Section 26 in The Family Courts (Orissa) Rules, 1990
26. Counselling centre.
(a)There shall be attached to each Family Court a Centre to be known as "the counselling Centre of the Family Court".(b)Each such Centre may have a principal Counsellor and shall have as many Counsellors as may be determined by the High Court.(c)The counselling centres may be divided into different units and may be located in the Court premises or in such other place or places as the High Court may direct but not far away from the Family Court.
