Section 13(2) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(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 period of one month from the receipt of the reference.
