Section 11 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
11. Proceedings by Conciliation Officer.
(1)Upon receipt of a reference under rule 10 the Conciliation Officer shall hold meeting with the two parties as necessary and shall try to work out a settlement acceptable to both the parties within a period of one month from the date of receipt of the reference.(2)If 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 parties and forward it with a report in Form "G" along with all record of the case received from the Tribunal back to the Tribunal within a month from the receipt of the reference.(3)If the Conciliation Officer is unable to arrive at as settlement within one month of receipt of a reference under rule 10 he shall return the papers received from the Tribunal along with a report in Form "H" showing efforts made to bring about a settlement and the point of difference between the two parties which could not be reconciled.
