Section 13 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
13. Proceedings by Conciliation Officer.
(1)Upon receipt of a reference under rule (12) the Conciliation Officer shall hold meeting with the two parties as necessary and shall try to work out a settlement acceptable to both the parties within a period of one month from the date of receipt of the reference.(2)If the Conciliation Officer succeeds in working out a settlement acceptable to both the parties he shall draw up a memorandum of settlement in Form F get it signed by both parties and forward it with a report in Form G along with all records of the case received from the Tribunal back to the Tribunal within a period of one month from the receipt of the reference.(3)If the Conciliation Officer is unable to arrive at a settlement within one month if receipt of a reference under rule (12) he shall return the papers received from the Tribunal along with a report in the Form H showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.
