Section 14 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
14. Action by the Tribunal in case of settlement before a Conciliation Officer.
(1)In case the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of rule 13, along with a memorandum of settlement it shall give notice to both parties to appear before it on a date to be specified in the notice and confirm the settlement.(2)In case in the date specified in the notice as above the parties appear before the Tribunal and confirm the settlement arrived at before the Conciliation Officer the Tribunal shall pass a final order as agreed in such settlement.
