Section 3 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
3. Panel of persons for appointment as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub-section (6) of section 6 of the Act, which shall include the maintenance officers designated under section 18.(2)Persons referred to under sub-rule (1), other than maintenance officers designated under section 18 of the Act shall be chosen subject to fulfiling the following conditions, namely:-(a)he should be associated with an organization which is working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty--alleviation, women's empowerment, social welfare, rural development or related fields, for at least two years with an unblemished record of service;(b)he should be a senior office-bearer of the organization; and(c)he should possess good knowledge of law:Provided that a person who is not associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1), subject to fulfiling the following conditions, namely: -(i)he must have a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and(ii)he should possess good knowledge of law.(3)The Tribunal shall publish the panel mentioned in sub-rule (1.) for general information at least twice every year, on 1st January and 1st July, respectively, and every time any change is effected therein:Provided further that the preparation of such panel is without prejudice to the powers of the Tribunal to nominate any other person as Conciliation Officer.
