Section 4 in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
4. Panel for appointment as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub-section (6) of section 6, which shall include the Maintenance Officers designated under section 18.(2)Every Conciliation Officer shall have the following qualifications namely:-(a)he should be associated with an organization which is working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty-alleviation, women's empowerment, social welfare, or related fields, for at least two years with an unblemished record of service;(b)he should be a senior office-bearer of the organization; and(c)he should possess good knowledge of law;Provided that a person who is now associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) if he fulfills the following conditions namely:(i)he has a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and(3)The Tribunal shall publish the panel mentioned in sub-rule (1) for general information at least twice every year, on 1st January and 1st July, respectively, and every, time any change is effected therein.(4)Conciliation Officer shall be paid such honorarium and allowances as may be prescribed by the Sate Government.
