Section 35 in The Family Courts (Calcutta High Court) Rules, 1990
35. List of institutions, agencies, etc
. - The Principal Judge in consultation with the Principal Counsellor shall also prepare a list of institutions, organisations or agencies working in the 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.
