHC. lo. 2or2 (AGHN. 19. t934 SAKA) 3903 r. Sub_Divisional Magistrate. South

Non.Officiat Members Gulrgaon

2. Sh. Lokesh Raghav Advocare S/o Jn. Kam Kumar Raghav. Thakur Wada. Ward No. 11, Sohna .I)isrr Curgaon.

(ihairrnan

Chairman

{lhairm.in

Chairman

ii;.: :li u : $ "T'#,:,? lt,*:n' "

Gova,,

Maintenenace'l.ribunal. pataudi

t. Sub_Drvisjonal Magistrate. pataudi. Non-Official Mernbers

2. Sh. Surinder Singh Advocate S/o Sh Atar Singh ArJvocate, Viil. tlufu.itpu., Tehsil Faruk Nagar. nlrri. Curguon.

3. Smr. Sunital)evi R/o Sh. Vikram Singh.Vill l.ohchab. Tehsil patuuai,-Oirm. Gurgaon.

Appellate Tribunal, Hisar.

t. Distrrct Magistrate, Hisar. Non-Official ltfembcrs

2 Sh. Sudama Agganval, Sec_14, Hisar. 3. Sh. Moti l.ai^Advocate S/o Sh. Jita Ram.Kothi no. 3g0, Diffenc" C"L"r. Uir.r..,.

N{aintenenace Trihunal. Hansi.

L Sub_Divtsionai Magi.strate,Hansi. Non-Officiat Members

2. Sh. Suraj Mal Jakkar Advocare, Hansi Court, Hansi. 3. ' Sh. Kapoor Singh punia, # 7 , Sec_6, Hansi.

Maintenenace Tri bunat, Barwala.

L Sub-Divisional Magistrate,Barwala" Non-Officiat Members

2. Sh. pnrhi Singh. Retd. I.p,S. tsurwala. l. Sh. Samar Singh Saini,

-llaintenenace Tribunal, Hisar.

(Ex M C, Barwala.l

l. Sub-DivisionalMagisrrare,Hisar. \*n-Official Members

2. Sh. O.p Arya, Retd ,1. Sh. Kishor Dahiya

D.E O, PWD G&R) Colony, Hisar. Advocate. f)istt Ccurt Hisar.

flharrman

f y‘- HARYANA GOVT. GAZ. (EXTRA. Maintenenace Tribunal, South Gurgaon 1. Sub-Divisional Magistrate. South Gurgaon. Non-Ofﬁcial Members 2. Sb. Llesh Raghav Advocate S/o Sh. Ram Kumar Raghav. Thakur Wada. Ward No. 11, Sohna , Distt Gurgaon. 3. Sh. B'n'j Bhushan Go yalS/o Sh. Mohan Goyal, Ward No. l2, Sohna, Distt. Gurgaon. Maintenenace Tribunal. Pataudi l. Sub-Divisional Magistrate, Pataudi. Non-Ofﬁcial Members 2. Sh. Surinder Singh Advocate S/o Sh Atar Singh Advocate, Vill. Mubarikpur, Tehsil Faruk Nagar, Di stt. Gu’rgaon. (A Smt. Sunita Devi W/o Sh. Vi_kram Singh. Vill Lohchab. Tehsil Pataudi, Distt. Gurgaon. Appellate—Tribunal, Hisar. 1. District Magistrate. Hisar. Non-Official Members 2. Sh. SudamaAggarwal,Sec-l4, Hisar. V 3. " Sh. Moti Lal Aclvocate S/o Sh. Jita Ram, Kothi no. 380, Diffence Colony, Hisar. Maintenenace Tribunal, Hansi. l. Sub-Divisional Magistrate, Hansir . Non-Ofﬁcial Members 2. Sh. Suraj Mal Jakkar Advocate, Hansi Court, Hansi. 3. ‘ Sh. Kapoor Singh Punia, # 7 , Sec—6, Hansi. Maintenenace Tribunal, Barwala. , l. Sub—Divisional Magistrate, Barwala. Non-Official Members I 2. Sh. Prithi-Singh, Retd. I.P.S, Barwala. 3 _. Sh. Samal Singh Saini, (Ex M.C, Barwala.) Maintenenace Tribunal, HiSar. l. Sub—Divisional Magistrate, Hisar. Official Members to Sh. O.P Arya, Retd. D.E.O , PWD (B&R) Colony, His‘ar. Lu Sh. Kishor Dahiya Advocate. Distt Court Hisar. ). DEC. 10, 2012 (AGHN. 19, 1934 SAKA) 3903 Chairman Chairman Chairman Chairman Chairman Chairman

1904 HARYANA GOVT. GAZ. (EXTRA.). DEC. 10, 2012 (AGHN. t9.'1934 SAKA)

Appellate Tribunal, Jhajjar.. :

i. Drstrict Magistrate, Jhajjar. Non-Official Members

2. Sh. Dhircnder Chahar Advocate, Vill. Silani. Distt. Jhajjar. 3. Smt. Subhacira Devi W1o Sh. Sat Palkash. ' tulandi Mohalla, Ward No. 6, Jhajjar.

Maintenenace Tribunal. Bahadurgarh.

l. Sub-DivisionalMagistrate, Bahadurgarh. Non4fficiat Members

2. Sh. Ashok Kumar Gupta, Social Worker. Anaj Mandi, Bahadurgarh.

3. Sh. Rajesh Atri, General Secretary. .. Ashirwad Jan Kalyan Samiti, Bahadurgarh, # 22126-8, Guru Nanak Colony, Bahadurgarh.

Maintenenace Tribunal. Beri.

l. Sub-DivisionalMagistrate,Beri. Non-Oflicial Members

2.' Sh. Rajender Singh Kadian Advocate S/o Sh. Rishal Singh, Panna Chajyan, Ward No. 7. Near Old Police Station , Beri.

3. Sh. Sanjay Kadian S/o Sh. Azad Singh (N.G.O.), ' Ward No. 3, Panna Chalyan, Beri.

Maintenehace Tribunal, Jhajjar.

l. Sub-DivisionalMagistrate, Jhajjar, Non-Official Members

2. Sh. Jitender Jangra S/o Sh. Balbir Singh Jangra. Ward No. 1, Jhajjar.

3. Master Risal Singh, V.P.O. Matanhail, Distt Jhajjar- Appellate Tribunal, Jind.

L District Magistrate, Jind. Non-Official Members

2. Sh' Sukhbir Singh(Retd. Distt. Attorney) Advocate, Distt. Court, Jind.

3. Smt. Gyan Wati (Retd. PrincipalBhagat Phool Singh Mahila College), # 541, Housing Board, Jind. -

MftE- eTribunat. Jind. l- SutsDivisionalMagistrate,Jind.

Non4ffiihbes 2. S- Kilan Singh Khatkar(Retd. Manager),

Urban Egate. Jind.

3. Smi. SatyeWati(S.S MistressRetd.) Wo Dr. Ishwrl)rnt. # 1277. Urban Estate. Jind.

Chairman

3904 HARYANA GOVT. GAZ. (EXTRA), 'DEC. 10,2012 (AGHN.”19, I Appellate Tribunal, J hajjar.» l. D1strict Magistrate._Jhaj jar. Non- Official Members 2. Sh Dhirender Chahar Advocate V—iil. Silani Disrt. Jhajjar. 3. Sml. Subhadra Devi W/o Sh. Sat Parkash. Mandi Mohalla. Ward No. 6, Jhajjar. Maintenenace Tribunal. Bahadurgarh. V i l. Sub~Divisi0nal Magistrate, Bahadurgarh. Non-Ofﬁcial Members ' 2. Sh. Ashok Kumar Gupta, Social Worker, Anaj Mandi, Bahadurgarh. ' 3. Sh. Rajesh Arri, General Secretary, . Ashirwad Jan Kalyan Samiti Bahadurgarh, # 22/26 B. Guru Nanak Colony, Bahadurgarh. Maintenenace Tribunal, Beri. 71. Sub—Divisional Magistrate, Beri. Non-Official Members 2. ' Sh. Rajender Singh Kadian Advocate S/o Sh Rishal Singh, Panna Chajyan Ward No 7 Near Old Police Station, Beri 3. Sh San‘jay Kadian S/o Sh. AzadS1ngh(NGO) " Ward No. 3, PannaChajyan, Beri. . . , Maintenenace Tribunal, Jhaj jar. l. Sub—Divisional Magistrate, Jhajjar. Non-Official Members I I 2. Sh. Jitender Jangra S/o Sh. Balbir Singh Jangra, - Ward No l, Jhajjar " 3. Master Risa! Singh, V...PO Matanhail,D1sttJhajjar Appellate Tribunal, J 1nd. 1. District Magistrate, Jind. Non-Official Members . 2. Sh. Sukhbir Singhaaetd. Distt. Attorney) Advocate, Distt. Court,'J ind. 3. Smt. Gyan Wati (Reid. Principal Bhagat Phool Singh Mahila College), # 541, ‘ Housing BOard, Jind. ~ Mai-menace Tribunal, J ind. ' , l- Sub-Divisional Magistrate, Jind. Non-Ofﬁc'nl Manbers V 2. Sh KaranSingh Khatkar(Retd. Manager), Urban Estate. Jind. 3. Smr. Satya Watir’SS Mistress Retd.) W/o Dr. Ishwar Dun. # 1277, Urban Estate. I ind. ' 19347 SAKA) ' Chairman Chairman Chairman Chainnan . Chairman Chairman {Tu

IIARYANA GOVT. GAZ. IVlaintenenace Tribunal, Safi don.

(EXTRA.), DEC. .TO, 2A12 (AGHN. 19, 1934 SAKA) 390s

i. ' Sub-Divisional Magisrrate, Satjdon. Non-Official Mernbers

'2. Dr. Mangal Dev t_apga(ftetd. principal. C_R Kishan College, Jind) # 4541. Jind.

3. Smt- Sunira Deshwal Wo Sh. Telvir Deshwal, Anta Colony. Safidon.

Maintenenace Tribunal, Narwana.

i. Sub_Divisional lviagisrrate.Narwana. Non-Oflicial Members

2. Dr. Vasudev Bansat. Shanti Samirti Fye & General Hospital, Canal Road, ruur*unu.

3. SmlhafirllAryakofessor,Narwana. { ppelta te Tribonal" Krithet

l- Disrricr Magistrate, Kaithal. Non-Oflicial Members

2. Sh. Brrl Bihari Lal Advocate. Distt Court, Kaithal.

3. Sh. Ram Narayan. Vice president, lenior Citizen Councjt, t<ai;il; fi4n1., Gandhi Nggar; Dhand.Road. fiiri"l.-

'' ' Maintenenace Tribunal, Kq ithal.

l. gub_DivisionalMagrstrate,Kaithal; Non-Ofliciat Members

2. Sh. Ruldhu Ram kesidenL Senior Citizen Council, Kaithal.

3. Sh. SarpalGupra Chairman, Manav Seva Samiti, Kaithal.

Maintenenace Tribunal, Guhta.

l. Sub_DivisionalMagistr.are, Guhla Non-Oflicial Members

2. Sh. Jiwan Singh Nain, Advocare- CivilCourt, Guhla.

3. Sh. Neelam Singla Chairman, Anti_Corruption, Anaj Mandi, Chieka.

Appellate Tribunal, Karnal.

i. Disrrict Magistratc, Karnal. Non.Oflicial lllembers

2. Sml Neena Singh Ex. MC Wo Sh. Sham pal. # 2222. Sec_ 7 , Urban Estate, karnal.

3. Sh. Suresh Kumar. Advocate. # I4g, Ssc-7, [Jrban Estate, Karnal.

Chairman

HARYANA GOVT. GAZ. (EXTRA), DEC. 10 Maintenenace Tribunal, Safidon. l. ' Sub-Divisional Magistrate, Sai‘idon. Nan—Ofﬁcial Members I 2. Dr. Mangal Dev LambalRetd. Principal. CR Kishan'College,Jind) # 4541, Iind. L”! Smt.'Sunita Deshwal W/o Sh. Tejvir Deshwal. Anta Colony, Safidon. Maintenenace Tribunal. Narwana. l. Sub-Divisional Magistrate. Narwana. Non-Official Members - l 2. Dr. Vasudev Bansal. Shanti Samirti Eye 7. i & General Hospital, Canal Road, Narwana. I 3. San. Prafull Arya Professor, Narwana. Appellate Tribunal, Kaithal. l 1. District Magistrate, Kaithal. 3 Non -Offieial Members 2._ Sh. Brij Bihari Lal Advocate, ' Distt Court, Kaithal. ‘ 3. Sh. Ram Narayan. Vice President, ' l6 Senior Citizen Council, Kaithal,l# 534/11,, _. ‘ , Gandhi Nagar;Dhand-Road. KaithalJﬂ .' " ' ﬁ' ‘ Maintenena'ce Tribunal, Kaithal. ‘ '- ’ ' . ‘ l. Sub-Divisional Magistrate. Kaithal; Non-Ofﬁcial Members .__4_e_a—m 2. Sb. Ruldhu Ram President, Senior Citizen Council, Kaithal. 3. Sh. Satpa’l Gupta Chairman, ‘ ‘ Manav Seva Samiti, Kaithal. l Maintenenaee Tribunal, Guhla. 1. Sub—Divisional Magistrate, Guhla. Non-Ofﬁcial Members 7 _. Sh. Jiwan Singh Nain, Advocate, Civil Court, Guhla. 3. Sh. Neelam Sing‘la Chairman, Anti—Corruption, Anaj Mandi, Cheeka. Appellate Tribunal, Karnal. 1. District Magistrate, Kama]. Non-Ofﬁcial Members I . , . , 2. Smt. Neena Singh Ex. MC W/o Sh. Sham Pal. . # 2222, Sec- 7 , Urban Estate, karnal. ' 3. Sh. Suresh Kumar, Advocate. ' # 148, Sec—7, Urban Estate, Karnal. , 2012‘(AGHN. 19, 1934 SAKA) Chairman Chairman Chairman 'V ,_ ‘ Chairman . Chairman Chairman 3905 3‘“.

3906 HARYANA GOVT. GAZ. (EXTRA.). DEC. 10, 2012 (AGHN' t9, 1934 SAKA)

Maintenenace Tribunal' Karnal' chairman1., Sub-Divisional Magistrate, Karnal.

Non-Official Members

2. Dr Chander Manr Narang S/o Sh. Heera Nand, # 21,Indra Nagar. Subhash Marg' Karnal.

3. Sh^ Mahender Singh Maan, Advocate, # 87, Sec.- 14. Urban Estate Karnal.

Maintenenace Tribunal. Assandh.

l. Sub-Divisional Magistrate, Assandh. Chairman

Non-Official Members

2. Sh. Mahabir Parshad Kaushik Advocate S/o Sh. Abnashi Dutt, Ward No' I t. Dhannu Mohalla, Assandh, Distt. Karnal.

3. Sh. Shrv Kumar S/o Sh. Bholla Ram , Ward No. 15. Near Bus Stand. Assandh, Distt, Karnal'

Maintenenace Tribunal, Indri. ChairmanL Sub-Divisional Magistrate,Indri.

Non-C)fficial Mcmbers

2. Sh. Mahender Jindal, Best Food, Vill. Norta, Tehsil Indri, Distt: Karnal

3. Sh. Ashok Chauhan, Advocate ,Teh. Indri' Distt. Karnal.

Appettate Tribunal, Kurukshetra.

l. District Magistrate, Kurukshetra. Chairman

Non-Oflicial Members

2. Smt. Shashi Sabarwal Wlo Sh. Vrjay Sabarwal, Railway Road, Kurukshetra.

3. Professeor Ishwar Singh Retd. Registrar, . Kurukshetra University, Kurukshetra, Mirzapur Farm,

Kurukshetra.

Maintenenace Tribunal, Pehowa.

L Sub-Divisional Magistrate, Pehowa' Chairman

Non-Official Members

2 Sh. Anil Bagri Advocate. Court Premises. Pehowa'

3. Sh. Bira Ram Sarpanch. Vill. Bathedi, Pehowa"

Maintenenace Tribunal. Thanesar.

1. Sub-Divisional Magistrate. Thanesar. Chairman

Non-Official Members

2. Sh. Jagleet Singh Virk Advocate' President, Senior Citizen Farm. Kurukshetra.

3. Sh. S.K Sahi . Retd. D.F.S.C .# 693l13. Urban Estate, Kurukshctla

3906 HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 Maintenenace Tribunal. Karnal. l. , Sub»Divisional Magistrate, Karnai. Non-Official Members 2. Dr. Chander Mani Narang S/o Sh. Heera Nand, # 21, Indra Nagar, Subhash Marg, Karnal. 3. Sh. Mahender Singh Maan, Advocate, # 87, See— 14. Urban'Estate Karnal. Maintenenace Tribunal. Assandh. 1. Sub-Divisional Magistrate, Assandh. Non-Ofﬁcial Members 2. Sh. Mahabir Parshad Kaushik Advocate S/o Sh. Abnashi Dutt, Ward No. 11, Dhannu Mohalla. Assandh. Distt. Karnal. 3. Sh. Shiv Kumar S/o Sh. Bholla Ram, Ward No. 15, Near Bus Stand‘ Assandh, Distti Karnal. . Maintenenace Tribunal, Indri. 1. Sub-Divisional Magistrate, Indri. Non-Official Members 2. Sh. Mahender Jindal, Best Food, Vill. Norta, Tehsil Indri, Distt. Karnal. 3. Sh. Ashok Chauhan, Advocate ,Teh. lndri, Distt. Karnal. Appellate Tribunal, Kurukshetra. 1. District Magistrate, Kurukshetra. Non-Official Members ' 2. Smt. Shashi SabarWal W/o Sh. Vijay Sabarwal, Railway Road, Kurukshetra. 3. Professeor lshwar Singh Retd. Registrar, Kurukshetra University, Kurukshetra, Mirzapur Farm, Kurukshetra. Maintenenace Tribunal, Pehowa. l. Sub-Divisional Magistrate, Pehowa. Non-Ofﬁcial Members 2. Sh. Ani] Bagri Advocate. Court Premises. Pehowa. 3. Sh.Bira Ram Sarpanch,Vili.Bathedi,Pehowa. Maintenenace Tribunal. Thanesar. l. Sub—Divisional Magistrate, Thanesar. Non-Official Members 2. Sh. Jagjeet Singh Virk Advocate, President, Senior Citizen Farm. Kurukshetra. 3. Sh. SK Sahi ,Retd. D.F.S.C . # 693/13, Urban Estate, Kurukshetra, (AGHN. 19, 1934 SAKA) Chairman Chairman Chairman Chairman Chairmah 4 Chairman

HARYANA GOVT. GAZ" (EXTRA.), DEC. 10, 2012 (AGHN. ts, rs34 SAKA) 3907

Maintenenace Tribunal. Shahabad.

I. Sub-DivisionalMagisrrate,shahabad. Non-Oflicial Members

_ 2. Sh. Rajbir Singh Toor S/o Sh. Darshan Sinsh. Kothi No. 1403. Sec.- l, part_Il , Shahabadl

3. Sh. Gotam Barhla Advocare, Kothi No. 12g3, Sec.- i, Shahabaci.

Appellate Tribunal, Mewat (Nuh).

l. District Magistrate, Mewat (Nuht. Non-Official Members

2. Sh. Wajid Ali Khan, M. S.W. Secrerary, Distt. Red Cross Society, Nuh.

3. Sh. Tahir Hussain Mewali Advocate. Distr. and Session Court, Mewat (Nuh).

Maintenenace Tribunal, Nuh.

