Section 12 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
12. Duties of Conciliation Officer.
(1)Upon receipt of a reference under rule 10, the Conciliation Officer shall hold meetings 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 records 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 a settlement within one month of receipt of a reference under rule (12), he shall return the papers received from the Tribunal along with a report in From 'H', showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.(4)Maintenance of Register - The Conciliation Officer shall maintain a detailed list of voluntary organizations as per Schedule II which will contain arrangements for security and services for older persons. The Conciliation Officer shall be responsible for inspection / monitoring and data collection from old age homes operated by persons / group of persons / voluntary organizations / institutions / donor agencies / others.
