The University of Allahabad Act, 2005

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Section 3, Act to have overriding effect.

Section 10, Alteration in allowance.

Section 16, Appeals.

Section 5, Application for maintenance.

Section 22, Authorities who may be specified for implementing the provisions of this Act.

Section 14, Award of interest where any claim is allowed.

Section 25, Cognizance of offences.

Section 15, Constitution of Appellate Tribunal.

Section 7, Constitution of Maintenance Tribunal.

Section 2, Definitions

Section 13, Deposit of maintenance amount.

Section 11, Enforcement of order of maintenance.

Section 19, Establishment of old age homes.

Section 24, Exposure and abandonment of senior citizen.

Section 6, Jurisdiction and procedure.

Section 27, Jurisdiction of civil courts barred.

Section 4, Maintenance of parents and senior citizens.

Section 18, Maintenance Officer.

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

Section 20, Medical support for senior citizens.