Section 10(2) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
(2)If both the parties agree on any person whether included in the panel under rule 3 or otherwise the Tribunal shall appoint such person as the Conciliation Officer in the case and shall refer by reference in Form-D, the matter to him requesting him to try and work out a settlement acceptable to both parties within a period not exceeding one month from the date of receipt of the reference.
