Section 12 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
12. Action by Tribunal in case of settlement before a Conciliation Officer.
(1)In case the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of rule 11, 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 Form-G 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.
