Section 10(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(1)In case on the date fixed in the issued under rule 6 the opposite party appears and shows cause against the maintenance claim the Tribunal shall seek the opinion of both the parties as to whether they would like the matter to be referred to Conciliation Officer and if they express their willingness in this behalf the Tribunal shall ask them whether they would like the matter to e referred to a person included in the panel prepared under rule 3, or to any other person acceptable to both parties.
