Section 13(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(1)In case -(i)the applicants and the apposite parties do not agree for reference of their dispute to a Conciliation Officer as per rule 10; or(ii)the Conciliation Officer appointed under rule 10 sends a report under sub-rule (3) of Rule 11 conveying inability ti work out a settlement acceptable to both the parties; or(iii)no report is received form a Conciliation Officer within the stipulated time limit of one month; or(iv)in response to the notice under sub-rule (1) of Rule 12 one or both the parties decline to confirm the settlement worked out by the Conciliation Officer.the Tribunal shall give to both the parties an opportunity of leading evidence in support of their respective claim and shall after a summary inquiry as provided in sub section (1) of section 8 pass such order as it deems fit.
