Section 4(5) in The Family Courts (Rajasthan) Rules, 1991
(5)Any member of the Rajasthan Higher Judicial Service who has reached the age of superannuation will be eligible for re- appointment as a Judge of the Family Court for a period not exceeding two years which can further be extended upto 62 years of his age, by the State Government with the concurrence of the High Court. On his re-appointment, he will get salary and allowances as are admissible to a retired Government servant as per law.
