Section 11(3) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
(3)If the Conciliation Officer is unable to arrive at a settlement within one month of receipt of a reference under Rule (10), he shall return the papers received from the Tribunal along with a report in Form 'H', showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.
