Section 3(1) in The Family Courts (Rajasthan) Rules, 1991
(1)Recruitment of a Judge shall be made:-(a)by deputation of a member of the Rajasthan Higher Judicial Service or of a person who has held for 7 years the office of a member of a Tribunal or any post under the Union or a State requiring special knowledge of law; or(b)by re-appointment of a retired member or person referred to in clause (a); or(c)by appointment of a person eligible under clauses (b) and (c) of sub-section (3) of section 4 of the Act.
