Section 5(a) in The Family Courts (Jharkhand High Court) Rules, 2004
(a)All proceedings instituted before a Family Court shall be by way of an application as per Form No. 1 appended to these rules which should be duly verified by the petitioner. Interlocutory application in the proceeding to be instituted or already instituted shall be filed in Form No. 2 after being duly verified by the applicant. The petition in Form No. 1 or the interlocutory application in Form No. 2 can be in any language falling in Schedule VIII to the Constitution.
