Section 31 in The Family Courts (Orissa) Rules, 1990
31. List of institutions, agencies, etc.
- The principal Judge in consultation with the principal Counsellor shall also prepare a list of institutions, organisation or agencies working in area of family welfare, child guidance, employment or in any other area that he may deem fit, in order to enable a Counsellor or parties to obtain the assistance of such an institution, Organisation or agency and may also lay down the manner and the conditions for association of such institutions, organisations or agencies with a Family Court.
