Section 11(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(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 record of the case received from the Tribunal back to the Tribunal within a month from the receipt of the reference.
