Section 12(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(2)if both the parties agree on any person as provided in sub-rule(1), the Tribunal shall appoint such person as the Conciliation Officer in the case and shall refer there matter to him, through a letter in Form 'E', requesting the Conciliation Officer to try and work out a settlement acceptable to both the parties, within a period not exceeding one month from the date of receipt of the reference.
