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State of Rajasthan - Section

Section 10 in The Family Courts (Rajasthan) Rules, 1991

10. Salary, Allowances & other terms and conditions of counsellors.

(1)The counsellors shall be entitled to receive the fee and other allowances at such rates as may, from time to time, be determined by the State Government in consultation with the High Court.
(2)The counsellor shall not be paid any fee or expenses by any party to the case.
(3)The Court may assign any work to a Counsellor for assisting it in discharging its functions under the Act.
(4)The Counsellor or the person associated with the Court under sub-rule (5) of Rule 8 shall not act or plead for a party to a case or proceeding but shall generally assist the Court in reaching peaceful and amicable settlement of the dispute.
(5)The Counsellor, entrusted with any petition, shall,-
(i)attend the Court as and when required by the Judge of the Family Court;
(ii)aid and advise the parties regarding settlement of the subject-matter of dispute or any other part thereof:
(iii)help the parties in reconciliation;
(iv)submit report or interim report, as the ease may be required by the Court;
(v)perform such other functions as may be assigned to him by the Family Court, from time to time.
(6)The Counsellor in performing his function shall be guided by such general or special directions as may be given by the Court, from time to time.Explanation. - The term "Counsellers" in this rule shall include the persons associated with the Court under sub-rule (5) of Rule 8.]Notification[No. 1(12) Jud./88, dated 18th June, 1991, Published in Rajasthan Gazette 1 (kh), dated 13.6.1991, page 102] - In exercise of the powers conferred by Section 3 of the Family Courts Act 1984 (Central Act 66 of 1984) and after making consultation with the Rajasthan High Court, the State Government has, with effect from 1.7.1991, established the following Family Courts for exercising the powers conferred on family courts by the aforesaid Act and its local limits and jurisdiction shall be as mentioned in column 4 of the table appended herewith:-Table
S. No. Name of Court Place of sitting Limits of local jurisdiction
1 2 3 4
1. Family Court, Udaipur Udaipur Revenue District, Udaipur
2. Family Court, Kota Kota Revenue district, Kota