Section 54 in The Family Courts (Calcutta High Court) Rules, 1990
54. Independent legal representation of a minor
. - It will be open to the court to appoint any person individually or person/ persons representing any approved voluntary registered organisation/ social action group/registered and established welfare home capable of protecting the interests of a minor as his/her representative to represent independently the minor affected by litigation before the court. The court shall endeavour to safeguard that such representative should not derive any undue pecuniary advantage out of this appointment. The court may appoint a representative amicus curiae to assist the court in the discharge of its duties.
