Section 13 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
13. Proceedings by the Conciliation Officer.
(1)Upon receipt of reference under rule 12, the Conciliation Officer shall hold meeting with both the parties as may be necessary, and shall try to work out a settlement acceptable to both the parties, with in a period of one month from the date of receipt of the reference.(2)It the Conciliation Officer succeeds in working out a settlement acceptable to both the parties, he shall draw up a memorandum of settlement in Form 'F' get it signed by both the parties, and forward it, with a report in Form 'G', along with the entire record of the case received from the Tribunal, back to the Tribunal within a period of one month from the receipt of the reference.(3)IF the Conciliation Officer is unable to arrive at a settlement within a period of one month of the receipt of the reference under rule 2, he shall return the paper received from the Tribunal along with a report in Form 'H', showing efforts made to being about a settlement and the point of difference between the parties which could no be reconciled.
