Section 5 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
5. Panel for appointment as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of person suitable for appointment as Conciliation Officers under sub-section (6), which shall include the Maintenance Officer designed under section 18.(2)Person referred to under sub-rule (1) other than Maintenance Officer designated under section 18 shall be chosen subject to fulfilling the following conditions namely:-(a)he should be associated with an organisation which is working for the welfare of senior citizen and/or weaker section 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 in unblemished record of service;(b)he should be a senior bearer of the organisation; and(c)he should possess good knowledge of law :Provided that a person who is not associated with in organisation of the kind mentioned above may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following condition 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.(4)Panel will be valid for two years.(5)Conciliation Officer will be paid an honorarium per case settled by him as may be fixed by the State Government from time to time but not less than Rs. 1000/- per case.
