(1) The State Government shall designate the District Social Welfare or anofficer 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