Section 14 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
14. Action by the Tribunal in case of settlement before a Conciliation Officer.
(1)In case, Tribunal receives a report from the Conciliation Officer under sub-rule(3) of rule 10, along with a memorandum of settlement, it shall give notice to both the parties to appear before it on a date to be specified in the notice calling upon them to confirm the settlement.(2)In case, on the date specified in the notice referred to above, the parties appear before the Tribunal and confirm the settlement arrived at before the Conciliation Officer, the Tribunal shall pass a final order as agreed in such settlement.
