Section 11 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
11. Proceedings by Conciliation officer.
(1)Upon receipt of a reference under rule 10, the Conciliation Officer shall hold meetings with the two parties as necessary, and shall try to work out a settlement acceptable to both the parties, within a period of one month from the date of receipt of the reference.(2)If 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 parties, and forward it, with a report in Form `G', along with all records of the case received from the Tribunal, back to the Tribunal within a month from the receipt of the reference.(3)If the Conciliation Officer is unable to arrive at a settlement within one month of receipt of a reference under Rule 10, he shall return the papers received from the Tribunal along with a report in Form 'H', showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.
