Section 13(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(2)It the Conciliation Officer succeeds in working out a settlement acceptable to both the parties, he shall draw up a memorandum of settlement in Form 'F' get it signed by both the parties, and forward it, with a report in Form 'G', along with the entire record of the case received from the Tribunal, back to the Tribunal within a period of one month from the receipt of the reference.
