Section 10(2) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
(2)If both the parties agree on any person, whether included in the panel under Rule 3 or otherwise, the Tribunal shall appoint such person as the Conciliation Officer in the case, and shall refer the matter to him, 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.
