Section 11 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
11. Proceedings by 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-E, get its signed by both parties and forward it to the Tribunal with a report in Form-F, along with all records of the case received from the Tribunal.(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.
