(1) The State Government shall designate the District Social Welfare 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.Open in Lexace · Ask the AI about this section
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