Section 3 in The Family Courts (Jharkhand High Court) Rules, 2004
3. Working hours.
- (i) The office of the Family Court shall be open daily except authorised holidays for transaction of office work between 10.00 a.m. and 5.00 p.m.(ii)The Judges of the Family Court shall ordinarily sit in the Court between 10.30 a.m. - 4.30 p.m. on working days of the Family Court with recess between 1.00 p.m. -1.30 p.m.(iii)The Judges may, for expedience, hold proceedings of the Court beyond the working hours as prescribed in sub-rule (ii) above, and even on holidays:Provided no such proceedings shall be held under sub-rule (iii) except with the consent of the parties to the proceeding.(iv)The Family Court shall hold its sitting in open or in camera as determined by it in each case, but shall hold the proceedings in camera if either party so desires.(v)No act of the Family Court shall be invalid by reason of holding or continuing its sitting at any place of its choice or on any holiday or outside normal working hours/when such sitting is informed to the parties in advance.
