Section 11(3) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
(3)If the Conciliation Officer is unable to arrive at a 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-F showing efforts made by him to bring about a settlement and the points of difference between the two parties which could not be reconciled.
