Section 5 in The Family Courts (Rajasthan) Rules, 1991
5. Terms and conditions of Service of Officers and Employees.
(1)There shall be provided to a Court such number and categories of officers and employees as are determined by the State Government from time to time in consultation with the High Court.(2)Such officers and employees may be appointed by the Principal Judge in a Court on deputation from amongst those in the employment of the State Government as deemed necessary.(3)The recruitment or appointment of the Officers and employees in a court shall be made by the Principal Judge in accordance with the Rajasthan Subordinate Courts Ministerial Establishment Rules, 1986 and Rajasthan Class IV Service (Recruitment and Other Service Conditions) Rules, 1963.(4)The Salary, allowances and other terms and conditions of service of the officers and employees of the court shall be governed by the rules and orders made by the State Government from time to time in this behalf and as are applicable to the officers and employees of the State Government.
