(1)The State Government shall in consultation with the High Court, determine and notify a Panel for specified district or area, of institutions, organizations and persons (preferably women where available) engaged or working in the field of social welfare and promoting welfare of the family to associate with or to assist the Family Court of each specified district or area. For such determination, names of suitable institutions, organizations and persons will be obtained from the Welfare Department of the State Government and also from concerned District Magistrate (s) who shall make recommendations in consultation with the concerned District Judges and Principal Judges. The notified Panel may be revised or modified any time by exclusion or inclusion of names by the State Government in consultation with the High Court which may, for this purpose, consider reports of the concerned Family Courts.
