Section 10(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(2)If both the parties agree on any person whether included in the panel under rule 3 or otherwise the Tribunal shall appoint such person as the Conciliation Officer in the case and shall refer the matter to him through a letter in Form "E" requesting the Conciliation Officer to try and work out a settlement acceptable to both parties within a period not exceeding one month from the date of receipt of the reference.
