(1)Principal and other Counsellors attached to a counselling centre shall be appointed by the Government on the recommendation of the High Court and shall be paid such remuneration and expenses out of the revenues of the Government as may be determined by the Government from time to time.(2)The High Court may consult professionally qualified experts in Family and Child Welfare, preferably working with recognised institutions of Social Science or Social Work, before recommending a person for appointment as a Counsellor.(3)Such persons who possess Master's degree in social work with minimum of two years' experience in family counselling, will be given preference in appointment as Counsellor.
