Section 12 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
12. Reference to Conciliation Officer.
(1)In case, on the date fixed in the notice, the opposite party appears and shows cause against the maintenance claim, the Tribunal shall seek the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Officer and if they express their willingness in this behalf, the Tribunal shall ask them whether they would like the matter to be referred to a person as provided in sub-section(6) of the ACt or to any other person acceptable to both the parties.(2)if both the parties agree on any person as provided in sub-rule(1), the Tribunal shall appoint such person as the Conciliation Officer in the case and shall refer there matter to him, through a letter in Form 'E', requesting the Conciliation Officer to try and work out a settlement acceptable to both the parties, within a period not exceeding one month from the date of receipt of the reference.(3)The reference in Form 'E' shall be accompanied with copies of the application and replies of the opposite party thereto.
