In exercise of the powers conferred by sub-section (1) of Section 22 of the Family Courts Act, 1984 (66 of 1984), the Central Government with the concurrence of the Chief Justice of India, hereby makes the following rules, namely:
(1) These rules may be called the Family Court (Other Qualifications for Appointment of Judges) Rules, 1984.
(2) They shall come into force on the date of their publication in the Official Gazette.
A person shall not be qualified for appointment as a Judge of a Family Court unless he fulfils the conditions specified in clause (a) or clause (b) of sub-section (3) of Section 4 of the Family Courts Act, 1984 (66 of 1984) or possesses the following other qualifications, namely:
(i) a Postgraduate in Law with specialisation in Personal Laws;
or
a Post graduate degree in Social Sciences such as Master of Social Welfare, Sociology, Psychology or Philosophy with a degree in Law; and
(ii) at least seven years' experience in field work/research or of teaching in a Government Department or in a College/University or a comparable academic institute, with special reference to problems of women and children;
or
seven years' experience in the examination and/or application of Central/State Laws relating to marriage, divorce, maintenance, guardianship, adoption and other family disputes.
If any question arises about the interpretation of the provisions of these rules, the Central Government shall decide the same.
1. Vide Noti. No. G.S.R. 678(E), dt. May 31, 1988, published in the Gazette of India, Extra., Pt. II, Section 3(i), dt. 2nd June, 1988, pp. 2-3.