(1)The Counsellor, entrusted with any petition, shall-(i)attend the Court as and when required by the Judge of the Family Court;(ii)aid and advise the parties regarding settlement of the subject-matter of dispute of any other part thereof;(iii)help the parties in reconciliation;(iv)submit report or interim report, as the case may be fixed by the Court;(v)perform such other functions as may be assigned to him by the Family Court from time to time.(2)In performing his functions under sub-rule (1) the Counsellor shall be guided by such general or special directions as may be given by the Family Court from time to time.
