Section 36 in The Family Courts (Orissa) Rules, 1990
36. Filing of a petition.
- Every petition or application shall be accompanied by as many clear, authenticated copies thereof as there are respondents to be served and by 3 additional copies for the use of the Court and by such papers as are referred to with petition or application. One copy of such petition or application shall be forwarded by the Chief Ministerial Officer of the Family Court to the principal Counsellor.
