29. List of institutions etc. [Sections 5 and 23 (1)].
(1)The Judge shall also prepare, in consultation with the Principal Counsellor or Counsellor, as the case may be, a list of institutions, organisations or agencies working in the area of family welfare or in any other areas that he may deem fit in order to enable him or the parties to obtain the assistance of such as institution, organisation or agency.(2)The institutions, organisations and agencies shall, for the services rendered by them, be entitled to such remuneration as may be fixed by the Government from time to time by an order notified in this behalf.