I. Sub-DivisionalMagisrrate,Nuh. Non-Official Members

2- Sh_ NurDeenNm, Advocate. Nuh. 3. Sh.A.RAshri,M.S-W- Mewat

Mahila Vikas Samiti, Nuh_

Maintenenace Tribunal, Ferozepur Jhirka. l. Sub-Divisional Magistrate, FerozepurJhirka.

Non-Official Members

2. Sh. Rajudeen Advocate. Ferozepur Jhirka. 3. Smt. Mohammadi Begam. M.A.M.Ed.,

Delhi Alwar Road, Near Sumer petrol pump , Ferozepur Jhirka.

Appellpte Tribunal, Mahendragarh (Narnaul).

l. District Magistrate, Mahendragarh (Narnaul). Non-Official Members

2. Sh, Rakesh Sanghi Advocate S/o Sh- Bhagwan Dass Sanghi, Chamber No. 9, Distt. Court, Narnaul.

3. Sh. P.K Choudhary S/o Sh. Maan Singh Choudhary, Mohalla Guru Nanak pura, Narnaul_

Maintenenace Tribunal, Narnaul.

i. Sub-Divisional Magistrate, Narnaul. Non-Official Members

2. Sh. Layak Ram Sharma Advocate S/o Sh. Dhanna Ram Sharma. Mohalla Chandu Wada, Narnaul.

3l Sh. Baldev Singh S/o Sh. Laxman Singh Chahal. Mohalla Missar Wada, Narnaul.

Chairman

HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 (AGHN. 19, 1934 SAKA) Maintenenace Tribunal. Shahabad. l. Sub-Divisional Magistrate, Shahabad. Non-Official Members 2. Sh. Rajbir‘Singh Toor S/o Sh. Darshan Singh. Kothi No. 1403. See-l. Part-H , Shahabad. 3. Sh. Gotam Bathla Advocate, Kothi No, 1283, See—1, Shahabad. Appellate Tribunal, Mewat (Nuh). 1. District Magistrate. Mewat (N uh ). Non-Ofﬁcial Members 2. Sh. Wajid Ali Khan, M. S.W. Secretary, Distt. Red Cross Society, Nuh. 3, Sh. Tahir Hussain Mewali Advocate, Distt. and Session Court, Mewat (Nuh). Maintenenace Tribunal, Null. 1. Sub—Divisional Magistrate, Nuh. Non-Official Members 2. Sh. Nur Deen Noor. Advocate. Nuh. 3. Sh. AR Ashn‘, MSW. Me“ at Mahila Vikas Samiti, Nuh. Maintenenace Tribunal, Ferozepur J hirka. l. Sub—Divisional Magistrate, Ferozepur Jhirka. Non-Official Members 2. Sh. Rajudeen Advocate, Ferozepur Jhirka. 3. Smt. Mohammadi Begam. M.A.M.Ed., Delhi Alwar Road, Near Sumer Petrol Pump , Ferozepur Jhirka. Appellate Tribunal, Mahendragarh (Narnaul). 1. District Magistrate, Mahendragarh (Narnaul). Non-Ofﬁcial Members 2. Sh. Rakesh Sanghi Advocate S/o. Sh. Bhagwan Dass Sanghi, Chamber No. 9. Distt. Court, Narnaul. 3. Sh. P.K Choudhary S/o Sh. Maan Singh Choudhary, Mohalla Guru Nanak Pura. Namaul. Maintenenace Tribunal, Namaul. l. Sub-Divisional Magistrate, Namaul. Non-Ofﬁcial Members 2. Sh. Layak Ram Sharma Advocate S/o Sh. Dhanna Ram Sharma, Mohalla Chandu Wad'a, Narnaul. 3.‘ Sb. Baldev Singh S/o Sh. Laxman Singh Chahal. Mohalla Missar Wada, Narnaul. Chairman Chairman Chairman Chairman Chairman Chairman 3907 F“ \

1908 FIARYANA GOVT. GAZ. (EXTRA.); DEC, 10, 2OL2 (AGHN. 19, 1934 SAKA) \,-

Maintenenace Tribunal, Mahendragarh.

L. Sub.Divisional Magistrate, Mahendragarh. Chairman Non-Oflicial Members

2. Sh. Bansi Lal Advocate S/o Sh. Ram Parshad, Vill. Majra Khurd, P.O. Mahendragarh.

3. Sh. Subhash Chander S/o Sh. Ghan Shyam, Ward No. 6, Mohalla Jawahar Nagar, Mahendragarh.

A ppellate Tribunal, Palwal.

l. District Magistrate, Palwal. Chairman Non-Official Members

2. Sh. Om Parkash Adhlakha, Advocate S/o Late. Chokha Ram Adhlakha, Main Bazar, Sabji Mandi, Hodal.

3. Sh. Likhi Ram Arya, Social Worker S/o Sh. Narayan Dass, # 318, Krishna Colony, Railway Raod, Palwal.

Maintenenace Tritrunal, Hodal.

L Sub-Divisional Magistrate, Hodal. Chairman Non-Oflicial Members

2. Dr. J.K. Mittal S/o Sh. Sri Chand Mittal, Resident Lions Club, Hodal, Old Sabji Mandi, Hodal.

3. Sh. Nawal Singh Sorot Advocate S/o , Late. Sh. Chhajjan Singh, President Bar Associations, 'Hodal, Baksua Patti Hodal,

Maintenenace Tribunal, Hathin.

t. Sub-Divisional Magistrate, Hathin. , Chairman Non-Official Members

2. Sh. Mohd Ishmial Khan Advocate S/o Sh. Jumma Khan,Vill. Mallokharda, Tehsil Hathin.

3. Sh. Hamida, Social Worker S/o Sh. Roshan, Haryana Mewat, Vikas Sabha, Vill. Rupraka, Tehsil Hathin.

Maintenenace Tribunal, Palwal.

I Sub-Divisional Magistrate, Palwal. Chairman

Non-Oflicial Members

2. Sh. O.P. Sharma Social Worker S/o Sh. HetRam Sharma, Brahman Sabha, Palwal, # 1271, Street Para (Neemtala Mohalla), Palwal.

3. Sh. Trilok Chand Gupta S/o Sh. Shadi Ram Gupta President, Senior Citizen Welfare Association, # 3391, Gupta Ganj, Palwal.

A ppellate Tribunal, Panchkula.

l. District Magistrate, Panchkula. Chairman

3908 HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 (AGHN. 19, 1934 SAKA) Maintenenace Tribunal, Mahendragarh. 1. Sub—Divisional Magistrate, Mahendragarh. Non-Ofﬁcial Members 2. Sh. Bansi Lal Advocate S/o Sh. Ram Parshad, Vill. Majra Khurd, P.O. Mahendragarh. 3. Sh. Subhash Chander S/o Sh. Ghan Shyam, Ward No. 6, Mohalla J awahar N agar, Mahendragarh. Appellate Tribunal, Palwal. 1. District Magistrate, Palwal. Non-Ofﬁcial Members 2. Sh. Om Parkash Adhlakha, Advocate S/o Late. Chokha Ram Adhlakha, Main Bazar, Sabji Mandi, Hodal. 3. Sh. Likhi Ram Arya, Social Worker S/o Sh. Narayan Dass, # 318, Krishna Colony, Railway Raod, Palwal. Maintenenace Tribunal, Hodal. l. Sub—Divisional Magistrate, Hodal. Non-Official Members 2. Dr. J.K. Mittal S/o Sh. Sri Chand Mittal, Resident Lions Club, Hodal, Old Sabji Mandi, Hodal. 3. Sb. Nawal Singh Sorot Advocate S/o Late. Sh. Chhajjan Singh, President Bar Associations, Hodal. Baksua Patti Hodal, Maintenenace Tribunal, Hathin. l. Sub-Divisional Magistrate, Hathin. Non-Official Members 2. Sh. Mohd Ishmial Khan Advocate S/o Sh. Iumma Khan,Vill. Mallokharda, Tehsil Hathin. I 3. Sh. Hamida, Social Worker S/o Sh. Roshan, Haryana Mewat, Vikas Sabha, Vill. Rupraka, Tehsil Hathin. Maintenenace Tribunal, Palwal. l. Sub-Divisional Magistrate, Palwal. Non-Ofﬁcial Members 2. Sh. O.P. Sharma Social Worker S/o Sh. Het Ram Sharma, Brahman Sabha, Palwal. # 1271, Street Para (Neemtala Mohalla), Palwal. 3. Sb. Trilok Chand Gupta S/o Sh. Shadi Ram Gupta President, Senior Citizen Welfare Association, # 3391, Gupta Ganj, Palwal. Appellate Tribunal, Panchkula. 1. District Magistrate, Panchkula. Chairman Chairman Chairman Chairman Chairman Chairman

HARYANA GOW. GAZ. (EXTRA.), DEC. to, 2ot2 (AGHN. t9, 1934---4AKA) 3909 Non-Official Members

2. Sh. Subhash Kapoor, Member Senior Citizen Club, Sec.-25. # 509, GH_3, Sec._24, panchkula.

3. Sh. Ashok Kumar Chandok Advocate, # lg5, Kendriya Vihar_2 . Sec_25, panchkula.

Maintenenace Tribrrnrl, panchkula.

l. Sub-DvisionalMagistrate,panchkula. Non-Oflicial Members

2. Sh. V.p. Kumar Member, Senior Citizen Council, panchkula,# 26 I, Sec.- l2lA, panchkula.

3. Sh. Jasbir Singh Advoc ate,# ITTtB,Amrawati Enclave,panchkula. Maintenenace Tribunal, Kalka.

l. Sub-DivisionalMagisrrate,Kalka. Non-Ofliciat Members

2. Sh. Achu Ram Sharma, Member Senror Citizen' Association, pinjore.

3. Sh. Sukhdev Singh Advoc ate, # 6l2,patiala House, Main Bazar. Kalka"

Appellate Tribunal, panipat.

i. District Magistrate, panipat. Non-Oflicial Members

2. Sh. Joginder Rathi Advoc ate.# 273_L. Model Town, panipat.

3. Smt. MadhuDikshit,# 622,5z._6,HUDA,panipat. Maintenenace Tribunal, panipat.

l. Sub-DivisionalMagistrate,panipat. Non-Offieial Members

2. Kumari Richa Gupta D/o Sh. R.K. Gupta, # 492_R, Model Town, panipat.

3. Sh. Satish Guglani, # 576_R, Model Town, Near Shakuntala Mandir, panipat.

Maintenenace Tribuna! Samalkha.

I. Sub-DivisionalMagistrate,samalkha. Non-Officiat Members

2. Sh. Krishan Jain S/o Sh. Chattar Singh Jain, Railway Road, Near Mata puli, Samalkha.

3. Masrer Shakti Singh Sharma S/o Sh. pandit Tulsi Krishna Colony, Samalkha.

Appellate Tribunal, Rewari.

l. District Magistrate, Rewari.

Chairman

Ram Shama-

Chairman

HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 (AGHN. 19,19346AKA) 3909 N era-Official Members 2. Sh. Subhash Kapoor. Member Senior Citizen Club, See—25, # 508. GH-3, See-24, Panchkula. . 3. Sh. Ashok Kumar Chandok Advocate, # 185, Kendriya Vihar-2 . Sec-25, Panchkula. Maintenenace Tribunal, Panchkula. l. Sub-Divisional Magistrate, Panchkula. Chairman Non-Official Members 2. Sh. VP.Kumar Member, Senior Citizen Council, Panchkula,# 261, Sec.—12/A, Panchkula. 3. Sh. Jasbir Singh Advocate, # 177/B, Amrawati Enclave, Panchkula. Maintenenace Tribunal, Kalka. 1. Sub—Divisional Magistrate, Kalka. Chairman Non-Ofﬁcial Members 2. Sh. Achu Ram Sharma, Member Senior Citizen Association, Pinjore. 3. Sh. Sukhdev Singh Advocate, # 612, Patiala House, Main Bazar. Kalka. Appellate Tribunal, Panipat. 1. District Magistrate, Panipat. Chairman N on-Ofﬁcial Members 2. Sh. Joginder Rathi Advocate. # 273-L, Model Town. Panipat. 3. Smt. Madhu Dikshit, # 622, Sea—6, HUDA, Panipat. Maintenenace Tribunal, Panipat. l. Sub-Divisional Magistrate, Panipat. Chairman Non-OfficialMembers , 2. Kumari Richa Gupta D/o Sh. R.K. Gupta, # 492—R, Model Town, Panipat. 3. Sh. Satish Guglani, # 576-R, Model Town, Near Shakuntala Mandir, Panipat. Maintenenace Tribunal, Samalkha. 1. Sub-Divisional Magistrate, Samalkha. Chairman N on-Ofﬁcial Members 2. Sh. Krishan Jain S/o Sh. Chattar Singh Jain. Railway Road, Near Mata Puli, Samalkha. 3. Master Shakti Singh Sharma S/o Sh. Pandit Tulsi Ram Shama, Krishna Colony, Samalkha. Appellate Tribunal, Rewari. Chairman 1. District Magistrate, Rewari. .7“

3910 HARYANA GOVT. GAZ. (EXTRA'), DEC. 10, 2ol2 (AGHN. 19, 1934 SAKA) q

Non-Official Members

2. Smt. Sneh Gupta Wo Sh. Rajesh Kurnar, Director, Akhil Bhartiya Mahila Parishad' Rewari, Shri Shyam Society, Sec'-3'Rewari'

3. Sh. Shyot Singh Rao Advocate, # C-7, Government Employees, Co-Operative, Group Housing Society'

Sec.-3' Rewari

Maintenenace Tribunal, Rewari.

1. Sub-DivisionalMagistrate,Rewari' Non Official Members

2. Professor Anirudh Yadav, # 480, Sec'-3, Rewari' 3.Sh.ShankarSingh,Ex'MetropolitanMagistrate'Sec'-4'Rewari'

Maintenenace Tribunal, Kosli'

l. Sub-Divisional Magistrate, Kosli' ,

Non-Official Members

2, Smt. Kailash Bai ' Ex. Distt' Counselor, V'P'O' Kosli'

3. Sh. Rattan Singh, Advocate, Ex' President' Distt. Bar Association, Kosli'

Appellate Tribunal, Rohtak.

l. District Magistrate, Rohtak' Non-C)fficial Members

2. Sh. Sat Narain Kaushik, Senior Advocate' Bharat ColonY' Rohtak.

3. Sqami Paramchaiyatana, President Jan Sewa Sangathan' Bhiwani Road, Rohtak.

Maintenenace Tribunal, Meham.

l^ Sub-DivisionalMagistrate,Meham' Non-Official Members

2" Sh. Ajmer Singhmar, Guardian Maa Bhawani Dharmik and Samajik Kalyan Samiti, Meham'

3. Sh. Om Parkash Tayal, Senior Citizen' Main Bazar' Meham:

Maintenenace Tribunal, Rohtak.

l. Sub-DivisionalMagistrate,Rohtak' Non-Official Members

2. Sh. Ved Parkash Makkar, Secretary' Baba Banda Bahadur Society, Rohtak'

3. Sh. Ran Singh Rana' Senior Citizen and Social Worker' Rlo Rana Furniture, Gohana Adda, Rohtak'

Appetlate Tribunal, Sirsa.

t. District Magistrate' Sirsa' Non-Official Members

2. Sh. Sanjeev Jain Advocate, Gali Fashion Camp Wali' Sirsa'

3. Sh. Surinder Bhatia, # 416'Sec'-20' Part-I' HUDA ' Sirsa'

Maintenenace Tribunal, Sirsa.

Chairman

L Sub-Divisional Magistrate,Sirsa' Chairman

3910 HARYANA GOVT. GAZ. (EXTRA), DEC. 10, 2012 (AGHN. 19, 1934 SAKA) Non-Official Members , . 2. Smt. Sneh Gupta W/o Sh. Rajesh Kumar, Director, Akhil Bhartiya Mahila Parishad, Rewari, Shri Shyam Society, Sec.-3,Rewari. 3. Sh. Shyot Singh Rao Advocate, # C-7, Government Employees, Co-Operative, Group Housing Society, Sec—3. Rewari. Maintenenace Tribunal, Rewari. l. Sub—Divisional Magistrate, Rewari. Chairman Non Official Members 2. Professor Anirudh Yadav, # 480, Sec—3, Rewari. 3. Sh. Shankar Singh, Ex. Metropolitan Magistrate. See-4, Rewari. Maintenenace Tribunal, Kosli. l. Sub-Divisional Magistrate, Kosli. Chairman Non-Ofﬁcial Members 7 2. Smt. Kailash Bai , Ex. Distt. Counselor, V.P.O. Kosli. 3. Sh. Rattan Singh, Advocate, Ex. President. Distt. Bar Association, Kosli. Appellate Tribunal, Rohtak. 1. District Magistrate, Rohtak. Chairman Non-Official Members ‘ 2. Sh. Sat Narain Kaushik. Senior Advocate. Bharat Colony. Rohtak. 3. Swami Paramchaiyatana, President Jan Sewa Sangathan, Bhiwani Road, Rohtak. Maintenenace Tribunal, Meham. l. Sub—Divisional Magistrate, Meham. Chairman Non-Ofﬁcial Members 2. Sh. Ajrner Singhmar, Guardian Maa Bhawani Dharmik and Samajik Kalyan Samiti, Meham. 3. Sh. Om Parkash Tayal, Senior Citizen, Main Bazar, Meham. Maintenenace Tribunal, Rohtak. l. Sub-Divisional Magistrate, Rohtak. Chairman Non-Official Members 2. Sh. Ved Parkash Makkar, Secretary, Baba Banda Bahadur Society, Rohtak. 3. Sh. Ran Singh Rana, Senior Citizen and Social Worker, R/o Rana Furniture, Gohana Adda, Rohtak. . Appellate Tribunal, Sirsa. 1. District Magistrate, Sirsa. Chairman Non-Official Members 2. Sh. Sanjeev Jain Advocate, Gali Fashion Camp Wali, Sirsa. 3. Sh. SurinderBhatia,# 416. Sec.-20,Part-I.HUDA , Sirsa. Maintenenace Tribunal, Sirsa. l. Sub-Divisional Magistrate, Sirsa. Chairman

HARYANA GOV.T.'GAZ. (EXTRA.), DEC. ro. 2or2 (AGHN. 19, 1934 SAKA) 391 I Non:Oflicial Members

2. Sh. Tarsem Goyal (Retd. parwari), Dr. rnderjeet Wali bali, Sl;.

*'"

3" Sh. Vikram Jeet Singh Advocate , Vi[. Kherpur, bistq. Sirsa. Maintenenace Tribunal, Dabwati.

l. Sub-DivisionalMagistrate,Dabwali. Non-Official Members

2. Sh. Shashi Kanr Sharma S/o Sh. Vivekanand, Ward No..l2, f 197 tRamesh Bagri parshad V/ali Gali,Mandi Dabwali, Disn Sirsa.

