Section 15(1) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(1)in case,-(i)the applicant(s) and the opposite parties do not agree for reference of their dispute to a Conciliation Officer as per rule 12; or(ii)the Conciliation Officer appointed under rule 9 sends a report under sub-rule (3) of rule 13 conveying inability to work out a settlement acceptable to both the parties; or(iii)no report is received from a Conciliation Officer within the stipulated time limit of one month; or(iv)in response to the reference made under sub-rule(2) of rule 13 and 14 and referred to the Tribunal by the Conciliation Officer, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer,the Tribunal shall give to both the parties an opportunity of leading evidence in support of their respective claim. and shall. after a summary inquiry as provided in sub-section(1) of section 8, pass such order as it deems fit. The Tribunal may take evidence by way of affidavits.
