Section 20(1) in The Family Courts (Jharkhand High Court) Rules, 2004
(1)Every Family Courts shall maintain separate lists of:(a)Institutions and organisations engaged in social welfare together with names and addresses of representatives of each institutions or organisations.(b)Person professionally engaged in promoting the welfare of the family with their addresses.(c)Persons working in the field of social welfare with their addresses.Report from institution, organisation etc.-A Family Court may call for report as regards efforts made or to be made by the institution, organisation or persons referred to in Section 5 of the Act:Provided that where efforts for amicable settlement are continuing or are deferred, the Family Court may require the institution, organisation or person to submit before it an interim report.