3. Sh. Jawahar Kamra S/o Sh. Om parkash, Shop No. 62 " New Anaj Mandi_Mandi D4bwali, Sirsa.

Maintenenace Tribunal, Ellenabad.

l. Sub-Divisional Magistrate, Ellenabad. : Non-officialMembers j :, '

2. Sh. Gurmeet Singh S/o Sh. Jagdish, Ward No. 12, Ellenabad, Dstt- Sirsa. !"v'cu

3. Sh_. Sukhdev Singh S/o Sh. Tirath Singh, Ward No.g, Ellenabad, Distt Sirsa

Appellate Tribunal,sonipat.

l. Distrio Magistrate. Sonipat. Non-Official Members

2. Sh. Dev Ra.iMalhorra S/o Sh. Sabu Ram hesidenr,punjabi Sabha, Ganaur, # zsllll,Krishan pura,r Ganaur, Tehsil Ganaur,Disn_ Sonipar i 3. ll;"liurr:: Tyagi Advocare S/o Sh. Badeet Tyagi,# 39. Sec.-15, Sonipat. i Maintenenace Tribunal, Sonipat.

l. Sub-DivisionalMagisrrate,Sonipat. ' Non-Official Members i 2. Sh. Rajender S/o Sh. Aamir Singh president, _ WelfareAssociation,part_I, Sec._tZ, Sonipat,

# ZtSs, Sec._12 Sonipar

3. ll:l:

t rOash Social Worker S/o Sh. Dai Ram, patel Nagar, DOntpat.

Maintenenace Tribunal, Ganaur. iI. Sub_Divisional Magistrate,Ganau.l

Non-Official Members

2. lhgop Singh Rathi S/o Sh. preet Singh Rathi, Cashier Jat Dharamshala Ganaur, Vnl. Ra.ltu Gadhi, Tehsil Ganaur, Distt Sonipat.

3. Master Mukesh Singhwani Social Worker Slo Sh. Dhanpat Ram, Ward No. g, Basant Vihar, Ganaur; Distt. Sonipat.

Chairman

'-l- ::,.r.:,

.:.,.] . -:.: '. : '

:: j,'

Chairman

\ HARYANA GOVT. GAZ. (EXTRA.),' DEC. 10, 2012 (AGHN. 19, 1934 SAKA) Non-Official Members 2. Sh.Tarsem Goyal(Retd.Patwari), » ' Dr. Inderjeet Wali Gali, Sirsa. 3. Sb. Vikram Jeet Singh Advocate ,- Vill. Kherpur, Distt. Sirsa. _ Maintenenace Tribunal, Dabwali. 1. Sub—Divisional Magistrate, Dabwali. Non-Ofﬁcial Members 2. Sh. Shashi Kant Sharma S/o Sh. Vivekanand, Ward No. 12, # 197, Ramesh Bagri Parshad Wali Gali, Mandi Dabwali, Distt Sirsa. 3. Sh. J awahar Kamra S/o Sh. Om Parkash, Shop No. 62 . New Anaj Mandi, Mandi Dabwali, Sirsa. Maintenenace Tribunal, Ellenabad. i l. Sub-Divisional Magistrate, Ellenabad. Non-Ofﬁcial Members 2. Sh. Gurmeet Singh S/o Sh. Jagdish, Ward No. 12, Ellenabad, Dim. Sirsa. 3 Sh. Sukhdev Singh S/o Sh. Tirath Singh, Ward No.8, Ellenabad, Distt Sirsa Appellate Tribunal, Sonipat. 1. District Magistrate. Sonipat. Non-Official Members 2. Sh. Dev Raj Malhotra S/o Sh. Sabu Ram President, Punjabi Sabha, Ganaur, # 255/ l l, Krishan Pura, Ganaur, Tehsil Ganaur,Distt. Sonipat. 3. Sb, Chalister Tyagi Advocate S/o Sh. Baljeet Tyagi. # 39, Sec-15, Sonipat. Maintenenace Tribunal, Sonipat. _ 1.‘ Sub—Divisional Magistrate, Sonipat. Non-Official Members 2. Sh. Rajender S/o Sh. Aamir Singh President, Welfare Association, Part-I, See—12, Sonipat. # 2155, See-12 Sonipat. 3. Sh. Om Parkash Social Worker S/o Sh. Dai Ram, Patel Nagar, Sonipat. ' r Maintenenace Tribunal, Ganaur. \ 1. Sub—Divisional Magistrate, Ganaur. Non-Ofﬁcial Members 2. Bhoop Singh Rathi S/o Sh. Preet Singh Rathi, Cashier J at Dharamshala Ganaur, Vﬂl. Rajlu Gadhi, Tehsil Ganaur, Distt Sonipat. 3. Master Mukesh Singhwani Social Worker S/o Sh. Dhanpat Ram, Ward No. 8, Basant Vihar, Ganaur, Distt. Sonipat. Chairman Chairman Chairman I Chairman . Chairman 3911

HARYANA GOVT. GAZ. (EXTRA.), JUNE 19,20w 355 (rYsT. 29, l93r SAKA)

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HARYANA GOVT. GAZ. (EXTRA), IUNE 19, 2009 355 (JYST. 29, 1931 SAKA) ’ITFTIII WWI? Wwwaﬁiﬁrﬁmﬁm 31mm mm; 19 Uﬁ, 2009 m asto 3110 54/350 310 56/2007/810 mama—mama am aﬁa W is: W—W Han mm 01W, 2007 (2007 31 W W 56) :75? am 32 aﬁmamQ) ﬁswauféﬁm‘am mmmmmma m0; wmﬁmWﬁW-ﬁﬁﬁwfw; ' 31ml ma; 1. (1) ﬁWWHW-WWWWEW-wmioog, mm am am aﬁﬁnmﬁl ‘ arm: (2) amimmmaﬁﬁﬁﬁmam 2.(1) ﬁﬁﬂﬁ,mwmﬁWmWH-ﬁ_ Uﬁml (w) WWWﬁmgw-WWWWWW-W ammmaﬁrﬁmw, 2007 (2007mm); (a) Wﬁmﬁmilmv5ﬁmaﬁﬁammmﬁﬁmwmﬁ (In “WW”®Wﬁ,wﬁwnﬁmmﬂﬁ$mﬁﬁﬁm—gﬁ, W“? WT 14113403? (WET #0} .. ’ A (H) “waﬁiﬁlﬁ’ﬁaﬁmﬁwsﬁmmmﬁmﬁﬁﬁw Wmﬁs‘ﬁmnﬁrﬁﬁmwwaﬁmmn‘oaﬁhm mmwﬁﬁm-mmmwmﬁmm amamﬁﬁwaﬁémwﬁr; (a) “WFWHWW”§WEWWWWW: (a) ”W ﬁaﬁmiﬁﬁaﬁﬁmﬁfm: (E) “W”@m%§awm€ﬁmﬁwﬁﬁmmﬁéﬁ Wmmﬁm WW;

356 HARYANA GOVT. GAZ. (EXTRA.), JLINE 19, 2009 (JYST. 29, r93.r SAKA)

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W—W afﬁrm WWIHRTJ. 356 HARYANA GOVT. GAZ. (EXTRA), JUNE "19, 2009 (JYST. 29, 193.1 SAKA) . (ﬁr) “WW W” ﬁaﬁm‘imwﬁmmm Wmmmmmmwwm$ wmmmﬁ;. ‘ (31)“ﬁ3‘ﬂﬁﬁ WW” £arf§mgl %, W m m warm-w a? ﬁ‘vl'q (50 “W” 2% W $3, WWW, 1860 (1860?:51 - 21)mmmmmﬁﬁﬁmﬁﬁﬁﬂwﬁm (a) “mﬁmﬁ”ﬁaﬂm€,m7aﬁmm$mﬁf&w vm-wmﬁmm$mm1suﬁm(2ms maﬁamﬁsmﬁﬁgﬁ mm; (a) “W”ﬁaﬁnm%,ﬁﬁaﬁﬁﬁwaaiﬁﬁ: (a) “m"ﬁarﬁrmiaﬁﬁmaﬁam; (a) “mm”‘ﬁmﬁ,gﬁammaﬁm: m)‘mwwﬁz”ﬁmﬁa%wmﬁmwm “W3; 0 (2) aﬁﬁﬁmmmwmmﬁﬁw mam-0 mmmﬁ Wﬁﬁmw‘él V mu ' m-wmmwmmasmm 3.0) mmmwwamm, wanes W—mﬁmaﬁwwwﬁﬁzﬁﬁaﬁwﬁmﬁavﬁmml ﬁﬁaﬁﬁawaﬁﬁﬁamaﬁm (i) mm0maﬁmm_mﬁmmm 31W, 1860 (1860 am 21) as 31251? W ﬁngna 014mm Wﬁwmmmm ' ' (ii) wmwmmmammamamm aimmﬁms‘r; ~

(EXTRA.), JUNE 19; 2009 1931 SAKA)

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358 HARYANA GOVT. GAZ. (JYST. 29,

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mmﬂmwmﬁﬁ 358 HARYANA GOVT. GAZ. (EXTRA), TUNE 19, 2009 (JYST. 29, 1931 SAKA) (a) WWWWWWWW; (=1) aﬁﬁﬁwmﬁﬁmaﬁm mmmmaﬁmﬁmﬁwﬁwﬁ? aﬁaﬁw Whﬁaﬁaﬁwﬁﬁﬁﬁﬁmeﬁaﬁwmﬁmmﬁmww 33191111:— (i) mmﬁﬁaﬁawwaﬁmaﬁﬁmamwmmm mammmm (ii) aﬁﬁrﬁrwmmmaﬁﬁl (s) sawmwwﬁwaaﬁm: WWHQHHWW aﬁﬁmmmﬁfmwﬁam ”ﬁzﬁaﬁwwmaaﬁmamﬁwaﬁé mmmaﬁ: ~ (4) mmwmmm: (5) WW WWWWWWWWWm, ﬁWW-wwmﬁ,mmmﬁﬁ1woﬁmﬁmaﬁl 6. (1) w4$Wm—Wéﬁmaﬁﬁm‘m’ﬁﬁmm.m mam a? W wwwszﬁmu Haaavswmmmﬁaqﬁmaﬁﬁﬁmmaﬁw meﬁi Wmﬁﬁwﬁi ﬁqﬁmn 91117432115. (2) m-ﬁwmmsmﬁﬁanﬁﬁaﬁmﬁwﬁaﬁﬁmﬁﬁma Wm— (25) W—WW,W$W§E¢WWWW,W WWW—«WW, @mﬁm; ﬁlm (a) m‘a’ ﬁmmm,m7ﬁmmm$aﬁ§q mmmmw$mﬁmmmﬁmﬁw mWﬁmmmmammﬁwa-mmﬁ W'ﬁwﬁrﬁﬁﬁml (3) WWW-WWWWW%HWW Wﬁﬁﬁwwﬁiaﬁmﬁjz$mmamﬁmmémﬁwﬁwgﬁqw #mmwww NWWmW-ﬁmmaﬁéaﬁamwm WWmmmmﬁwsﬁmw-WQ 2)%51'§U%(Eﬁ)€5 Wmaﬁm

HARYANA GCVT. GAZ. (EXTRA'), JUNE 19' 2009 359

(.IYST, 29, L93I SAKA)

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360 HARYANA GOVT. GAZ. (JYST. 29,

(EXTRA.), JLINE 19, 2009 I93I SAKA)

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HARYANA GOVT. GAZ. (JYST, 29,

(EXTRA.), JUNE 19, 2009 1931 SAKA)

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HARYANA GOVT. GAZ. {EXTRA.), ruNE 19, 2009 363 (JYST. 29, t93t SAKA)

c' (i) sftsqFrfutbo-anqbfdqffid-idsrqrFrr 6r'ffi * ry-srorff $qac d qfrfrft; den

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6P Pfrfteo-cfrgv q"rq-S iITI I

20. (1) sTfl-f, ift qrR qt, qfl-e 3Tfto-lT qmd ft1qdpd o-ri ePrT 3Tfi-d' qffi 4l riiqrtit'erq q.q6q 'e'itsTc-fttqrdEremnrtr*+sffi q{srtq+bflot{ld gc-qr{ sT +fr-st 6til I

sflio 16'

(2) cq-fi-qq (1) b oI*{ 4ps qro-S fu b qrq q-$-fd srr ervl qT qniRmr b qrwq eqr+r1ft-flqr\'fi1

(3) fuR-d sF6ur riRar b slreq v b sq{al, sq-ftqq 1r1 }'afi arifl frfu{T of frr*d b irMi S ftq q?rrq{q-6 qffin vtra arldii t .

sTETrq IV

Em r g * qffa enft-c tr< urrr.ff * n*qc &' fdq dq 21. {riRI s{rnTr dri qI ffi srcs qT{ir of wEreror d tq-q-{orfi €-.rern T€sTsrITl

il{r qrw ii aarc inr € tfr {€ ertlrq t-S sR€ =Irrfui qi €-fl-qtlr ++ + frq qrfr titfcr 1e' di.T q\ aTftowr b'.qqs{ es efifr'qq * snfrc s€:rqdl qrt-* t, qR 3lh6-{"r amr tsl enin eqT \f,rc I E{ qRE TprR-qit al gnqTq s$ e-fiT{ b foqotrqi aqT €rd q-{ cfr {4 .;ri { sq ffi el aq $, sq6e si-qrg urq'fr t s* 3Tfffit a gq Tdi d. cTin{o. o1 snfia. €fr=q-d tn) q;q fr rsd gq ffi o,r srkrx *qlt

zz. {i) qwr 1e b onft{ rerTft-d T€ errfi Frqft'fea €'F{aqi dqT qr{+'i ff 1f* ii-Tn* trarq qN.] ' H ffi*

(s) 1Ja { dfuo gfuns ei,t aqr 3r-{S d eftrnfuf, 6rd"-d-{ ffid b g.i s{T{l{ q-dTg q\ri|

' ql{I ie'

E>WK>Z> 8/3» Q>N. Egg. 2 3. M80 mom Edda. we. 53 mEV 9 miﬂidﬁﬁiﬂﬁimﬁﬁimiiii imagining aiming as gggﬂﬁiﬁiﬂgi 5mm: imigﬁiviwgimii. aim .ﬂieﬁmﬁwﬂsiﬂm ii iii. giaaﬁaﬁiﬂﬁwﬁainiiiaﬁﬂiniwiﬁmi_ Eda. a. simiaiﬂ aiaaﬁsﬂiwieiamiaiiamaiﬂ «iii inﬂiidaimz imam» iiiiaﬁiﬁiﬁﬁi iiiiiaﬁiiiiﬁiiiﬁﬁﬂﬂ wimﬁmiﬁiia gammamiﬂsig no. Afiﬁmﬁnﬁiﬁiaaﬂsiiiﬂgmﬂﬂimﬁﬁi mania ﬂaiiimqin maimﬂmﬁmﬂainiiﬁﬂiﬁigmii 33%. _ did: as. E ﬁ-i§A%i§iWiﬂiﬁiiﬂ%ﬂ§maﬂ migigiiﬁm iiiiiiai Q §§§i§<iﬂmﬂ main“: vimﬁiﬂﬂ, lﬁﬁgigiiggaﬁiﬁﬁi. V \ «Edd _< ﬁdaiﬁmwigammﬂﬁiwuﬁiwmﬁaﬂi B. aggﬁgaﬁwﬂﬁiﬂﬂﬂwi-§iiﬁi ﬁ§i_ gamgﬂm‘wgmﬂ Sigmmﬂiﬂmiﬂimiﬂiiﬂdg mag. migimimiﬁidﬁmiﬁiiﬁiﬁiiiﬂmiwwummﬁwﬁiiﬂg giggiﬂmiﬁiimiimimiﬂwﬁiiiﬂimﬁiﬁiiﬁ ﬁmﬁiﬂgiﬂ m_gﬂﬂaa_gﬁiﬁmﬂﬁmﬂmi mimiisgwiﬁiﬁiiawmaﬁiﬁﬂiiaiﬁ” MNE giowggﬁﬁﬁiﬂiﬁmiﬁiﬁmﬁiéﬁag giggn yidﬁiii in??? 3 ﬁriiﬂdﬂmﬁiimgingiﬁiiai iwiimﬂaiaﬁ £35. I

364 HARYANA GOVT. GAZ. (EXTRA.)' ruNE 19' 2009 (JYST. 29, l93r SAKA)

f€) Ta b €qr$ ffF{frfus b ergwn qqfto foq qnri :-

(F) enlqq snea criltnii w, ffi-g rch€ s{ d oq t eq q6'ql{ 116 q rsi * E"go'' eilftfrqq d +inr 1s it sqr qR!fift-r qflq ErR66 qrqMttfi qtqnl

f€) sR fraff o{ir*R q{ qre eilffi of €wr 5e d rtvr } ftq sqerq eirii d riqr € 3lfuo, t d ffi 6I qq'I llft { ft-qriilT.fi;-

(i) gTfi'rfi Tftq defr qET diiq o] o.q'rfi-q * 3Tfuqn frqr qr\''n;

(ii) ir,ll qrd ffiqr'di rn, c$ qft€ qmft{if o\ oq {* € oTftqTi ftlurqrg'n;

(iii) 3rq ed q{rqq *i q{, qtrmr sds6 o1 5eq sl+{ff t aTBqR fl<qtqr\.In;$QII

(iv) srTqq oe{rlqr qg6 sffslw qfts sn ffi ffft'{d ariq{ 5 Ril S qncT fur qrwrI sR ft{-fl qrc€ qr lrq}sr{ A ftTq vs trtqr rrqrfutrd irq rg6q qrffi thtR-ER d qtfr t fuqR€ qFlfuofrerqc orieq 6*q dl Rfr qTS t fu-{ an*-a d gff 6cg 315q€r6TIilt ;

(q) oTra-qrit qi'siq * qn?ii, qr ftr{r* qvd qrq, Ed qT qIfr b qltrrq q{ iff lfffrq rfr fs4T qlgrlI ;

(g) T6', g-os apll d oi go 3flt{rs s'qd-cl E{drqrfi qq ilfi fo 5w ow Tff rtqr$ qr d rm gais q d'ql ffifr <qfr q d ;

{sl T€ qT$q b ft-{-cfrft{ b fu-ql-o-cnq nqqq qfrft arqr rrEfua fuq qrin d tRq rrciFn ETqr rrrq-s{{[ qt qrff eTr*cit aQfl qFi<€lqii* c-5wn'rBfr drnigft deTI {ffiqfrfr or sho sq $ ffiftfi-s oiit

