(1)The Judge and where there are more than one Judge for any area, the Principal Judge shall appoint for his Court and for other Family Courts, if any, for the area of his jurisdiction, such officers and such categories of employees as may be determined from time to time under sub-section (1) of Section 6 of the Act.(2)Until the terms and conditions of service of officers and other employees of Family Courts are prescribed, their qualifications, procedure for recruitment, pay and other conditions of service shall be the same as that of the employees of similar category in the Civil Court in Uttar Pradesh subordinate to the High Court and the rules relating thereto shall mutatis mutandis, apply.
