Section 8(2) in The Family Courts (Rajasthan) Rules, 1991
(2)A person shall not be qualified for appointment as a counsellor unless he possesses the following qualifications, namely:-(i)Degree in social sciences such as social welfare, sociology, clinical psychiatry, psychology/ philosophy, preferably with a Degree in laws; and(ii)At least five years experience in field work/ research or of teaching in Government department or in a College/ University or a comparable academic institute, with special reference to problems of women and children.OrFive years experience in the examination and/ or application of Central/ StateLaws relating to marriage, divorce, maintenance, guardianship and adoption and other family disputes;Provided that the High Court may, in exceptional circumstances, relax the minimum academic qualifications:Provided further that preference may be given to women having the requisite qualifications:Provided also that preference shall be given to a candidate who has been an officer of District Judge cadre or has experience of counselling in family matters.