(2) TrcI st-.rR, sq-ftqq (1) { seir erffia rfltrrq'di oeIT qmsi b at-{wl{ Td €{I4rdi{ r&Yr defi rsq{ b fuq irrq-sryq w ftqo.TpHn 3{r*$

qR1

o.trfrl

364 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29; 1931 SAKA) (2a) gﬁmmwmmmmk (25) mwmn mmaﬁﬁiﬁwﬁmwawq: #wﬁﬁsﬁgﬁ. Waﬁmmgﬁwqﬁmﬁanﬁaaﬁﬁ Wﬁnﬁtaﬁrﬁl (a) aﬁﬁﬁﬁmwmsﬁaﬁaﬁmwﬁmﬁimm Wﬁmﬁméﬁmﬁmwﬁﬁﬁrﬁaﬁﬁﬁﬁ WWII:— ’ (i) mmmmﬁaaﬁmnﬁaﬁm Wm; (ii) mmwﬁﬁwaéaﬁﬁmﬁaﬁzﬁwagﬁm WWW; (ﬁnmaﬁwzﬁw. WWﬁw 3117:1325? mmmmm (iv) mam/magamaﬁﬁaﬁﬁﬁﬁmaaﬁaﬁéiﬁm mmmmlmmmmmﬁmw mwﬁﬁﬁmﬁmmaﬁﬁgﬁﬁmﬁﬁwﬁﬁ WWWWﬁWﬁﬁ§MWWﬁ§ﬁ mmﬁ’é‘; (7r) Wmmaiwmﬁ,wﬁﬁﬁ WW, aﬁmﬁwﬁfas mwﬁémaﬁmm; (a) gag—ﬂamwaﬁerﬁrm mmmmaﬁﬁﬁlw mwﬁmmﬁmmﬁﬁmﬁaﬁawﬁqﬁ; (3-) ﬁmﬂEW—Wﬁm-WWWWW WWWWWWW—meﬁm aw memmﬁmmmmmm wﬁuﬁﬁﬁaﬁm ‘ , (2) WW,m—ﬁ'aﬁmﬁwaﬁmﬁﬁmamm$ Wﬁamﬁﬁmamw$mm-wwﬁaﬁmﬁmmﬁ m:

IIARYANA GOVT. GAZ. : {JYST.29'

(EXTRA.), JUNE i9, 2009 i931 SAKA)

3|Enq v

fudr{Ftr$c&6dqdqr{ftrqi

aa. tr) fudr @ €q*ftqq (2) f,Pn ts) { sffK offi or tna"T dql efffit ffi s-qh q€ {ftft-d ori b fti 6trr ffi erftfrqq bsr4q g-*r ffi it sfrainq * ffiqfR.cr ffiqr €€t

(2) F-dIffiairt- (i) ?16 SfrRf, o-ci ?Fr 6-+dq €tln fu ffi * ER€ qFrfuit oI

*d{ dqT sqfr g"{ftd * qe$ i gqsr darl sfr6r * rdi } *'q t;

(ii) qwr-dqq sffii aerr qqur-dq'T 3fi{ srkdrsii b slrHi fiqrffi bfrt +rrHi et slrq qq aqr sP*a fqrel-{ai gf{Fqf, orid qft € ffi b sruur-dqq eiffiit bsrdor ftftaor c-ri qsl m+e-{ ryi ot ?Ffdq 6}n;

{iii) fud d gar+m'}.ord 4I fr{qq s{i nw d'-ftet ovi ur o-diq d,Tr drfu gftfrn f*-qr qr r{b fr t gc ft{qf t offis qndt deII {rcr sT on of ffi qq ft*Rrroloit .rqr giltsff b or-{sq't'

(iv) slBftqq il sq-e=qi dQn sR€ TFTffii * o-arq b ffi nrds dqT {riq'lf{ol-t b s.rfodt q't ffiT aen fr-*go s-sg q;} gftFs<t o-si ol o-d-cq Et'n;

{v} ftrd d ?Frf{d q-qrs-dt, qrnqrfrropii, iau Tot *df' *eifrro rirql$i deil ffis tq d €-r-d {I*q *4I rdq qm, {i"i-d-{i, frts-si, \.ffiqd, *rffidi FtrrR st ffiga apn irqRa o€ ol $-d-dq *fi f,Ifu s{b do aer s-qrs fta-e b qRB qFIfuf * o-epr 6 6tr sqrq-orfr di;

(vi) sTgft-tr ern-srcfi c?fi er?q'enqn Ed-fleTi fr qRs fl.Tffii oi vqq sr sFrq{T tr:II qr6f, gqa-qiF-rqri 6 ftrn gRFs-d tr-{i o.r ofu etqr;

{vii) ftft.;c fufi'4i nen qft€ qFIfut b o-erq d siqq, qg qrrRdf

sff qtrdt b cR srff-q ffi b etffiil b trfrq-tgr{q rt{ grr#dwi ,hi EfrRfr znsi tnr o-tq *'n asr q{dff b sft srffiiolo-d-qd{T;

fr6rffib 6-*dq apfi

?rRqit €Irtr 19 dsil 22.

, HARYANA GOVT. GAZ. (EXTRA.),. JUNE l9, 2009 365 (JY ST. 29, 1931 SAKA) m V mmﬁmmm 23. (1) WWW-ﬂammamwﬁaﬁmaﬁaﬁmwwm Wmﬁwmﬁmmﬁmﬁmwmﬁmwﬁ WWW???) (2) WWW— (i) ﬁgﬁfﬁlﬁﬁﬁmaﬁmmf$m$aﬁwwﬁaﬁw meﬁigﬁaﬁémﬁwwmﬁﬁﬁﬁ 2mg; (ii) m—WWww—WWWﬁm Wﬁiﬁmmwwmmsﬁmﬁwﬁaﬁgﬁﬁa Wﬁﬁéﬁﬁﬁim-Wmﬁﬁaswﬁmﬁﬁm mwmmmmm (iii) mﬁwwwmmﬁﬁmmmnﬁﬂmwm mmmmWwﬁzaszmﬁmm-a mewﬁﬁmﬁéﬁmﬁwmﬁ$ Wﬁz ' (iv) W$mmaﬁﬁwﬁﬁ$w$mm ammwﬁmﬁaﬁfaﬁﬁwﬁamﬁﬁawaﬁ mmmmm; (v) Wﬁmﬁwwﬁ W31), WQWW, W mammmmmwmmwm Wﬁﬁmﬁﬁﬁmﬁ; (vi) Wmsﬁwmmmaﬁﬁaﬁﬁwﬁﬁaﬁ mwmmmmmﬁéﬁmgﬁﬁmm 2:51me (vii) WWHWWW$WQW.WW aﬁmﬁ$ﬁwﬁaﬁmﬁ$aﬁwﬁﬁ$w~wm Wmaﬁgﬁﬁﬁmﬁmaﬁfwﬁmammﬁwuﬁ WWWE’W; . WW$ WEE!) W: 21111191794122.

HARYANA GOVT. GAZ. (IYST' 29'

(EXTRA.), JIINE 19, 2009 r93l SAKA)

(viii) B;r €rrtr { qei 5fri1 elrgffi €, b ftrqrc ftld d sR€ cFrmi € {idB-dqFrdib er-dqq nqr frqrq d f'Tfrfr 6ff6 q6ri o'ro-fqet,n;

(ix) qa gBFdd m-ri or et-dq d.n fu rnsr-qtvq b ftrn frFd

"** qrsqi d qqfq qfs"r ffrR-dii * frT.i srrrTar €fr<T A

@rqt-dq +S q?'Fd, sliFElc, ew kom ffiqf-d4 e-{$-d s'mfdq' 6-d-€te, gfts effif qr?nR if sqm-q €;

(x) sR€ qTrrR-4ii t ftd ktrr g@rdqi qq ffi YI{d 6Ti b ftri enq-{teit o} vqc e-ci sT m-feq dq;

(xi) t$ crq Fe't irT irarT o-*i or ?-dEq drn qt qrq rs{frT{' elricrEr-{r,s{q-qrrqs{,gsfifi-f,fudrqftl-ee$lditqntt

(3) sq-ftqq (2) d sFrf, tn-*ait or qldq o-{i at ER d funr qW i-d

ffir qrfr F-rr b frfs €eTq Ei'T{, d 3rfift{rq, Eq fui estr ftfa u *t1s6 ffi ffitrd rgrtrIt qr €ttrrfq-r 3Tftfirrr qT ft6rs & ffi qql 3rl-4g{1q;'fl-vq s{s'n ot €Frrci qrffirol a?tr fq€ls tq t Fmftfuo *. ftti :-

(6) gft-s, Fqrqeir dQrt srqn faqr.ii C rrq qrgon b.erql+q nqr

(E.) l1-{sr-q'}qrr 3{k6.{ur HeiT Ed6 eTffi; p4 riaru-o oql T'nqlfr'6T; S"{

(s) sleTFrfi {iTsn I

(4)3TBfuq-q*grs-qioldR.d6{ibrdr},ftrffffitqrrqdT qftr*e el-{r qsTfttr{ ffi 3Tffi q\ sq q'o-c-m qfrr*au el q<"fi t *i tFr c d' 6} .{i sTrT 19 b sq-q-d b sfiq d"f qR€ fi=1e-f, q}'T€-q'fi'q-ff--ad sI

qlq-6;3TBffilT

o1ftft.e ft-{i bftr$ Yrfr E}tl

(5) sRE {.TRn b *qq qT qqfr fi e-f,t } qrqd d fu'f,r q@ qr wqiF.isq t srkffr g.qh 3rrftffer ffi 3{ffi or ts qRE qrrlft-6 * fiq-q qr lrqfr sn gtfuf, q{"i o.r 6-fq *fi t

{6) qR r'}g sR€ TFTkr S{ffi d 3dqTr sRsfi * sI f+Erarq t' d fudr qtrez qT glqT uu * nftrgo s.flh 3]rfi-'ftPJ erffi'or q'-fq El.If fu qE i3T6R 6-1a1

qr nq-{-{Srrfi {irr6n E1qr q-ar& qr v* ga-en'ara { elr*rq sqtrer iFqsl$ |

(7)fumrq@e*gqfiIsn.{3]tft{rQr3{Fro*slrqTd_frfr{fuRd qR.s-sf, eenffiq qRE ErTR-qii o1frffis tqte b ft{dts"cg-qm ta-q{e{r stqTt

.Egggﬁﬁﬁﬁaﬁﬁﬁﬁwﬁﬁé WEEEEEEBEEANV _EE§EME5.MW%EEEMEE-$EEM EwﬁaEEEEEEéwEEsE Eﬁwggsmggﬁﬁﬁmgﬁﬁﬁawg _EEEEEVW%E 5%%E%EEEE%%§5%%E Eggwgﬁgﬁﬁgﬁgﬁgég _%§5E%EW&£% Egﬁggmﬁvﬁﬁéwﬁwﬁwﬁgﬁggrﬁ ﬁﬁrﬁﬂwwgﬁwﬁﬁrggﬁggmﬂggg EEEE .EﬁEwﬂEEﬁgﬁgﬁ Ewwﬁaﬁw Ag ”Ewmgﬁmgkmﬂmgﬁ-g v ”5.5EWEmeLwP/HF Egﬁggmﬁwﬂzﬁﬁmgﬁﬁm E luEmeﬁanEanEEE. EEmEEEE .wEEsEEEPEmeEE ﬁEE%%%%Eu5%%E%EsE%@ _E%%EE£E.EE-E.EME .EEEEBEEEEEEEWV HE WEBEEEEPEEERE ﬁgmeEEEEMwEEE; ”WEWE%%.E .EWE.EEE.EW.E%E %%%E%EEE%E% EEEwEEévgﬁﬁmEEEwﬁawww 3 ”Egg Egﬁﬁaﬁﬁﬁgﬁﬁﬁgﬁgw EEWaEEEmmeEwEmEmEE 53 A<M<m 3% dm .Hmtv . meow .mﬂ MZDH .A.<§mv .N<© H>OO <Z<>M<E oawm

HARYANA GOVT. cAZ. (EXTRA.), ruhIE r9,2mg 367 (JYST. 29, t93t SAKA)

{g} qrq 1s t sid}t, qRs qFTftfi, sfr srrol rrfuo enq.lsoo/_irrd * o.q *, ot'"ffi{'s*rsr qr}rnt

sTEnq vI qfr€ qrrffif b *+q dEr wqfu an diclur

24. {{ fttrdt b lTrqre { srorert q't frfu Q ua qrs qfr q-cB t'*er rrw dRt6 qFTffiib 1f{sn ERI tfiqt 22(2} * qft{ 6Td d'W{T 31fti{fr1-6..d qr&'ft den qS q'{rq-!$rq q.T *cc drrr sqfu Ti€frE6f6fiqrsogtl briwrrb-ffi

3lulrq vrr Hy qRE6 qrlrftdl d rrw qRq{ aen fuar dlffi

25. (1) qlGI lf(iFn, <rriel Am', g1rEI 11rirg *i erftttqq si cqrfi ?i-r t 6.r{ ER€ qFrR-dit 6T+ + ftri warr fi b fdr& den sRr6 {FrR-qit b wqq d qvq vrsx gr*r qefi a1n-w qR'sE1 frfrffi€ tS el=q Fdt * ft*dlt b ftr$ qR€ qrTffi fr qrny qRsE {enft-d or rreis q|t[ 32(2). *rhl

(2) {rw qRq-q ffifud d ftiTro.-{ eqr$ qfd"ft, erErtd :- (i) qqmir@Iurrrdt ' q*{, w{er

(ii) qrqrfri-6""""""'qrq n'en erffir ftqrrr SlrRq, qt{, F{s sfud Freq, r;a, f+tarw, q{ sq6lfu{FTf b sfte, gfrrs' q-crffi{ffi Tsn frft llrqcff nqr qRs qFrfut * s+c+r t sr.q fttq :

(iii) qrversiffiItErilnrqftEEEfl-{qfr d qR€ {ffi€I qrqRsii b $Grq ql" q fr*s-f, dqr sfu-ffirsr* s E:

(i9 qrq w{eF'It em 'Trqfrffi€ q6g-d qR€ o.EFl qTITRd':

(v) qrq d qftE- Tr.rR-o. F-en-q o-r effi qt{, s{s- ftt€rfi: rsfuq

(3) {r$q qReE Er6 qlq d 6q t oq q-o ts-+' nrt{ft I (a) qrq qRs-c b rresdt qft trqrqft, qeq s<rsl, qRcq qt ftqq sBrqr

dqr €r;q q-6r{6' qTq?if * ft-{, d s{ sft €rsB } ftri *ft r

HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 367 (JYST. 29, 1931 SAKA) (8) am 19 $312M arRsaamﬁas, "211%me 1500/5511??? miﬁ‘W’mmﬁm! ' swam VI Mamasaﬁaqamwﬁﬁmﬁm 24. saﬁaﬁ$mﬁmaaﬁﬁfﬁﬁwmaﬁmﬁwﬁmm me22(2)$mﬁwmmmmmaﬁmﬁwsﬁm-mw WWWW%I ‘mm v11 aﬁramﬁzﬁaﬁmwﬁqqamﬁmdﬁﬁ 25. (1) mmmﬁaam mmaﬁmﬁmﬁmaﬂﬁm W$mmﬁ$mmaﬁamﬁaﬁ$mﬁmwmw WWWMﬁWﬁWWWﬁWWWWWW %s (2) mmﬁwﬁmﬁmmmﬁwﬁ,aaiq:— (i) WWW: 1133,31‘518 (ii) Wmamaﬁmﬁmﬁwmﬁmm, 1133,3731? $WT WWHWWHW Hammaimﬁmﬁﬁm: (iii) mmmwﬁﬁaﬁaﬁﬁm W W$Wéﬁﬁﬁﬁmwm‘m ‘g’: (iv) mm W ETx’T Wﬁfiﬁ W W W W: Mmﬁaﬁﬁwﬁwwmiﬁﬁmﬁ m,m- W: W (3) mmwwﬁmﬁmwmaﬁvﬁl (4) maﬁwﬁmﬁuﬁmﬁ,uﬁvﬁw,maﬁﬁmm ammmnmﬁﬁﬁﬁw, a’taﬁaﬁmﬁﬁsﬁtﬁﬁvﬁl aﬁewﬁaﬁﬁs WWW 'c‘ﬁ'ﬁ'mvréim WWI W22. 3% W ﬂ "ova WI ﬁrm 32(2).

363 ]4ARy4t** Golrr. cAz. GxrRA.]:.ryryE.1e, 208 (rYsT.29, 1931 SAKA)

qRE q*ffit d eb. (rl tlinlslonf q-.ti"E*I'q*ww-erBf+wbarSa;ru6trFfl{ ft"t- "frfr;

q-{rn dql qqRd o-{* t ffi q-erE ti } fr{t cwr,@r T T ER€ Trrffii b ERr s2 (a). s+qq d vrer *R?FR gRT qErFrft€ tS q--q FFqi + fid-fi b ftri !r+6 ft{-& d qR€

qrqM bt fcrdr rgfrft e$frd oq iro-S t t

e) trrdrqfrft sdo ffi dvo sR ta.o otifi r

f,ErT srq tr** Trqdit fuq) vs d,ft sil rrnl v{?F11, entti am, Rftfr€ ot

368 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (IYST. 29, 1931 SAKA) mwﬁ . 26. (1)Wm,mm.mmwaﬁﬁm$mwaﬁm mm: mmmﬁamasﬁﬁméﬁﬁsmwmmwaﬁamﬁﬁas 3111329) mﬁmmmwﬁﬁéﬁﬁﬁmgﬁﬁﬁﬁéﬁﬁsmmmﬁaﬁa Waﬁmaﬁﬁrwﬁawmﬁl (2) mmmmﬁmmmm: (wmmaﬁmmwuﬁﬁmaﬁmﬁ-ﬁvimwm wmmmﬁmmmmmw,m§mﬁﬁﬁeﬁl

HARYANA COVT. GAZ. (EXTRA.), ruNE 19, 2OO9 369 (IYST.29, l93l SAKA)

SFTI -iD' td@ ftqq6P1 ertu @l

srfqFlqq d Enr str Xe) qefl tis) & fi& wq-dqq fr frr& qrafr gq qu-gGT.... G- t\4 ct |, . ., . . , . , , .

r , an}{o 6I qFI ' ;. z. R-arfqfr?FrqFr: 3, q'f srm rrcil i. :

rris.....,....... ....,........,...tfsF' sd riwr.... ....-:...,........ qfur{ r*rrt.. J'' sFrE{t=TI......

fudn.......,..................... a. eaiilffif b crq ffi wur-*qdr tg <rar ftqr g ' 5. qqt/ffiie.1q$qmqdr '

rtF1............ ....-...........l3.94F. qrd Ticqr....

uc{v rcil-t,. sFhrcrmr......, .......ft-{ 61s............ frq-dTr.,.........

o. eqt/ffit an wr$ qm : rriE""""""".'"""': ed Ticqr..,, ,.F* -,+*5,trt €en.. sFrsrir...... ........ft-{ sts............. ftrdT...........

z. qqt/ffiErd d s* {*it * qrffifi'snq : e. sn*cr b ft-fiq furb ft-tr-€ qf,fl-q sT'fif, sr-{R qrt qr rS t : g. erfi-a t errqx :

lu. TIdfIIflI Tsftffi Tal-q glem OT rE E : t. isaRqsrdqr, sft+i$t: gdIFFT 3|FT6T

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HARYANA GOVT. cAZ. (EXTRA.;, rUNe rs, zooo (Jysr. zg, tg3r Saral

HARYANA GOVERI\MErrIT

SOCIAL ruSTICEAND EMPOWERNMNT DE?ARTMENT

Notlfication

The lgth Iune,2009 No- s.o. 541cjL. 56n0[i .F,32n0(D.-In exercise of rhe powers conferred

by sub-section (l) rerid:with sub-section (2) of section 32 of the Maintenance and welfare of Parents and senior citizens Acr zwT (central Act 56 of 2007), the Governor of Haryanahereby makes the fo[owing rules; regulatingihemaintenance and welfare of parents and senior citizens namgly i:_ , , :

CHAPTER I '' :"':r I iretiminary' "' .

