Section 13(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(2)The following persons shall not be eligible to be appointed as counsellors in any proceedings, namely:-(i)any person who does not possess the qualification as laid down under rule 12 of these rules;(ii)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;(iii)any legal practitioner who has appeared for the respondent in the case or any other suit or proceedings connected therewith.
