Section 8(3) in The Family Courts (Rajasthan) Rules, 1991
(3)The applications received for appointment as counsellors shall be examined and if the applicants are, on such enquiry as deemed proper, found to be fit for being associated as counsellors, such applicants shall, in consultation with the Judge of the Family Court, be authorized for a period of two years by the State Government by notification in the Official Gazette, to be associated with the Family Court in that area.