1' (1) These rules may be qalled the Haryana, Maintenance of parents and Senior Citizens Rules. 2009.

(2) They shall come into force on the date of rhEir notification in the Official Gazette.

2. (1) In these rulas, unless the cggtext otherwise requires,- (a) "Act]' meqs.the M4i$tenance and Welfare of parents and

Senior Citizens Act,2fs l (56 of 2ffi2); O) "Application,, means an applicafion made to a Tribunal

under Section 5;

(c) 'tslood 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 (r) of section 5 or the Maintenance officer dqignated by the State Government under sub_section (l) of section 18 or any other person nominatedby the Tribunal for this purpose;

(e) "Disfict Magislrate and collector" includes Additional District Magisftnls of the District:

(f) 'Form" means a form appended to these rules; (g) "Inmate" in reration to an old age home, means a senior

citizen duly admitted to reside in such a home; (h) 'Maintenance officer" means District Sociar werfare off,rcer

of the District or any other officer equivalent to District Social welfare officer designated by the state Governmenr;

Short title and commenceErent.

Defiaitions

HARYANA GOVT. GAZ. (EXTRA), JUNE '19, 2009 333 L (JYSTLZQ, 1931 SKA) [Authorised English Translation] I-IARYANA GOVERNMENT SOCIAL JUSTICE AND EMPOWERMENT DEPARTMENT Notiﬁcation The 19th June, 2009 No. 8.0. 54/C.A. 56/2007/832/2009.—In exercise of the powers conferred by subsection (1) read with sub-section (2) of section 32 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act 56 of 2007), the Governor of Haryana hereby makes the following rules, regulating the maintenance and welfare of parents and senior citizens namely. — , --. _V - CHAPTER 1 Preliminary 1. (1) These rules may be called the Haryana, Maintenance of Parents and Senior Citizens Rules, 2009. ~ - (2) They shall come into force on the date of their notiﬁcation in the Official Gazette. v 2. (1) In these rules, unless the. context otherwise requires,— (a) “Act” means the Maintenance and Welfare of Parents and Senior Citizens 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; (0 “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; Short title and commencement. Deﬁnitions.

384 HARYANA GOVT.GAZ. (EXTRA.), JUNE 19,2OO9 (IYST. 29.I93I SAKA)

(i) "Opposite party" means the party against whom an application for maintenance has b.:en filed under seciion 4;

(i) "Organization" means an association registered under the Societies Registration Act, 1860 (21 of 1360) 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(2i of section 15;

(l) 'Schedule" means a Sctredule appended to these rules; (m) "section' means a section of the Aci;

(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.

CI{APTERII :

' Procedure for Maintenance Tribunal and Conciliation Offrcers 3. (1) Each Tribunal shall consist of three (3) members, one of them shall

be official member not below the rank of Sub-Dvisional Magistrate who shall be

the Chairperson. The two non official members shall be nominated by the Deputy

Cornmissioner and shall be approved and notified by the State Govern'nent from

amongst the following :- (i) one person from the reputed non governmental organization,

registered under the Societies Registration Act, 1860 (21 of 1860) in the District working for the welfare of senior citizens; and

(ii) one person who is a social worker of repute, who has been directly engaged in welfare of senior citizens;

a reputed advocate from the district, who has worked in the social welfare sector.

(2) The tenure of non-official members of the Tribunal shall be three years.

(3) A non official mernber of the Triburtal shall be eligible for appointment for a rnaximum of two terms.

(4) A non-official member may tesign at any time by giving one month'snoticeinwriting. ' "':::

Constitution of Maintenance Tribunal- Section 7.

384 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JY ST. 29, 1931 SAKA) (i) (i) (I) (m) (n) (0) “Opposite party” means the party against whom an application for maintenance has been filed under swtion 4; “Organization” means an association registered under the Societies Registration Act; 1860 (21 of 1860) or any other law for time being in force; “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 snb-section(2) of section 15; ' i ‘ “Schedule” meansa Schedule appended to these rules; “Section” means a section of the Act; “State Government” means the Government of the State of Haryana. '- " 3 " “Sub-Divisional Magistrate” includes Additional sub- Divisional Magistrate of the Sub—Division; (2) Words and‘eitpressions: used ‘in'these-rules but not deﬁned: shall ' have the same meanings respectively assigned to them in the Act. CHAPTER II Procedure for Maintenance Tribunal and concmatioh Officers “Emmi“ 0f 3. (1) Each Tribunal shall consist of three (3) members,_ one of them shall ﬁgiixnce be official member not below the rank of Sub-Divisional Magistrate who shall'be Sccﬁgn 7_ the Chairperson. The two non official members shall be nominated by the Deputy Commissioner and shall be approved and notified by the State Goyernmem from amongst the following. - , (i) (ii) one person from the reputed non governmental organization, registered underthe SocietiesRegistration Act, 1860 (21 of 1860) in the District working for the welfare of senior citizens; and one person who is a social worker of repute, who has been ' directly engaged in welfare of senior citizens; ' 01‘ a reputed advocate from the district, who has worked in the _ social welfare sector. (2) The tenure of non-official members of the Tribunal'shall be three years. (3) A non official member of the Tribunal shall be eligible for appointment for a maximum of two terms 1 ~ (4) A non—official member may resign at any time by giving one month’s notice in writing. ‘ '

HARYANA GOVT. GAZ. (EXTRA.), JTINE 19, 2cn/9 (rYsT. 29, t93r SAKA) ,

(5) The members of the Tribunal shall be paid, such travelling crlr rneeting allowance or honorarium or remuneraticn as the State Govei-nmeni mi y decide from time to time, but &is remuneration shall not be ieis than Rs- 500/- pr sitting.

4. (l) The Tribunal shall hold its meeting at the place/tirne fixed by t! e Chairperson.

(2) Office of the Tribunal shall be the office of its Cchairperson. (3) Any decision taken by Chairperson, in an.emergent situaticrr,

when the Tribunal is not sitting, shall require ratification by rhe Tribunal in fr.s next sitting.

(4) The Tribunai shall take inio account the age, physical and menLiri health background, economic status of the applicant and the.children or relatire from whom the relief is sought before making an order under the.Act

(5) In case of difference of opinion amongst the members, the malcrty decision shall prevail.

5, (1) Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub-section (O of section 6, whirh shall include the Maintenance Officers designated.under. section 18. ;

(2) Persons refen'ed to under sub-rule (l), other than Maintenanre Officers designated under section 18, shaii be chosen subject to fuifiiling tie following conditions, namely:-

(a) he should be associated with an organisation which i s working for the welfare of senior sitizens and/or wealer sections, or in the area of education. health, povertl'- aileviation, women's empowerment, social welfare, rurll development or related fields, for at least two years with r n unblemished record of service;

6) he should be a senior office-bearer of the organisation; ar'd (c) he should possess good knowledge of law:

Provided that a person who is not associated r:vith r n organisation of the kind mentioned above, may also be includrd in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely:

-(i) he must have a good and unblemished record of pub! c service in one or more of the areas menlioned i n clause (a); and

(ii) he should possess good knowledge of law. (3) The Tribunal shatl publish the panel mentioned in sub-rule(l) t--rr

general information at least twice every year on lst January and lst Jrl y respectively, and every time any change is effected therein.

38$

kocedure etc. in relatior to I lruuudt. Section ?.

Pancl for appointmeBt as Concilation Officers. Section 5(1), 6(6) and l8(1).

HARYANA GOVT GAZ. (EXTRA) JUNE 19; 2009 3% (JY ST 29, 1931 SAKA) (5) The members of the Tribunal shall be paid. ’suchr travelling our ‘ meeting allowance or honorarium or remuneration as theS "te Government mi 3/ decide from time to time, but this remuneration shall not be less than Rs 500/— per . SIIUDV. 4. (1)“ .1115 Tribunal shall hold its meetingat the placeiftime fixed by t1 re Chairperson. (2) Office of the Tribunal shall be the office of its Cchairperson. (3) Any decision taken by Chairperson, in anemergent situation, when the Tribunal is not sitting, shall require ratiﬁcation by the Tribunal in its next sitting. (4) The Tribunal shall take into account the age, physical and mental health background, economic status of the applicant and the, children or relatire from whom the relief is sought before making an order under the Act. (5) In case of difference of opinion amongst the members, the majori y decision shall prevail , - 5. (1) Every Tribunal shall prepare a panel o’fvpersons suitable for appointment as Conciliation Ofﬁcer under Sub-section(6) of section 6, which shall include the Maintenance @fﬁcers designatedunder. section 18. .1 (2) Persons refened to under sub- rule} (1), Other than Maintenante Officers designated under section 18, shall be chosen subject to fulﬁlling tie following conditions, namely: — (a) he should be associated with an organisation which 1 s working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty"— alleviation, women’s empowerment, social welfare, runtl development or related ﬁelds, for at least two years with in unblemished record of service; (b) he should be a senior office—bearer of the organisation; at d (c) he should possess good knowledge of law: Provided that a person who is net associated with in Procedure etc. in relation to Tribunal. Section 7. Panel for appointment as Concilation Ofﬁcers. Section 5(1), 6(6) and 18(1). organisation of the kind mentioned above, may also be includd d ' in the panel mentioned in sub—rule (1) subject to fulﬁlling the, following conditions, namely: — (i) he must have a good and unblemished record ofpubi c service in one or more of the areas mentioned in clause (a);'and (ii) he should possess good knowledge of law. (3) The Tribunal shall publish the panel mentioned in sub-rule(l) for general information at least twice every year on lst January and lst 111 y respectively, and every time any change is effected therein.

kocedure for filing an application for maintenance and its registration. Section 4 and 5.

Preliminary scrutiny of application. Section 4 and 5.

Notice to the opposite party. Section.4.

386 HARYANA GOVT. cAZ. (EXTRA.), JUNE 19,2009 (JYST. 29, I93I SAKA}

(4) Panel will be valid for two years.

(5) conciliation officer will be paid an honorarium per case senled by him, as may be fixed by the state Government from time to time, but not less than Rs.1000/- per case.

6. (l) An application for maintenance under secrion 4 shall be made in Forrn A, to which a court fee samp of rupees five shall be affixed in the manner iaid down in clauses (a) and (b) oisub-section (l) of section 5.

(2) On receipt of an application,under sub:rule (l), the presiding Offrcer shall cause -

(a) its essential details to be entered in a Register of Maintenance Claim Cases, to be maintained in such form as the State Govemment may direct; and .:

(b) its acknowledgement in Form B to be given, notwithsa;ding anything coatained in de T tc the appiicant cr his aurhorisid representative in case of.hand delivery, and its despatch by

. : post in other cases and the acknowledgement shall specify, inter- &lia, the registration number of the application.

(3) Where a Tribunal takes cognizance of a maintenance claim, suo motu, thePresiding officer shali, after ascertaining facts, gei Form A compieted as accurately as possible, through the staff of the Tribunal, and shall, as far as possible, get it authenticated by the concerned senior citizen or parcnt, or any person or organisation authorised by him and shall cause the same to be registered in accordance with clause (a) of sub-rule(.2) above.

7. (l) On receipt of an application under sub-section ( I ) of section 5, the Tnbunal shall satisfy itself that- , '

(b) the opposite party has, prima facie, an obligation to maintain the applicant in terms of section 4.

' (2) In case where the Tribunal finds any lacunae in the application, it may direct the applicant to rectify such lacunae within a reasonable time limit.

8. (l) Once the Tribunal is satisfied on the points mentioned in sub-ruie(l) of rule 7, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form c directing them to shorv cause why the application should not be granted, along with a copy of the application and its enclosures. jn the following manner :

- {a) by hand delivery (Dasti) through the applicant if he so

desires, else through a process server; or

(b) by registered post with acknowledgement due.

Procedure for ﬁling an application for maintenance and its registration. Section 4 and 5. Preliminary scrutiny of application. Section 4 and 5. Notice to the opposite party. Section 4. 386 HARYANA GOVT. GAZ. (EXTRAH) JUNE 19,2009 (IYST.29,1931$AKA) (4) Panel will be valid for two years. (5) Conciliation Ofﬁcer will be paid an honorarium per case settled by him, as may be ﬁxed by the State Government from time to time, but not less than RS.1000/- per case. > - 6. (1) An application for maintenance under section 4 shall be made in Form A, to which a court fee stamp of rupees ﬁve shall be afﬁxed 1n the manner laid down in clauses (a) and (b) of sub-section ( l) of section 5. (2) On receipt of an application under sub-rule (1), the Presiding Ofﬁcer shall cause — (a) its essential details to be entered in a Register of‘Maintenarice ‘ Claim" cases, to be maintained in such form as the State Government may direct; and (b) its acknowledgement in Form B to be given, notwithstanding ' ' _ anything contained in rule 7 to the applicant or his authorised ' V I representative in case of hand delivery, and its despatch by post in other cases and the acknowledgement shall specify, inter— alia, the registration number of the application. -(3) ’ Where a Tribunal takes cogniaance of a maintenance claim, suo mom, the Presiding Ofﬁcer shall, after ascertaining facts, get Form A completed as accurately as possible, through the staff of the Tribunal, and shall, as far as possible __ get it authenticated by the concerned senior citizen or parent, or any person or organisation authorised by him and shall cause the same to be registered in accordance with clause (a) of sub rule (2) above. ‘ 7. (1) On receipt of an 'appli‘catiOn under sub- seCtion ( l) of Section 5, the Tribunal. shall satisfy itself that—'— ‘ ' 1 . (a) the application is complete; and (b) the opposite party has, prima facie, an obligation to maintain the applicant in terms Of section 4. (2) In case where the Tribunal ﬁnds any lacunae 1n the application, it may direct the applicant to rectify such lacunae within a reasonable time limit 8. (1) Once the Tribunal is satisfied on the points mentioned in sub-ruie(l) of rule 7, it shall cause to be issued to each person against whom an application for maintenance has been ﬁled, a notice in Form C directing them to show cause why the application should not be granted, along with a copy of the application and its enclosures, in the following manner : -— (a) by hand delivery (Dasti) through the applicant if he so desires, else through a process server; or . : (b) by registered post'with acknowledgement due.

HARYANA GOVT. GAZ. (EXTRA,), JUNE I9,2OO9 (JYST. 29,1931 SAKA)

(2) The notice shall require the opposite parry to appear in person' on

the date tg,be,specified in the notice and to show cause, in writin$, as to why the

application sirould not be granted and shalll also inform that, in case he fails to

iespond to it,,the Tribrrna'l shall proceed'€X:plrte.J I :

'j ' ,': (3) simultaneously with rhe issue of notiQQ under sub-rules (l) and (2), the applicant (s) shall also be infbrmed of lhe datq mentioned in sub-rule (2), by a

notice issued in Form D. : ' ,, j.

:: .; $) Th" provisions of |der v of the Codeof Civil Procedure' 1908'

shall apply, *iutatis rnutandts, for thg purpose of seryice of notice under sub-rules (2) and (3). '

'. 9. In case, despite service of notice, thC opposite party fails to show cause hocedwe in case

in response to a notice, the Tribunai shall proceed ex parte, by taking evidence sf of non- the applicant and qakilg such other rnqury as it deems fit,.ano siruttlass an order lfi:rT:ff.tt disposing of tlre application. pa*y. Section 4.

10.' 'In case; on the date fixed in the notice issued under rule 8, the opposite hocedure, in case

pafiy appears and accepts his liability tc maintain-the anglfalt, and the'Yt :i"fJ"tf;:""1 parties arrivE at a murually agreed settlement, the Tribunal shall pass an order

^latz<ii.-accordingly. Ll. (l) An application by the opposite party, under the proviso to p166gflu1s fs1

sub-section (5) of section 5 to irnplead any other child or relative of the applicant impleading

shall be filed on the first date olhearing as specified in the hotice issued under :}'rti"r"".- sub-rule (2) ofrule 8: section 5.

' ' ' it at a later stage.

(2) Onreceipt of an application under sub-rule (1), the Tribunal shall, ifit'isprinwfaciesafisfied,afterhearingtheparties'aboutthereasonablenessof

, such application, issue.notice to such other chitd or relative to show cause why

they should not be impleaded as a party, and shall after giving them an opportunity

of being heard, pass an order regarding their impleadment or otherwise-

(3)Irrcase.theTribunalpassesanorderofimpleadmentunder su6-rule (2);it shall eause a notice to be issued to such impleaded party in Form C

in accordanee with rule 8-

lZ. (l) In case, on the date fixed inthe,notice issued under rule 8, the Reference to opposite party appears and shows cause against the maintenance claim' the Tri$un4l

conciliation

shall seek the opinion of both the parties as to whether they would like the mat-t:r fftil section 5'

' to be referred to a Ccnciliation Officer and if they express their willingness in this

behalf. the Tribunal shall ask them whether they would liks the matter to be referred

to a person included in the panel prepared under rule 5 or to any othel person

acceptable to both Parties.

HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 387 (JYST. 29, 1931 SAKA) (2) The notice shall require the opposite party to appear in person, on the” date to bespeciﬁed in the notice and to show cause, in writing, as to why the ﬁ . application should not be granted and, shall also inform that, in case he fails to II _ ,. disposing of, the application. reSpond to it, the Tribunal shall proceedierpart’e} - -‘.' >_ _, ' 3' " - (3) Simultaneously with the issue of notice. under sub-rules (l) and (2), , the applicant (5) shall also be informed of the date mentioned in sub—rule (2), by a notice issued in Form D. ' . . (4) The provisions onrder v of— the'Code ,ofCivil Procedure, 1903, shall apply, mutatis mutandis,.for the purpose of-seryice of notice under subaules 911111621567, despite service of notice, the opposite party fails to show cause Procedure in case in response to a notice, the Tribunal shall proceed ex parte, by taking evidence of of non- b ' ¥ ' . - »‘ ' ' ' - ,- . appearance y the applicant and making such other mqmry as it deems ﬁt, and-shall pass an order the opposite .. . .. . party. Section 4. 10; In case, on the date ﬁxed in the notice issued under rule 8, the opposite Procedure in case party appears and accepts his liability to maintain the applicant, and the two 0f #33355?“ 0f parties-anive at a rnutually agreed settlement, the Tribunal'shall pass an order :ﬁ’?§:§nm 4 accordingly. ' ' 11. (1) An application by the opposite party, under the proviso to Procedmg for sub-section'(5) of section 5 to implead any other child or relative of the applicant impleading shall be ﬁled on the ﬁrst date of hearing as speciﬁed in the notice issued under Children 0’ . _ relatives. Sllb‘mle (2) ofrule 8- Section 5. . _ _ Pr'oyided thatiho such application shall be entertained after such . '1 first hearing,unl_ess the opposite party shows sufﬁcient cause for filing it at a later stage. ‘ ' ' ~ . ~ (2) On receipt of an application under sub-rule (1), the Tribunal shall, if it is priina‘facie satisﬁed, after hearing the parties, about the reasonableness of such application, issuesnotice to such other child or relative to show cause why they sliolrld not be impleaded as a party, and shall after giving them an opportunity of being heard, pass an order regarding their impleadment or otherwise. . _ ‘ "(3) Incase the Tribunal passes an order of impleadment under sub-rule (2);-it shall causela notice to be issued to such impleaded party in Form C - in accordancezwith rule 8. ’ ’ . . 12. (1) In case, on the date ﬁxed in the-notice issued under rule 8, the Reference to opposite party appears and shows cause against the maintenance claim, the Tribunal Conciliaﬁ0n_ " shall seek the opinion of both the parties as to whether they would like the matter 222?; 5mm“ 5' " to be referred to a Conciliation Ofﬁcer and if they express their willingness in this ' behalf, the Tribunal shall ask them whether they would like the matter to be referred to a person included in the panel prepared under rule 5 or to any other person acceptable to both parties.

