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.