Section 11(3) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(3)If the Conciliation Officer is unable to arrive at as 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 "H" showing efforts made to bring about a settlement and the point of difference between the two parties which could not be reconciled.