388 I{ARYANA GOVT. CAZ, (EXTRA.), JUI{E 19,2W9

(IYST.29, 1931 SAKA)

PrcceeCings bY

Conciliation Officer Sectior 5, 6&18.

Action by the Tribunal in case of settlem€ut before a Conciliation Officcr, Section 5, 6 and 18.

Action by the Tribunal in other cases, Section 8-

(2) If both the parties agree on any persQn' whether.included in the

panel under-rut" s o, otheiwise, tlie Tribunal shatt appoint such person as the

conciliation officer in the case , and shall refer the matter to him, through a lettef

inFormE.requestrngthbConciliationofficertotryandworkout.asettlemgnt acceptabletobothparties,withinaperiodnotexceedingonemonthfromthedate of receipt of the reference.

(3) The reference in Form E shall be accompanied with copies of the

application and replies of the opposite party thereto'

13. ( 1) Upcn receipt of a reference under rule { 12)' the Conciliation Cffi cer

shallholdmeetingswiththetwopartiesasnecessary'andshalltrytoworkouta settlement acceptable ,o Uo* the parties' within a period

of bne month from the

date ofreceiPt ofthe reference'

(2) If the Conciliation Officer succeeds in working out a settlement

acceptable to'both ihe parties, he shalldraw up a memorandry { t"UI*",i:T form F, get it signed blboth parties, and forwand it with

a report in Forrn G' along-

withallrecord,ottnecasere"eivedfromtheTribunal'backtotheTribunalwithin ;;#;;; month from the receipt of the reference' I (3) If the conciliation officer is unable to arrive-at a settlement within one rronth'of receipt of a reference under rule

(12), he shall *t"*-'h* papers

received from the Tribuial along with a report in the Form H, showing efforts made

;;;d nUo,r, " settlem"-ni ani *t" polni* of difference between the two parties

which could not be reconciled'

14. ( 1) In case, the Tribunal receives a report from the Conciliation Officer

undersub-rulei2)ofrulet3,alongwithamemorandumofsefflement'itshallgive notice to both parties io upp"^, itor" ir on a date to be specified in

the notice'

and confimr the settlement'

(2) In case on the date specified in the notice- as above' the parties

appear before tn" r.it*ut and con{irm the settlement,,Tt]"1:t^before the

conciliation orticer, iie iribunal shall pass a final order as agreed in such

settlement-

15. (1) In case - '(i) the applicant(s) and'the opposite parties do::j agree fcrr

reference of their dispute to a Conciliation Officer as per

rule 12 ; or

(ii) the Conciliatizon Officer appointed under rule 12 sends a repon under sub-rule (3) of rule 13' conveying

inabiliry to

work out a settlement acceptable to both the parties; or

(iii) no report is received from a Conciliation Officer within the stipulated time-limit of one rnonth; or

Proceedings by Conciliation Ofﬁcer Section 5, 6 & 18. Action by the Tribunal in case of settlement before a Conciliation Ofﬁcer, Section 5, 6 and 18. Action by the Tribunal in other cases, Section 8. 388 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29, 1931.SAKA) (2) If both the parties'agree On any person, whether included in the panel under rule 5 or otherwise, the Tribunal shall appoint such person as the Conciliation Ofﬁcer in the case , and shall refer the matter to him, through aletter in Form B, requesting the Conciliation Ofﬁcer to try and work out a settlement acceptable to both parties, within a period not exceeding one month from the date of receipt of the reference. 7 (3) The reference in Form B shall be accompanied with copies of the application and replies of the opposite party thereto. ‘ 13. (1) Upon receipt of a reference under rule (12), the Conciliation Ofﬁcer shall hold meetings with the two parties as necessary, and shall try to work out a settlement acceptable to both the parties, within a period of One month from the date of receipt of the reference. 2 ' " ‘ ' (2) If the Conciliation Officer succeeds in working out a settlement acceptable to both the parties, he shall drawpup a memorandum of settlement in Form F, get it signed by both parties, and forward it with a report in Form G, along— with all records of the case received from the Tribunal, back to the Tribunal within . a period of one month from the receipt of the reference. : (3) If the Conciliation Ofﬁcer is unable to arrive at a settlement within one month of receipt of a reference under rule (12), he shall return the papers received from the Tribunalalong with a report in the Form H, showing efforts made , to bring about a settlement and the points of difference between the two parties which could not be reconciled. 14. (1) In case, the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of rule ‘13, along with a memorandum of settlement, it shall give notice to both parties to appear before it on a date to be speciﬁed in the notice, and confirm the settlement. (2) In case on the date specified in the notice as above, the parties appear before the Tribunal and conﬁrm the settlement; arrived at before the Conciliation Officer, the Tribunal shall pass a ﬁnal order as agreed in Such settlement. ' 15. (1) In case- "(i) the applicant(s) and the opposite parties do not agree for reference of their dispute to a Conciliation Ofﬁcer as per rule 12 ; or (ii) the Conciliatizon Officer appointed under rule l2 sends a report under sub—rule (3) of rule l3, conveying inability to work out a settlement acceptable to both the parties; or (iii) no report is received from a Conciliation Officer within the stipulated time-limit of one month; or

HARYANA GOVT. GAZ. (EXTRA.), JtiNE L9'2009 389

(JYST. 29, L93r SAKA)

(iv) in response to the notice issued under sub-rule (l) o1 rule

l4,one or bc'th rhe parties decline to confirm the settlsnent

worked out by the Conciliation Officer'

the Tribunal shall give to both the parties an opportunity of leading eviderc e in

,rlppo" tf ,n"i, ,erletdve claims, unO tttutt' aft-Li a summary inquiry as pror*ded

irrsubsection(1)gfsectionS'passsuchorderasitdeemsfit.TheTribunalernay take evidence by way of an affidavit'

(2) In case a regular enquiry is requirccl' the Tribunal may give *quai

opportunides so borh tU" p"urti"r toi teaAi:r* ividence in support of rheir c'.:.ms'

A1 such evidence in suci proce"aings shall be taken in the presence of the children

or relative/relatiues against whom an-order for payment of maintenance is requ sted

;;;;rh;;;;;."oiJg. .;uu be recorded in theiame manner lt tuv-i': specified

l;; ;;";, cases. T-he Tribunat may take evidence by way of an affidavit.

(3) An order passed under rule 9'.rule l0 or under sub-rule (1) #ove

shall be a speaking o* lp"u*g out rhe facts of the case a$ ascerrained b1" the

Tribrmal, and the reasons for the order'

(4) While passing an order under sub+ule (1)' directing the opprsite

party to puy maint"n"n." toio applicant' the Tribunal shall take the folloxing

into consideration:

(a) amount needed by t!? applicant t" T:.o fri1,UTic.3eOs'

. especiatly food, clothing' accommodation and healttcare;

(b) income of the oPPosite PartY;

if any, of the applicant which the opposite party v*:uid inherit and/or is in possession of; and

(d) Tribunal, if required' at any stage may ask thelvlainteii'mce,- :"Tr ":;#JJffi::fffi:;:

*u verifv the incone bv

i5) A copy of every order passed' whether final or interim' cn an

application, shall be given to &e applicantG) and the opposite party ortheir

representatives, in person, or shall Ueient to them through a process serverur by

registered Post.

16. The maximum rnaintenance allowance which a Tribunal may ordrn the

opposite party to pay shall, subject to a maximum of ten thousand rupees per

month, be fixed in such a manneithat ir does not exceed the monthly incomef rom

all sources of the opposit" pu'ty, divided by the number of persons in his firrnily

counting the applicant or'uppti"u"ts also among the opposite party's frnily

members.

Maximum maintenance allowance. Section 9.

HARYANA GOVT. GAZ. (EXTRA), TUNE 19, 2009 389 (IYST. 29, 1931 SAKA) (iv) in response to the notice issued under sub-rule (1)01 rule 14, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer, ' the Tribunal shall give to both the parties an opportunity of leading eviderce in support of their respective claims, and shall, after a summary inquiry as prorided in sub section ( l) of section 8, pass such order as it deems ﬁt. The Tribunal may take evidence by way of an affidavit. (2) In case a regular enquiry is required, the Tribunal may give equal opportunities to both the parties for leading evidence in support of their clr'ims. All such evidence in such proceedings shall be taken in the presence of the children - or relativelrelatives against whom an order for payment of maintenance is requ: sted for and the proceedings shall be recorded in the same manner as may be specified for summons cases. The Tribunal may take evidence by way of an afﬁdavit. (3) An order passed under rule 9, rule 10 orunder sub-rule (1) above shall be a speaking one, spelling out the facts of the case as, ascertained by' the Tribunal, and the reasons for the order. , ' " (4) While passing an order under sub—rule (1), directing the opposite party to pay maintenance to an applicant, the Tribunal shall take the following into consideration: (a) amount needed by the applicant to meet his basic/reeds, especially food, clothing, accommodation and healtlcare; (b) income of the opposite party; (c) value of, and actual and potential income from the property, if any, of the applicant which the opposite party would inherit and/or is in possession of; and (d) Tribunal, if required, at any stage may ask the Maintenance Ofﬁcer or any ofﬁcial to evaluate and verify the income by way of support inspection/visit. (5) A copy of every order passed, whether ﬁnal or interim, m an application, shall be given to the applicant(s) and the opposite party or their representatives, in person, or shall be sent to them through a process server or by registered post. 16. The maximum maintenance allowance which a Tribunal‘may order the opposite party to pay shall, subject to a maximum of ten thousand rupees per month, be fixed in such a manner that it does not exceed the monthly incomef’rom all sources of the opposite party, divided by the number of persons in his family counting the applicant or applicants also among the opposite party‘s family members. ' Maximum maintenance allowance. Section 9.

390 HARYANA GOVT. GAZ. (EXTRA.), JUNE 19, 2AO9 (JYST.29, 1931 SAKA)

. , CHAPTERIII Procedure of Appellate Tribunal

17. The Appellate Tribunal shall consist of three members. The Appellate Tribunal shall be presided over by the District Magistrate of the District or any officer as rnay be nominaled by the State Govemment not blow the rank of District Magistrate. The non -official members shall be nominated from the following Category :-

(i) a social workel or represbntative from Non-Governmental Organization working forthg welfare of seniorcitizens: and

' (ii) an advocate who has wolked in the field of social welfare' 18. An appeal under sub-section (l) of section i6 shall be filed before the

Appetlate Tribun-al in Form f, and shall be accompanied by a copy of the impugned order of the Maintenance Tribunal..

19. On receipt of an appeal, the Appellate Tribunil''shall register it in a regis.er to be maintained for the purpose in such forrn as the State Government may direct, and shall, after registering such appeal, give a4 acknowledgement to the appellant, specifying the appeal number antl the next dare of hearing, in FromJ.

20. (l) On receipt of an appeal, the Appellate Tribunal shall, after registering, the gase and aSsigning an appeal nUmb.er,.cause,iiotice to be served upon the respondent under its seal and signature in Form K.

(2) The notice under sub.rule (1) shail be issued through registered post with acknowledgement due, or tfuough a process server.

: (3) The provisions of Order V of the Civil Procedure Code shall apply mutatis rnutandis for the prrposes of service ofnotice issued under sub-rule il)'

CHAPTERIv

scheme for managemerat of old age homes established under section 19

21. All old age hornes in the State being run by the State Government or by Non-Governmental Organizations with the help of any Govemment grant shall

be liable to aLcommodate such senior citizens who seek help under the Act before

the Tribunal if so ordered by the Tribunal. The facilities shall be provided to these senior citizens on the same terms and conditions as are applicable to the other inmates in these homes. All the Tribunals'shall haVe the authority to refer the applicants to thes€ homes keeping in view their ecolomic status.

22. (l) Old age hornes established under secticn 19 shall be run in accordance with the following norms and standards :-

(A) The home shall have physical facilities and shall be run in accordance with the operatronal norms as laid down in the Schedule.

(B) Inmates of the home shall be selected in accordance with the following procedure:-

Constitution of ,A.ppelIaie' Tribunal:r Section 15.

Form of appeal. Sectiou 16-

Registration'and acknorvledgemeat of appeal-, Section 16-

: '..!:

Notice' of hearinF to ' ' respondbnt. Section i6.

..'.'..|.

Old age home. Section 19.

Scheme for management of old age homes for indigent senior citizens, Section i9.

Constitution of Appellate Tribunal:- Section 15. Form of appeal. Section 16.' - Registration“ and acknowledgement of appeaL, Section 16. , .;: Notice. of hearing to N respondent. Section 16 Old age home. Section 19. 7 ‘ Scheme for 7 management of ' old'age‘ homes for indigent senior citizens. Section 19. 390 I HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 ~ . (JYST. 29, 1931 SAKA) CHAPTER H] ' Procedure of Appellate Tribunal 17. The Appellate Tribunal shall consist of three members. The Appellate 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 of District Magistrate. The non —ofﬁcial members. shall be nominated from the following category :— ' ‘ . , (i) a social worker or representative from Non-Governmental Organization working for the welfare of senior citizens: and I 'I‘(ii) an advocate who has worked in the field of social welfare. 18. An appeal under subsection (1) of section 16 shall be filed before the Appellate Tribunal 1n Form I, and shall be accompanied by a copy of the impugned order of the Maintenance Tribunal . 19. On receipt of an appeal, the Appellate Tribnoal shall register it in a register to be maintained for the purpose in such form as the State Government may direct, and shall, after registering such appeal, give an acknowledgement to the appellant, specifying the appeal number and the next date of hearing, in From J. 20. (1) On receipt of an appeal, the Appellate Tribunal shall, after :'registering, the case and assigning an appeal number, cauSe notice to be served upon the respondent under its seal and signature in Form K (2) The notice under sub-rule (1) shall be issued through registered post with acknOwledgement due, or through a process server. #1::(3) The provisions of Order V of the Civil Procedure Code shall apply mutatis mutandis for the purposes of service of notice issued under sub-rule (1). ‘ ‘ CHAPTER IV Schemeji‘ormanagement of old age homes established under section 19 21. All old age homes in the State being run by the State Government or by Non-Governmental Organizations with the help of any Government grant shall be liable to accommodate such senior citizens who seek help under the Act before the Tribunal if so ordered by the Tribunal. The facilities shall be provided to these senior citizens on the same terms and conditions as are applicable to the other inmates in these homes. All the Tribunalsshall have the authority to refer the applicants to these homes keeping in view their economic status. 22. (1) Old age homes established under section 19 shall be run in accordance with the following norms and standards: —- (A) The home shall have physical facilities and shall be run in accordance with the operational norms as laid down 1n the Schedule. (B) Inmates of the home shall be selected in accordance with the following procedure: ——

HARYANA GOVT. GAZ. (EXTRA')' ruNE 19' 2OO9

(JYST' 29' r93r SAKA)

applications shall beinvited at appropriate intervals' but at

least onee each year, t'o* l"Aig"nt seniorcirizens' as defined

in uo,lon tg oi ttre Act' desiious of living in the home;

incasethenumberofeligibleapplicantsonanyoccasionis more than ttre numuer ii places available

in-a home for

;d*J;;, sJection of iomates will be madein the following

manner:- (i) the more indigent and needy will be given

preterence

over the less indigent aPPlicants;

(ii) other things being equal' older senior citizens will

'^' ;; given p:reference over the less old;

(iii) other things being equal' female' applicants will be

--' giuen pr"fo"tt"" over male applicants;

(iv) H,niilyffiK':m,"ffi';;ifi:Htr'lfH District ivlagisn-ate or other competent

authority'

designated by him for the purpose' is satisfied that

the senior citi'"n i' not in u nosrtionp.rryke a formal

apircntion' but is badly in need of shelter'

shall be made on the basis of religion or caste'

(D) The home shall provide sep:rate lodsing for men and women inmates'

unless a male and a female inmut! aie either blood relations or

married couPle '

@) Day-to-day affairs of the

91d- age home shall be

'managed by a

vtu.,ug"*Jni;;;il" *ntcn stratt be constituted in accordance

with orders and guidelines issued by the State Govemrnent from

time to time' such that inmates u'" ul'o suitably represented on the

Committee" : pl t** *u"*-ent may issue detailed guidelineilorders

from time

to,dme for admission irir;;;;;u!;*""1ot ota ugJnomes in accordance

with

;;;;*t ""d

standards as laid down in sub+ule (l)'

CHAruERV

Duties and powersof the District Magistrate

23.(|)TheDistrictMagistrateshal}performthedutiesandexercisetheDutiesandpower:. powers mentioned io uui-r.rf", tI) una tll ,o uJtolns-ure

that the provisions * th" il#:t:"li:,

Act are property "u"'"Jo* in his district' section 19 and 2i

(2) It shall be ttre duty of the District Magistrate to -

(t ensure that tife and property of senior citizens of the district

are protected and they t" aUte to live with security and

dignitY;

(ai

(b)

HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 391 (JYST. 29, 1931 SAKA) (3) applications shall be invited at appropriate intervals, but at least once each year, from indigent senior citizens, as defined in section 19 of the Act, desirous of living in the home; (b) in case the number of eligible applicants on any occasion is more than the number of places available in a home for admission, selection of inmates will be made in the following manner:—— ' (i) the more indigent and needy will be given preference over the less indigent applicants; (ii) other things being equal, older senior citizens will be givenpreference over the less old; (iii) other things being equal, female applicants will be given preference over male applicants; (iv) illiterate and/or very inﬁrm senior citizens may also be admitted without any formal application if the District Magistrate or other competent authority, designated by him for the purpose, is satisﬁed that _ the senior citizen is not in a position to make a formal application, but is badly in need of shelter. (C) While considering applications or cases for admission, no distinction shall be made on the basis of religion or caste. (D) ' The home shall provide separate lodging for men and women inmates, unless a male and a female inmate are either blood relations or a married couple. (E) Day-to-day affairs of the old age home shall be managed by a Management Committee which shall be constituted in accordance with orders and guidelines issued by the State Government from time to time, such that inmates are also suitably represented on the Committee. I l (2) State Government may issue detailed guidelines/orders from time tortime for admission into and management of old age homes in accordance with the norms and standards as laid down in sub—rule (1). CHAPTER V Duties and powers of the District Magistrate 23. (1) The District Magistrate shall perform the duties and exercise the Duties and power powers mentioned in sub-rules '( 2) and (3) so as to ensure that the provisions of the of the District ACt are ro erl ' ' ‘ ‘ t i , Magistrate, 1) p y carried out in his dis r ct Section 19 and 2: (2) it shall be tlhe duty of the District Magistrate to — (i) ensure that life and property of senior citizens of the district are protected and they are able to live with security and dignity; '

