Section 5 in The Family Courts (Calcutta High Court) Rules, 1990
5. Panel of Counsellors
. - For preparing a panel of the counsellors the High Court will empanel voluntary organisations/social action groups/welfare agencies who will maintain Family Counselling Centre with minimum infrastructure within the jurisdiction of the respective Court. The names and addresses of the representatives of such approved agencies shall be empanelled by the High Court within January every year and the High Court will maintain a register of the Counsellors whose term will expire till name(s) of the successor(s) are forwarded by the organisation concerned for the subsequent year.
