(1)Every Principal Judge of the Family Court shall for the association with it, in consultation with the High Court and State Government maintain in respect of its area a register or registers and record therein the name of :-(i)Institutions and organisations engaged in Social Welfare in family matrimonial and allied matters and the representatives thereof;(ii)Persons professionally engaged in promoting the welfare of families; and(iii)Persons working in the field of social welfare.(2)Subject of sub-rule (1), the Principal Judge of the Family Court may record such names after obtaining the written consent of the institution, organisation or person, as the case may be, on its own motion or its/his application.
