Section 4 in The Family Courts (Calcutta High Court) Rules, 1990
4. Definition
. - In these rules, unless the context otherwise requires, -(a)"Act" means The Family Courts Act, 1984;(b)"Centre" means a Counselling Centre and includes office of the organisation/institution which the Counsellor represents;(c)"Court" means the Family Court established under section 3 of the Act;(d)"Petition" shall include an application under Chapter IX of the Code of Criminal Procedure;(e)"Principal Counsellor" means the Principal Counsellor appointed by the High Court and where such Counsellor is not appointed, it shall include counsellor or counsellors as the case may be;(f)"Registrar" means Registrar appointed under the West Bengal Family Court Rules, 1994.
