Section 3 in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
3. Panel for appointment as Conciliation Officers.
(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub-section (6) of section 6, which shall include the Maintenance Officers designated under section 18.(2)Persons referred to under sub-rule (1), other than Maintenance Officers designated under section 18, shall be chosen subject to fulfilling the following conditions, namely:-(a)he should be associated with an organisation which is working for the welfare of senior citizens and/or weaker sections, or in the area of education, health, poverty-alleviation, women's empowerment, social welfare, rural development or related fields, for at least two years with an unblemished record of service;(b)he should be a senior office-bearer of organisation; and(c)he should possess good knowledge of law;Provided that a person who is not associated with an organisation of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely:-(i)he must have a good and unblemished record of public service in one or more of the areas mentioned in clause (a); and(ii)he should possess good knowledge of law.(3)The Tribunal shall publish the panel mentioned in sub-rule (1) for general information at least twice in every year, on 1st January and 1st July, respectively, and at every time any change is effected therein.
