(1)The Honorarium or fee admissible to persons employed as counsellors shall be such as may be determined by the State Government from time to time.(2)The Counsellors shall be entitled to the payment of Honorarium or fee at the minimum rate of Rs. 75/- (Rupees Seventy five) per case per sitting for reconciliation. The number of sittings restricted for each case should be more than four. In any case, the total Honorarium or fee of counsellors shall not exceed Rs. 300/- (Rupees Three hundred) per day.
