(1)There shall be attached to every Family Court a counselling centre which shall have as many Counsellors as may be determined by the Government in consultation with the High Court from time to time. If more than one Counsellor is appointed for any Family Court, one of them may be appointed the Principal Counsellor.(2)A counselling centre may be divided into different units and may be located in the Family Court premises and or in such other places as the High Court may direct.
