Section 3 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
3. Panel for Appointments as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of person suitable for Appointment as Conciliation Officer under sub- section (6) of section 6, which shall included the Maintenance Officers designated under section 18.(2)Person referred to under sub-rule (1) other than Maintenance Officers designated under section 18 shall be chosen subject to fulfilling the following condition namely:(a)he should be associated with an organisation which is working for the welfare senior citizen and or weaker section or in the area of education health, poverty alleviation, women's empowerment social welfare, rural development or related fields for at least two years with an unblemished record of service;(b)he should be a senior office bearer of the organisation; and(c)he should possess good knowledge of law;Provided that a person who is not associated with an organisation of the kind mentioned above may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following condition, namely :-(i)he must have a good and unblemished record of public service in one or more of the area mentioned in clause (a).(ii)he should possess good knowledge of law,(3)The Tribunal shall publish the panel mentioned in sub-rule (1) for general information at least twice every year, on 1st January respectively and every time any change is effected therein.
