Section 3 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
3. Appointment of Conciliation Officers.
(1)Every Tribunal shall prepare a panel of persons suitable for appointment as Conciliation Officer under sub section (6) of section 6, which shall include the Maintenance Officers designated under section 18.(2)Persons referred to under sub-rule (1), other than Maintenance Officers designated under Section 18, shall be chosen subject to fulfilling the following conditions, namely:-(a)he should be associated with an organization which is working for the welfare of Senior Citizens and or Weaker Sections, or in the area of Education, Health, Poverty Alleviation, Women's Empowerment, Social Welfare, Rural Development or related fields, for at least two years with an unblemished record of service;(b)he should be a senior office-bearer of the organization; and(c)he should possess knowledge of law: Provided that a person who is not associated with an organization of the kind mentioned above, may also be included in the panel mentioned in sub-rule (1) subject to fulfilling the following conditions, namely:-(i)he must have a good and unblemished record of public service of minimum two years in one or more of the areas mentioned in clause - 2 (a); and(ii)he should possess knowledge of law.(3)The Tribunal shall publish the panel mentioned in sub-rule (1) for general information at least once in every year, on 1st January and every time any change is effected therein.