392 HARYANA GOVT. GAZ. (EXTRA.)'rui-{E i9,2009 (JYST. 29,193:i. SAKA)

(ii) oversee and monitor the work of Maintenance Tribunals and Maintenance Officers of the district with a view to

ensuring timely and fair disposal of applications for

(iii) oversee and monitor the working of old age homes in the district so'as to ensure that thcy conform to the standards

laid down in these rules' and any other guidelines and orders

of the State Government;

(iv) ensure regular and wide publicity of &e provisions of the Act, and central and state Government's prognmmes for

the welfare of senior citizens;

(v) encourage and coordinate with panchayats' municipalities' Nehru yiwa Kendras, educational institutions and especialiy

their National Service.Scheme Units' organlzatlons'

specialists' experts, activists' etc' working in the district so

that their resources and effofcs are effectively pooled for the

welfare of senior citizens of the district;

(vi) ensure provision of timely assistance -and relief to senior

crtizens in the event of natural calarnities and other emergences;

(vii) ensure periodic sensitization of officers of various departmentsandlocalbodiesconcernedwithwelfareof senior citizens" towards the needs of such citizens' and the

duty of the officers towards the latter;

(viii) review tle progress of investigation and trial of cases relating to senior citizens in the district' except in cities

having a Police commissionerl

(ix) ensure that adequate number of prescribed-application forms formaintenanceareavailableinofficesofcommoncontact for citizens like Panchayats' Post Offices' Block Developmentoffices;:Tahsilofftces,Collectorate,Police Stations, etc';

(x)promoteestablishmentofdedicatedHelp|inesforsenior crtizens at district headquarters' to begin with; and

(xi) perform such other functions as the State Govelnment may' by order' assign to the District Magistrate in this behalf'

from time to time"

(3)withaviewtoperformingthedutiesmentionedinsub-rule(2)'the DistrictMagistrateshallbecompetenttoissuesuchdirections'notinconsistent with the Acl these rules, and general guidelines of the state Government,

as may

392 ' HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29, 1931 SAKA) (ii) oversee and monitor the work of Maintenance Tribunals and Maintenance Officers of the district with a View to ensuring timely and fair disposal of applications for maintenance, and execution of Tribunals’ orders; (iii) oversee and monitor the working of old age homes in the , district so. as to ensure that. they conform to the standards laid down in these rules, and any other guidelines and orders of the State Government; (iv) ensure regular and wide publicity of the provisions of the Act, and Central and State Government’s programmes for the welfare of. senior citizens; (v) encourage and coordinate with panchayats, municipalities, Nehru Yuwa Kendras, educational institutions and especially , their National Service Scheme Units, organizations, ‘specialists, experts, activists, etc. working in the district so that their resources and efforts are effectively pooled for the welfare. of .senior citizens of the district; (vi) ensure provision of timely assistance and relief to senior citizens in the event of natural calamities and other emergences; (vii) ensure periodic sensitization of officers of various departments and local bodies concerned with welfare of senior citizens, towards the needs of such citizens, and the duty of the ofﬁcers towards the latter; (viii) review the progress of investigation and trial of cases relating to senior citizens in the district, except in cities having a police commissioner; (ix) ensure that adequate number of presoribed application forms for maintenance are available in offices of common contact I for citizens like Panchayats, Post Offices, Block Development Ofﬁces, -Tahsil Ofﬁces, Collectorate, Police Stations, etcx, (x) promote establishment of dedicated Helplines for senior citizens at district headquarters, to begin with; and (xi) perform such other functiOns as the State Government may, by order, assign to the District Magistrate in this behalf, from time to time. (3) With a View to performing the duties mentioned in subcrule (2), the District Magistrate shall be competent to issue such directions, not inconsistent with the Act, these rules, and general guidelines of the State Government, as may

H.AJRYANA GOVT. GAZ. (EXTRA.), JLINE 19" 2OO9 (JYST. 29,I93I SAKA)

be necessary, to a!!y concerned government or statutory agenc'y or body working

in the district, and especially to the following:

(a) offtcers of the State Government in the Police; Health and Publicity Departments, and the Department dealing with

welfare of senior citizens;

(b) maintenance Tribunals and Conciliatron Officers;

(d) educational institutions.

(4) ln order to implementthe provisions of the Act, Distnct Magistrate or an officer designated by the District Magistrate not below the ra4k of Sub-

Divisional Magistrate, shall have the power to refer fhe casti of a senior citizen who

may be considered "indigent" under the provisions of section 19, to the Tribunal'

(5) In case of a dangef to lif€ or property of a senior citizen; ir shall be the duty of the DistrictMagisaate or an offrcer subordinate to him duly authorized

to protect the life and property of such senior citizen.

(6) In case a senior citizen requires protection or is destitute it shall be the duty of the District Magistrate or the officel subordinate to him duly authorized

to prolnid" shelter in an oid age home being run by the State Golernment or Non

Governmental Organization.

(7) The District Magistrate or an officer subordinate to him shall also make suitable aratrgements for medical Care for abandoned and indigent senior

citizen in case of emergencY

(8) A senior citizen shall be considered "indigent'r under section 19 if his monthly income is less than Rs. l50O/--

CHAPTERVT

Protection oflife and property ofsenior citizens

24. Anacrion plan under section 22 (Z) shall be notified by,the,s-tate

Governrnent within a period of six months from the date of publication of these

rules in the Official Gazette and may be revised from time to time'

C}IAPTERVII

STATE COUNCIL AND DISTRICT COMMITTEES OF SEMOR CITIZENS

25. (1) The State Governrnent may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the

Act and to perform such other functions in relation to senior citizens as the State

Government may sPecifY. '

Action pian for the protection of life and property of senior citizens. Section )7

State Council of Senior Citizens Section 32(2).

HARYANA GOVT. GAZ. (EXTRA), TUNE 19, 2009 ,. 393 (JYST. 29, 1931 SAKA) be necessary, to any concerned government orstatutory agency or body working in the district, and especially to the following: (a) ofﬁcers of the State Government in the Police,- Health and Publicity Departments, and the Department dealing with welfare of senior citizens; (b) maintenance Tribunals and Conciliation Officers; (c) panchayats and municipalities; and ((1) educational institutions. (4) In order to implement the provisions of the Act, District Magistrate or an ofﬁcer designated by the District Magistrate not below the rank of Sub- Divisional Magistrate, shall have the power to refer the case of a senior citizen who may be considered “indigent” under the provisions of section 19, to the Tribunal (5) In case of a danger to life or property of a senior citizen, it shall be the duty of the District Magistrate or an ofﬁcer subordinate to him duly authorized to protect the life and property of such senior citizen. (6) 1111 Case a senior citizen requires protection or is destitute it shall be the duty of the District Magistrate or the officer subordinate to him duly authorized to provide shelter 1n an old age home being run by the State Government or Non Governmental Organization. (7) The District Magistrate or an ofﬁcer subordinate to him shall also make suitable arrangements for medical care for abandoned and indigent senior citizen in case of emergency (8) A senior citizen shall be considered “indigent” under section 19 if” his monthly income is less than Rs 1500/-. CHAPTER VI Protection of life and property of senior citizens 24. An action plan under section 22 (2) shall .be. notiﬁed by the State Government within a period of six months from the date of publication of these rules in the Official Gazette and may be revised from time to time. CHAPTERVII STATE COUNCIL AND DISTRICT COMMITTEES OF SENIOR CITIZENS 25. (1) The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may specify. ' Action plan for the protection of life and property of senior citizens. Section 22. State Council of Senior Citizens Section 32(2). .431. 1

HARvANA covT. GAZ. (EXTRA')' JUNE

(JYST.29, 1931 SAKA)

(2) The State Council shall consist of the following members'

19,20w 394

namelY:-

(i) Minister Social Welfare : Chairman, ex-officio

(ii) SecretariesofDepartmentsofSocial : Members'ex-officio

" Jostic" andEmpowerment'

Secretaries'

ff"uf tn, Home'-Publicity' Publig Reladons'

;il;;r General of Police and Legal - Remembrancer and other

subjects of

concern to the senior citizens

(iii) Three specialists and activists in the : Members

field of welfare of senior citizens' to

be nominated by the State Goveinment

fiv) Three of eminent senior citizens to be : Members

'^'' no**rcd bY the State Government

(v) Director inclrarge of Senior Citizen's ' Y#t[;:e$etlrv' Welfare in the State

(3) The State Council shall meet at least once in six months'

(4) Tenure of the members of the State Council' other than ex---officio

nnembers, rules of proceoor" oii" councrl and other ancillary matters

shnll be for

a Period of two Years'

District 26' ( l)The Stlte C1^v^e;nrnent may' by

order' establish a District Committee

Committee of of senior citizens fo, "o"ft-iitt'i"i io "atit"

in effective and coordinated

Senior Citrzers. implementation of the g"t ut *rJairrict t"uel' and to perform

such other functions

section 3z(2), in ielation to senior citizens ", ,rt"?roi.t level, as the State Government

may

sPecifY'

(2) The District Comminee shall meet once every quarrer

(3)CompositionoftheDistrictCommittee"tenureofmembers(other

than ex-officio members)' *i"""i F*:': *"':fer ancillarv matters shall be

such as the State Government may' bY order' spectty'

394 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29, 1931 SAKA) (2) The State Council shall consist of the following members, namely 2-— (i) Minister Social Welfare : Chairman, ex-ofﬁcio (ii) Secretaries of Departments of Social : Members, ex-officio Justice and Empowerment, Secretaries, Health, Home, Publicity, Public Relations, Director General of Police and Legal Remembrancer and other subjects of concern to the senior citizens i' (iii) Three specialists and activists in the : Members field of welfare of senior citizens, to be nominated by the State Government (iv) Three of eminent senior citizens to be : Members nominated by the State Government - (v) Director incharge of Senior Citizen’s . 7 : ’Member-Secretary, Welfare in the State exvofficio. (3) The State Council shall meet at least once in six months. (4) Tenure of the members of the State Council, other than ex—ofﬁcio members, rules of procedure of the Council and other ancillary matters shall be for a period of two years. District 26.. (1) The State Government may, by order, establish a District Committee Committee. of of senior citizens for each district to advise in effective and coordinated semf” cmm‘s' implementation of the Act at the district level, and to perform such other functions Section 32(2), . . . . . . .- in relation to senior Citizens at the district level, as the State Government may specify. (2) The District Committee shall meet once every quarter. (3) Composition of the District Committee, tenure of members (other than ex—officio members), rules of procedure and other ancillary matters shall be such as the State Government may, by order, specify.

HARYANAGOVT. GAZ, (EXfRA.),JUNE 19,2009 395

FORM A

fSeerule6(1)ann(3)] Application for maintenance under section 5 (1) (s) and (h) of the Aet

Sub- Division :._........:........... District........;

l. Name of the applicant : 2. Nanne of Father/ Husband : 3. Complete Postal address : Village .. Road

WandNo.

Police Station ..,........................ PostOffice -..

Dstrict.........

4. Name'of Children/Relative from whom maintenance claimed : 5. Present Address of Children / Relatives :

Village .......................-.... Road.

WardNo.

Policestation

Post Office .................... Pin Code

District...............................

6. Permanent Address of Children / Relative:

District

7. Yearly income of the ChildrenrRelative from all sources: 8. Details of order against which the present appeal is being filed: 9. Grounds of Appeal

10. Relief, prayed fc : I l. Interim prayer, ifany :

verification Applicant

,I do hereby verify that the statements made above by me are true to the best of my knowledge aad belief and in verificatiron thereof I put my signature hereunder:

$ignatuc of &e applicart.

t="

HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 395 (JYST. 29, 1931 SAKA) FORM A [See rule 6(1) and(3)] Application for maintenance under section 5 (1) (a) and (h) of the Act Sub- Division 7.: ................................................................. District .............................................................................. 1. Name of the applicant : 2. Name of Father/ Husband : 3. Complete Postal address : Village ........................ Road ...................... Ward No. ..................... ». ................................. Police Station ................................................. Post Ofﬁce ..................... Pin Code .............. District ............................................................ Narne-Of Children/Relative from whom maintenance claimed : . Present Address of Children / Relatives : Village ............................ Road ...................... WardNo. Police Station ................................................ Post Ofﬁce .................... Pin Code ........... .. District ............................................................. 6. Permanent Address of Children / Relative: Village ............................ Road ...................... Ward No. ...................................................... Police Station ................................................. Post Ofﬁce .................... Pin Code ................ District ........................................................ 7. Yearly income of the Children/Relative from all sources: Details of order against which the present appeal is being ﬁled; 9. Grounds of Appeal : 10. Relief, prayed for : we 9° 1 l. Interim prayer, if any : Applicant Veriﬁcation .I do hereby verify that the statements made above by me are true to the best of my knowledge and belief and in verification thereof I put my signature hereunder: , Signature of the applicant.

396,., +IARYAIIACOVT. GAZ,(EX1RA.), JUNE 19, 20@ (.IYST. Zg. t93r SAKA)

FORM B

I See rule 6(2) (bl I . .' :

Acknowledgqent

Received from Smt/Shrillv{s.......................... $on/Daughtqr gf Smt/Shri/ Ms............. sub-section (l)'of section 5 of tfie Maintenancb and Weifare of Parents t and SeniorCitizens Act,2007 which has been registered and assigned the ApplicationNo ...... of........,.

Signanrewith Seal

396 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29. 1931 SAKA) ' FORM B [ See rule 6(2) (b) ] Acknowledgment Received from Smt/Shri/Ms .......................... Son/Daughter of Smt/Shri/ Ms .............................. , four copies of the application preferred under sub-section (1) of section 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 which has been registered and assigned the Application No ............................ of ............................ Signature with Seal

HARYANA GOVT. CnZ. (EXTRA.), ffNE 19;2009 397 (JYST,29, l93l SAKA)

FORM ..C

I See rule 8(l).]

Before the Presiding Offrcer, Maintenance Tribunat

ApplicationNo

Sh-/Smt.

..-,r..,....rr....-..,,.,.;,. :.. ::AppliCAnt

Versus

Sh-1Smt.

-...-.... Respondent

NOTICEOFCAUSE

, Whereas an application for maintenance under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act" 2S?, has been filed wherein you have been joined as respondenrirnd of which acopy isencloSed, has been presented before this Tribunal.

You are hereby informed that tlte said application has bbin fixed for hearing

at ................ A.M on and that if you wish to state anything in reply to the application,you may'appear beforei this Tribunal on tlat date' and file your written statement 3 (Three) days before that day either in psrson u through any Advocate duly instructed in tliis behalf.

Take notice that in default of your appearance onThe'd:r*e aforcmentioned,

the case shal! be heard and decided in your absence.

Givenundermy hand andthe seal of &eTribunalrhis---.-"".-..,-..--..'.-.,..-.day

BY ORDffi. OF TIM MATNTET'{ANCE TRIBUNAL

&n*rc {,i*t seal

HARYANA GOVT. GAZ. (EXTRA.).,>IUNE l9, 2009 3917 (JYST. 29, 1931,3‘AKA) FORM ' C [See rule 8(1)] Before the Presiding Ofﬁcer, Maintenance Tribunal Application No. ................................. of ............................ ShJSmt. ........................................................... ................................. Applicant Versus ShJSrnt. .............................................................. Respondent NOTICE OF CAUSE Whereas an application for maintenance under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, has been filed wherein you have been joined as respondent and of which a copy is enclosed, has been presented before this Tribunal. , You are hereby informed that the said application has been ﬁxed for hearing at ................ AM on ................. and that if you wish to state anything in reply to the application, you may appear before this Tribunal on that date, and file your written statement 3 (Three) days before that day either in person or through any Advocate duly instructed in this behalf. Take notice that in default of your appearance On the date aforementioned, the case shall be heard and decided in your absence. Given under my hand and the seal of the Tribunal this .................. ,. ......... d ay of ............. , .......... BY ORDER OF THE MAINTENANCE TRIBUNAL, Wen/i131 seal

398 HARYANA CrOvT. GAZ. (EXTRA.), JIJNE I9'2AW (JYST. 29, t93t SAKA)

FORM D

I See rule B(3) l

Before the Presiding OffBcer' Maintenalce Tribunal

Application No. ................... of

Smt-/Shriit1s.

Sh"/Smt. .......... .... Afplicant

Versw

Sh-/Smt

NOTICE

Whereas an Application has been filed by you under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act,ZW7 before this Tribunal;

And whereas Row this Tribunal has fixed your application for hearing at

..:.............. A.M. on ...................;

And whereas now if you wish to urge any'thing in support of your plea taken in your application, you may appear befsre this Tribunal on that date eithe.r

in person or through any ,{dvocate duly instructed;

Now, take notice that in default of your appearance on the date aforementioned, the case shall be heard and decided in your absence.

Given under my hand and the seal of the Tribunal this ..'...'.'....'....-..... dayof ............

BY ORDER OF TITE 1\,IAINTEI{ANCE TRIBTNAI4

Signature with seal

398 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JY ST. 29, 1931 SAKA) FORM D [See rule 8(3)] Before the Presiding Ofﬁcer, Maintenance Tribunal Application No. ................... of .................... To SmtJShri/Ms. ........................................... ShJSmt. . .................................................................... Applicant Versus . ShJSmt. ..................................................... ................ Respondent NOTICE Whereas an Application has been filed by you under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 before this Tribunal; And whereas now this Tribunal has fixed your application for hearing at ................. AM. on , And whereas now if you wish to urge anything in support of your plea taken in your application, you may appear before this Tribunal on that date either in person or through any Advocate duly instructed; Now, take notice that in default of your appearance on the date aforementioned, the case shall be heard and decided in your absence. ' Given under my- hand and the seal of the Tribunal this ........................ dayof ............ ,. ........ , BY ORDER OF THE MAINTENANCE TRIBUNAL, ......... Signature with seal

HARYANA GOVT. GAZ. (EXTRA.)' JUNE 19.2009 (JYST, 29, I93I SAKA}

F'OXM E

I See rule 12(3) l

Before the Presiding OfFrcer, Maintenance Tribunal

Application No. ...-.......'-.....-...of.

Subject : Application No. .........-...-...... (...."""""' ""-"" versus --------;'* 'r; )

whereas an Application has been filed by the applicant under secrion 5(1)

of the Maineo*"" *d welfare of Parents and Senior citizens Act,2N7 , before the Tribunal

And whereas the subject cited Application was fixed for hearing on....-....

