Section 27(3) in The U.P. Family Courts Rules, 1995
(3)If a party fails to attend the Counsellor on the date and at the time so fixed, the Counsellor may fix another date and time and inform the absent party accordingly by registered post, and if the said party does not attend the Counsellor on the adjourned date, the Counsellor may make a report to the Family Court stating that one or both the parties have failed to attend the Counsellor, whereupon the Family Court may proceed with the matter without prejudice to its any other powers to take action against the defaulting party.
