Section 12 in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009
12. Action by the Tribunal in case of settlement before a Conciliation Officer.
(1)In case the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of rule 11, alongwith a memorandum of settlement, it shall give notice to both. Parties to appear before it on a date to be specified in the notice, and confirm the settlement.(2)In case on the date specified in the notice the parties appear before the Tribunal and confirm the settlement arrived at before the Conciliation Officer, the Tribunal shall final order as agreed to in such settlement.
