Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FAMILY COURTS (OTHER QUALIFICATIONS FOR APPOINTMENT OF JUDGES) RULES, 1988 CONTENTS 1. Short title and commencement 2. Other Qualifications for Appointment of a Judge 3. Decision of question FAMILY COURTS (OTHER QUALIFICATIONS FOR APPOINTMENT OF JUDGES) RULES, 1988 G.S.R.678(E), dated 31st May, 1988.- In exercise of the powers conferred by sub-section (1) of Sec. 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. Short title and commencement :- (2) They shall come into force on the date of their publication in the Official Gazette, 2. Other Qualifications for Appointment of a Judge :- A person shall not be qualified for appointment as a Judge of a Family Court unless he fulfils the conditions specified in Cl. (a) or Cl. (b) of sub-section (3) of Sec. 4 of the Family Courts Act, 1984 (66 of 1984) or possesses the following other qualifications, namely : (i) a Post Graduate 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 problem 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. 3. Decision of question :- If any question arises about the interpretation of the provisions of these rules, the Central Government shall decide the same.