Section 6(6) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
(6)The Tribunal before hearing an application under section 5 may, refer the same to a Conciliation Officer and such Conciliation Officer shall submit his findings within one month and if amicable settlement is arrived at within the said period, the Tribunal shall pass an order to that effect.Explanation. - For the purposes of this sub-section "Conciliation Officer" means any person or representative of an organization referred to in Explanation to sub-section (1) of section 5 or the Maintenance. Officers designated by the Government under sub-section (1) of section 18 or any other person nominated by the Tribunal for this purpose.
