Section 10 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
10. Reference to Conciliation Officer.
(1)In case, on the date fixed in the notice issued under rule 6, the opposite party appears and shows cause against the maintenance claim, the Tribunal shall seek the opinion of both the parties as to whether they would like the matter to be referred to a Conciliation Officer and if they express their willingness in this behalf, shall refer the matter to the Conciliation Officer through a letter in Form "E" requesting the Conciliation Officer 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 by him.(2)The reference in Form "E" shall be accompanied with copies of the application and replies of the opposite party thereto.
