12. Assistance of medical experts, welfare experts.
(1)Where the Family Court decides to secure the services of any expert or other person referred to in Section 12 of the Act, the Courts shall indicate the exact point or points on which and manner in which the service required is to be rendered.(2)The expert or other person referred to in sub-rule (1), shall render the service and submit its report within such time as may be indicated in the order of the Family Court or within such extended time as may be given by the Court.(3)The Family Court shall permit the parties to file objections against such report.(4)The Court shall consider the report in deciding the dispute but shall not be bound to accept anything contained therein.
