Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

12. Qualifications and experience of Counsellors

— Every person appointed as a Counsellor shall have to possess a Masters Degree in Psychology/Social Work/M.D or Diploma in Psychiatry. Preference shall be given to those who have at least two years experience in counselling victims of violence.