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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(6) in The Family Courts (Rajasthan) Rules, 1991

(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