Section 3 in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
3. Panel for appointment as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub-Section (6) of Section 6, which shall include the Maintenance Officers designated under Section 18.(2)Persons referred to under sub-rule (1), other than Maintenance Officers designated under Section 18, shall be chosen subject to fulfilling the following conditions, namely:(a)he should be associated with an organization which is working for the welfare of senior citizens and/or weaker sections, 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 organization; and(c)he should possess good knowledge of law:Provided that a person who is not associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely: (i)he must have a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and(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 and 1st July, respectively, and every time any change is effected therein.(4)Panel will be valid for two years.(5)Conciliation Officer will be paid an honorarium per case settled by him, as may be fixed by the State Government from time to time, but not less than Rs. 1000/ per case.
