Section 10 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
10. Reference to Conciliation Officer.
(1)In case, on the date fixed in the notice issued under rule 5, the opposite party appears and show cause against the maintenance claim, the Tribunal shall seek the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Officer and if they are willing, the Tribunal shall ask them whether they would like the matter to be referred to the Conciliation Officer or to any other person acceptable to both parties.(2)If both the parties agree on any person, the Tribunal shall appoint such person as the Conciliation Officer in the case, and shall refer the matter to the Conciliation Officer through a letter in Form `E', requesting the Conciliation Officer to try and work out a settlement acceptable to both parties, within a period not exceeding one month from the date of receipt of the reference.(3)The reference in Form `E' shall be accompanied with copies of the application and replies of the opposite party thereto.
