Section 10(7) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(7)If a settlement is brought about between the parties, the panel of the Conciliation Cell shall reduce it to writing which shall be signed by both the parties after explaining the contents of the settlement to both of them. An endorsement to the effect shall be made at the end of the settlement that it has been explained to both the parties and that they have voluntarily agreed to do.
