Section 13(3) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(3)IF the Conciliation Officer is unable to arrive at a settlement within a period of one month of the receipt of the reference under rule 2, he shall return the paper received from the Tribunal along with a report in Form 'H', showing efforts made to being about a settlement and the point of difference between the parties which could no be reconciled.
