Section 11(2) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(2)If the Conciliation Officer succeeds in working out a settlement acceptable to both the parties, he/she shall draw up a memorandum of settlement in Form 'F' and get it signed by both parties, and forward it, with a report in Form 'G' along with all records of the case received from the Tribunal, back to the Tribunal within a month from the receipt of the reference.
