Section 14(9) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(9)The Counsellor shall not be bound by the provisions of the Evidence Act, Samvat 1977 or the Code of Civil Procedure, Samvat 1977, or the Code of Criminal Procedure, Samvat 1989, and his action shall be guided by the principles of fairness and justice and aimed at finding way to bring an end to domestic violence to the satisfaction of the aggrieved person. In making such an effort the Counsellor shall seek guidance from the wishes and the sensibilities of the aggrieved person.
