Section 12(3) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
(3)If the Conciliation Officer is unable to arrive at a settlement within one month of receipt of a reference under rule (12), he shall return the papers received from the Tribunal along with a report in From 'H', showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.
