3. Service conditions of the Judge of Family Court.
(1)The term of the office of the Judge of Family Court shall be five years from the date he assumes office; or till he attains the age of sixty two years, subject to the prior approval of the High Court.(2)The Judge of the Family Court shall be under the administrative and disciplinary control of the High Court.(3)A Judge of a Family Court shall be entitled to pay and allowances including travelling allowance, dearness allowances as admissible to a District Judge, who is drawing supertime pay scale :Provided that the pay and allowances of a Judge who is a member of the Madhya Pradesh Higher Judicial Service shall not be less than the presumptive pay and allowances as would have been admissible to him.(4)A serving member of the Madhya Pradesh Judicial Service appointed as a Judge or Principal Judge or Additional Principal Judge of a Court being superannuated on attaining the age of superannuation during his tenure as such judge shall receive pay and allowances which he last drawn minus pension, if any.(5)A retired member of the Madhya Pradesh Higher Judicial Service appointed as a Judge or Principal Judge or Additional Principal Judge of a Court shall receive the pay and allowances which he last drawn as a member of the said service menus pension, if any.(6)Any other person appointed as Judge or Principal Judge or Additional Principal Judge of a Court shall be entitled to such pay, allowance and other benefits as may be admissible to a member of the Madhya Pradesh Higher Judicial Service in the supertime scale of pay from time to time.
