Section 13 in The Protection Of Women From Domestic Violence Rules, 2006
13. Appointment of Counsellors
.-(1) A person from the list of available Counsellors forwarded by the Protection Officer, shall be appointed as a Counsellor, under intimation to the aggrieved person.(2)The following persons shall not be eligible to be appointed as Counsellors in any proceedings, namely:-(i)any person who is interested or connected with the subject-matter of the dispute or is related to any one of the parties or to those who represent them unless such objection is waived by all the parties in writing.(ii)any legal practitioner who has appeared for the respondent in the case or any other suit or proceedings connected therewith.(3)The Counsellors shall as far as possible be women.