AndwhereasinresponsetothenoticegiveninFormCtotheopposite Party.theoppositepaftyappearedandshowedcouseagainstthemaintenance claim;

And whereas the Tribunal has sought the opinion of both the parties as to

whether they wculd hke the matter to be refeFed to a conciliation officer;

And whereas now both the parties have exlnessed their willingness in this

behaif and upon the aski'g of tht Tribunal whether the parties would like'the

matter to be referred to a person included in the Panel prepared under rule 5, or to

any other pe,*on accepg;le to both the parties, no* both ihe parties have agreed

for your being appointed as the conciliation officer in the subject cited case;

Now, through this letter you are requested to try and work out a settlement

acceptable to both the parties, within a period not exceeding one month from the

date of receipt of this reference. copies of the application and replies of the

opposite party thereto are enclosed herewith'

Presiding Officer Maintenance Tribunal

HARYANA GOVT. GAZ. (EXTRA), JUNE 19. 2009 399 (JYST. 29, 1931 SAKA) FORM E [ See rule 12(3) ] Before the Presiding Officer, Maintenance Tribunal Application No. ...................... of ......................... To Subject : Application No. ( versus ................. ...) Whereas an Application has been filed by the applicant under section 5(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, before the Tribunal; And whereas the subject cited Application was fixed for hearing on ......... _ And whereas in response to the notice given in ForrnC to the opposite party. the opposite party appeared and showed cause against the maintenance claim; . And whereas the Tribunal has sought the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Ofﬁcer; And whereas now both the parties have expressed their willingness in this behalf and upon the asking of the Tribunal whether the parties would like the matter to be referred to a person included in the Panel prepared under rule 5, or to any other person acceptable to both the parties, now both the parties have agreed for your being appointed as the Conciliation Officer in the subject cited case; Now, through this letter you are requested to try and work out a settlement acceptable to both the parties, within a period notexceeding one month from the date of receipt of this reference. Copies of the application and replies of the opposite party thereto are enclosed herewith. . Presiding Officer Maintenance Tribunal

400 HARYANA GOVT. GAZ. (EXTRA.)' ruNE 19,200-q ':- {JYST. 29, r93l SAKA)

FORM F

I See rule I3(2) ]

MEJVTORANDI,]M OF SETTLEMENT

This Memorandum of Settlement (MoS) is worked out on this

(here-in-after referred to as the 'first party') and Sh'/Srnt".'"""'

(here-in-after referred to as the 'second party')'

Whereas the learned Maintenance Tribunal has designated me as the

Conciliation Officer and has directed to work out a settlement acceptable to both

the parties and to draw up a Memorandum of settlement vide orders

dated ............

And whereas in pursUance to the orders of the learned Tribunal, the

Conciliation O fftcer videlelter dated

to appear hefore him on -.. at 10'00 A'M;

And whereas now with the best efforts of the Conciliation Officer, both the

parties are now entering into this Memorandum of Settlement to formalize various'

terms and conditions of this MoS reached between them'

Now, therefore. the parties hereto hereby agree and this Memorandum of

Settlement witnesseth as follows:

1. That the second parry has agreed to maintain the first party to provide

such needs of the life like shelter, food, clothihg, medical facilities etq which

shall made the second party to lead a normal life'

2.Thatthesecondpartyshallpayasumof Rs' """"""""'to the first party.on account of pocket money as well as t0 meet the day to day petty

expenses. This will be paid through .'.-;.-..".""""""""""mode of payment by

date of everY month'

3. That if at any stage, the second party fails to provide the facilities as

mentioned in the clause (l) above, then the second party shall pay a sum of

Rs................ per month as aMaintenanceAllowance tothe first party'

400 HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29, 1931 SAKA) FORM F [See rule 13(2) ] MEMORANDUM OF SETTLEMENT This Memorandum of Settlement (MOS) is worked out on this ..................... day of ....................... , .................. between ..................................................................... . ....... (here-in-after referred to as the ‘first party’) and Sh./Smt ...................................... (here—in—after referred to as the ‘second party’). Whereas the learned Maintenance Tribunal has designated me as the Conciliation Officer and has directed to work out a settlement acceptable to both the parties and to draw up a Memorandum of Settlement vide orders dated .................................... . And whereas in pursuance to the orders of the learned Tribunal, the Conciliation Ofﬁcer vide letter dated ................................. summoned both the parties to appear before him on ........................ at 10.00 AM; ' ’ I And whereas now with the best efforts of the Conciliation Ofﬁcer, both the parties are now entering into this Memorandum of Settlement to formalize various- terms and conditions of this MOS reached between them. Now, therefore, the parties hereto hereby agree‘and this Memorandum of Settlement witnesseth as follows: 1. That the second party has agreed to maintain the first party to provide such needs of the life like shelter, food, clothing, medical facilities etc. which shall made the second party to lead a normal life. 2. That the second party shall pay a sum of Rs. ...................................... to the first party on account of pocket money as well as to meet the day to day petty expenses. This will be paid through ................................ mode of payment by ................................ date of every month. ' 3. That if at any stage, the second party fails to provide the facilities as mentioned in the clause (1) above, then the second party shall pay a sum of Rs .................................. per month as a Maintenance Allowance to the first party. u

--_ HARYANAGOVT.GAZ.(EXTRA,),JUn{E $.2;C09 40i (JYST. 29, r93r SAKA)

This amount shall be paid by date of every month through

mode of payrnent.

4. That the second party undertakes that in cas€ h€lshe fails to abide by the

terms and c,onditions of this MoS then,:the'second party shall be liable to be

proceeded againstundertheprovisions of theMaintenance and Welfareof Parents

and Senior Citizens Aet,2007 as well as the rules framed thereunder.

a. Note :- Also include any other terms and conditions of the settlement here.

Signed by the parties to this Memorandum of'Settlement on the date

mentioned by the and it shall.ccnle:lnto furce after all the parties have signed'

In witness whereof the parties hereto have set their hands, in token of acceptance.

FirstParty' . -,'. " -l seconOParti.

ConciHation Officer

Wirness No. I

WirnessNo.2

HARYANA GOVT. GAZ. (EXTRA), JUNE 19. 2009 401 (IYST. 29, 1931 SAKA) This amount shall be paid by date of every month through ...................................... mode of payment. ‘ 4. That the second party undertakes that in case he/she fails to abide by the terms and conditions of this MOS then, the second party shall be liable to he proceeded against under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 as well as the rules framed thereunder. Note :— Also include any other terms and conditions of the settlement here. Signed by the parties to this Memorandum of Settlement on the date mentioned by them and it shall come into force after all the parties have signed. In witness whereof the parties hereto have set their hands, in token of acceptance. ' First Party ‘ Second Party Conciliation Ofﬁcer Witness No. 1 Witness No. 2

402 'I{ARYANA covr. "ry:{?TRA')'

JLrNE le' 200e (IYST. 29" L93r SAKA)

FORM G

[See rule l3{2) 1

Before the Presiding Ofiicer, Mainten:nce Tribunal

In Appligation No' """""""""" of """""""""

ShJSmt. Applicant

Versus

Sh/Smt" Respondent

Place:

Dated:

Conciliation Officer

SI]BMSSIONOFREPIORT

Respectfirlly showeth :- l.ThatthislearnedTribunalwaspleasedtodesignatetheundersignedas

the conciliarion officer under the provisions of the Maintenance and welfare of

Parents ond Senior Citizens Act, 2007'

2. That vide otdet dated ' this learned Tribunal directed to

work out a settl€ment which is acceptable to both the parties and to draw up a

Memorandum of Settlement'

3. That in pursuance to the orders of this Tribunal dated ' with the besteffortsoftheConciliationofficer,aMemorandumofSettlementdated... has been reacned wtr;cfis acceptable to both the parties.( copies

to be attached)'

4.Thatthefollowingisthedetailedreportwhichhasledtotheworking out of the enclosed Memorandum of Settlement'

Report:-

402 HARYANA GOVT, GAZ. {(EX'TRAQJUNE 19, 2009 (JYST. 29, 1931 SAKA)’ FORM G [See rule 13(2) ] Before the Presiding Officer, Maintenance Tribunal In Application No. .................... of .................. ..................... Applicant Versus ShJSmt. ........................................... ........................ Respondent _ , A SUBMISSION OF REPORT Respectfully showeth :—- 1. That this learned Tribunal was pleased to designate the undersigned as the Conciliation Ofﬁcer under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. 2. That vide order dated , this learned Tribunal directed to work out a settlement which is acceptable to both the parties and to draw up a Memorandum of Settlement. ‘ 3-. That in pursuance to the orders of this Tribunal dated , with the best efforts of the Conciliation Officer, a Memorandum of Settlement dated has been reached which is acceptable to both the parties.( Copies to be attached). 4. That the following is the detailed report which has led to the working ‘ out of the enclosed Memorandum of Settlement. Report :— Place: Conciliation Ofﬁcer Dated:

ITARYANA GOVT. GAZ. (EXTRA.), JUNE r9,2W9 4O3 (JYST. 29, 1931SAKA)

FORM H

I See rule 13(3) ] Before f:he *"*ru-* oT:ffiT;.::

:::lTl . Sh"/Smt.

Versus

Sh.1Sml

Respondent

Respecttully showeth:

l. That this learned Tribunal was pleased to designate the undersigned as the Conciliation Officer under the provisions of the Maintenalce and Welfare of Parents and Senior Citizens Act, 2007.

2.That-vide order dated ......;........ ........ this learned Tribunal directed to work oui'a'settlement which is acceptable to tloth the pafties and to draw up a Memorandum of Settlement.

3: That in pursuance to the orders of this Tribunal, the Conciliation Officer vide his letter dated .. himon ..... at......................... AM.

. :., .. 4. That on the date fixed, both the parties appeared before &e Conciliation

Offrcer.

5. That on the date fixed, an acceptable settlement could not be reached, However, the parties were again summoned for ............. .;.................... ..and............. .,'.Buteventhennosetlement could be reached.

6. That since no settlement could be worked out between the parties inspite of the best efforts of the Conciliation Officer, as per the details given below :*

(a) ............... (b) ...........,............,;..........

7. That the points of difference due to which the matt€r could not be recorciled 31s 4s gndsl ;-

2. ................................:.........

3. ...-...............

8. That in view of the facts stated above, the cirbumstances demand that this learned Tribunal may proceed further in the matter as it deems fit and proper in the circumstances of thiS case and the papers received from this Tribunal are

. returned herewith.

Place: : Dated:

, HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 403 (JYST. 29, 1931 SAKA) FORM H [ See rule 13(3)] Before the Presiding Officer, Maintenance Tribunal In Application No .'.'. .".'. ...... of ..................... ShJSmt. ................................. _ " ............................ Appiicant Versus ShJSmt. .................................................................... > , ' ................... I ...... Respondent Respectfully showeth: l. That-this learned Tribunal was pleased to designate the undersigned as the Conciliation Ofﬁcer under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. _2. That vide' order dated ................. , ........................... this learned Tribunal directed to work out a settlement which is acceptable to both the parties and to draw up a Memorandum of Settlement. 3: That in pursuance to the orders of this Tribunal, the Conciliation Ofﬁcer . vide his letter dated ,_........... summoned both the parties to appear before him on ........................... at ......................... AM. 4. That on the date fixed, both the parties appeared before the Conciliation Ofﬁcer 5. That on the date fixed an acceptable settlement could not be reached. However, the parties were again summoned for ........................................ , .................................... _.....,.....and .Buteven then no settlement could be reached. ' 6. That since no settlement could be worked out between the parties inspite of the best efforts of the Conciliation Ofﬁcer, as per the details given below :— (a) ........................................................ (b) .......................... _ 7. ' That the points of difference due to which the matter could not be reconciled are as under :— ' . 8. That in view of the facts stated above, the circumstances demand that this learned Tribunal may proceed further in the matter as it deems fit and proper in the circumstances of this case and the papers received from this Tribunal are : ._.returned herewith. Place: ' ' ' - ConciliationOfficer 5‘ Dated : "

4M HARYANA GOVT. GAZ. (EXTRA.i, }UNE 19' 2OO9 (rysT.29,l93l SA'KA)

FORM I I See rule lS l

Appealformaintcnanpeuldersec{ion16oftheActbeforeAppe|late Tribunal

IFormforfitinganAppealbeforettreAppellateTribuna|undersection 16(l) of the Maintenance and^Welfare of Patents and Senior Citieens

Act' 20071

1. Name of the aPPellant : 2. Name of Father/ Husband :

3. Complete Postal address : Village""""""""""""'Road """"""""' WardNo'

Policestatidn

Post Office """""""':"";.' Pin Code """"""" Disuict"""""

4.NameofChitdren/Relatiwfromwhommaintenanceclajmedl :

5. Present Address of Children / Relatives i ,. ,

Ward No' """""""" " """ -"""r" "" r,' policeStafion..............:...............-..............

a .......,..'........'... Pin Codq ::"""""' ..:: ..:,:

rr: ri i'

, . Dstict '""""':'.':'.-r""':":'i"-'::"":'.'::"""'1"""'-1' 6. Permanent Address of Children / Relative:

'' : , Village ''"':'"";";":';""' Rood "''r:"""""':"""": WardNo.

': Police Station """"""""""".'"""""""""""' :.,i .r ,-. ' . PostOffic€';""""""""':;,?inCode"

Disnict............". -..."""""':""" """"""-""""" T.Yearlyincomeo.ftheChi.'ldrerr/Relativefromallsources:-,.. 8. Details of order against which the present appeal is being filed: 9. GroundsofAPPeal:

10. Relief, PraYed for: Intefim Prayer, if anJ;

APPlicant

Verification

Idoherebyverifythatthestatementsmadeabovebymeafetnretothebest ofmyknowledgeandbeliefandinverificationthereofl'putmysignature hereunder: ' Signature of the aPPlicant

404 . HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 M ' ' (IYST. 29, 1931 SAKA) FORM I {See rulellfs] , : . . . Appeal for maintenance under section 16 of the Act before Appellate ' ' ' ' Tribunal ‘ ' { Form for ﬁling an Appeal before the Appellate Tribunal under section 16(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007] 1. Name of the appellant : , , 2. Name of Father/ Husband : 3. Complete Postal address : Village ......................... Road ......................... . 7 - Ward No. ....................................................... Police StatiOn ............................................. Post Ofﬁce ..... ................. Pin Code District ............................................................. 4. Name of Children/Relative from whom maintenance claimed 2' UI . PresentAddress of Children/Relatives :1 :. 7 V __ _ _ i ’ ‘ Village ........................ Road ............... .. ...... WardNo. ................................ a...;'.; ....... ; ........ PoliceStation.....i; ..... ........... .......... '7 . _Posthﬁce ............. Pin Code ._..;..L ....... ; , . 7 .‘ "District, ...... V 6. Permanent Address of Children / RelatiVe: , ‘ -' ’ ‘ ' Village.....; .............. , ..*...Road..'.=.- ........... WardNo. ....................................................... ' PonceStation.........§....; ..... '. ...... ‘ Post Ofﬁce ................ ’ :..Pin Code District ................ -....,:,.... 7. Yearly, income of the Children/Relative fromall sources: ' 8. Details of orderagainst which the present appeal is-being ﬁled: 9. Grounds of Appeal: 10. Relief, prayed for: ll. Interim prayer, if. any; . Applicant Veriﬁcation I do hereby verify that the statements inade above by me are true to the best of my knowledge and belief and in verification thereof 1, put my signature hereunder: ' i ‘ ' ' = ' ' ' 3 - ' Signature of the applicant

ri*nYj+re covr''GAz' (ExrRA'); ruNE 19' 2w (JYST. 8, r93r SAKA)

FORM J : , , .... .;4. ,,. ,-.:

lSee rale I9l .;

Bcfore the AppeUate Tri!funal

ReceivedfromSmtJShrilfuts....l:';;11;';i.,:.1;.,So:rof SmtJS!1n4s-- ... -.. . '-' ' fow cOpies of rhe appeal preferred under sub section (l) of section 16 of the: i". .. Maintenance and Welfare of Parerrts qndSenior Citizens Act, 2007 against thc

order dated .,..........,-...... passed by the Maintenance Tribunal, ........,..-........-.-'...............j.........-....wiichhasUoen;e$tr&Orlndxsignedilie'Aip"tt:: Ns.....,...,..,..-:...:...-.-.-....,.....--..,.of ..r...-...",-.-Thetlare ofhearingofsppel is fixd

for ......:...,............,.......,4t...-,....-.....,.....,--.'A'l\fu?.M'' :: 'r 'J-' '

Sigqatre lttth q"d

- HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 405 (JYST. 29, 1931 SAKA) FORM J ' [See Me 19] Before the Appellate Tn'iiunal Received from SmL/Shri/Msm ..Son of $1111. lShri/Ms .................. , four copies of the appeal preferred under sub section (1‘ ,1 of section 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 against the order dated ....... '. . . .. ............................ passed by the Maintenance Tribunal, ..................................................... which has been registered and assigned the Appeal No. of ............... . The date ofhearing ofappeal is ﬁxed for ................................ at. ........................ _. AMJ'P.M: * H . Signature with Seal

406 HARYAI.IA GOVT. cAZ. (ElrJRA.), ruNE Ig,2&g (JYST. 29, r93r SAKA)

FORM K

I See rule 201

Before the Appellate li6nnal AppealNo.

Versus

Sh.iSmt.

, :.,. NOTICEOFCAUSE

Whereas an appeal under section 16( I ) of ihe ivfairrtenarrce ar-rd Welfar-e of ParentsandSeniorCitizensAct,2o07,against.theorderdated..'........ passed by thd Maintenance Tribunal, has been'filed, *herein you have been joined as respondent and of which a gspy is erclosed, has been p'resented before

this Appellate Tribunal; i Now, you are hereby informed that the said appeal has been fixed for

hearing at ....................;....,A.M on..........'.....'..1and that if youwish tourgeanything

in reply to the appeal, you may appear.before this AppellateTribunal on that date,

an{ file your written statement 3 (Three) days before that day either in person of through any Advocate duly instructed in this behalf.

Take notice that in default of your appearance on the date aforementioned the case shall be heard and decided in your absence.

Given undermy hand and the seal of theTribunal this -'..-.'--.-.".'.--'..iay

BY ORDER. OF THE APPELLATE TRIBUNAL, --.-. ..-. (Name of district)

Signature with seal

NAVRAJSANDHU.

Financia! Comrnissioner and Principal

Secretary to Government Haryana,

Social Justice and Empowerment Department.

45945-L.R.-H.C.P.. Chd.

406 ' HARYANA GOVT. GAZ. (EXTRA), JUNE 19, 2009 (JYST. 29, 71931 SAKA) FORM K [ See rule 20] Before the Appellate Tribunal Appeal No. ............ V . of ............. - ............... ShJSmL i I ........ '. ......... Applicant ‘ 7.. I Versus ' V i . ' Slit/Suit. ..... ‘I , ......... _ ............ R espondent '1 ' a ‘ ' NOTICE OF CAUSE ‘ Whereas an appeal‘u'nder sectiou 16(1) of the Maintenance and Welfare of Parents and Senior Citizens Ace-[2007, againetthe order dated .............. - passed by the Maintenance Tribunal, has been filed, Where’in' you have been joined as respondent and of which a copy is enclosed, has been presented before this Appellate Tribunal; ' " Now, you are hereby informed that the said appeal has been ﬁxed for hearing at ......................... ~.A.M on ................... T and that if you wish to urge anything in reply to the appeal, you may appear before this AppellateTribunal on that date, and file your written statement 3 (Three) days before that day either in person or through any Advocate duly instructed in this behalf. Take notice that in default of your appearance on the date aforementioned the case shall be heard and decided in your absence. Given under my hand and the seal of the Tribunal this ..................... day of ............................ BY ORDER OF THE APPELLATE TRIBUNAL, ............ (Name of district) Signature with seal NAVRAJ SANDHU, Financial Commissioner and Principal Secretary to Government Haryana, Social Justice and Empowerment Department. 45945-L.R.—H.G.P., Chdr

Haryana act 56 of 2007 : The maintenance and welfare of parents and senior citizens 2007

SECTIONS