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State of Madhya Pradesh - Section

Section 8 in The M.P. Family Court Rules, 2002

8. Qualification for Counsellor.

(1)Any person having a degree of a recognised University preferably with Social Science or psychology as one of the subjects, and minimum experience or two years in social work, child psychiatry or family counselling, shall be eligible for appointment as a counsellor :Provided that the minimum academic qualifications may be relaxed in exceptional circumstances :Provided further that preference may be given to women having the requisite qualification :Provided also that person shall be eligible for appointment on the post of Counsellor unless he has attained the age of 35 years and is below 60 years of age.
(2)A candidate who-
(a)has been a Judge; or
(b)has experience of Counselling in family matters shall, other things being equal, be given preference in the matter of appointment.