Section 10(5) in The Family Courts (Rajasthan) Rules, 1991
(5)The Counsellor, entrusted with any petition, shall,-(i)attend the Court as and when required by the Judge of the Family Court;(ii)aid and advise the parties regarding settlement of the subject-matter of dispute or any other part thereof:(iii)help the parties in reconciliation;(iv)submit report or interim report, as the ease may be required by the Court;(v)perform such other functions as may be assigned to him by the Family Court, from time to time.
