Section 11(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)The aforesaid procedure shall also be followed where a reference is made to the Conciliation Cell by the Court or authority before which any legal proceeding is pending under paragraph 3 of clause 9 of the Scheme. The panel of the Conciliation Cell shall in such a case try to bring about a settlement within a period of one month from the date of receipt of reference and make a report to the Court or authority whether a settlement is arrived at or not. If a settlement is not arrived at within the period of one month the matter shall go back to the Court or the authority for disposal according to law.
