Section 4(2) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
(2)Every Conciliation Officer shall have the following qualifications 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, 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 now associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) if he fulfills the following conditions namely:(i)he has a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and
