Section 3 in The High Court of Jharkhand Hindu Marriage Rules, 2017
3. Form of the proceeding.
- The following proceeding under the Act shall be initiated by original petitions :-(i)Under Section 9 for restitution of conjugal rights;(ii)Under sub-section (1) of Section 10 for judicial separation;(iii)Under sub-section (2) of Section 10 for rescinding a decree for judicial separation; ; ...(iv)Under Section 11 for declaring a marriage null and void;(v)Under Section 12 for annulment of a marriage by a decree of nullity;(vi)Under Section 13 for divorce;(vii)Under Section 26 to make, revoke suspend or vary an order for provision regarding the custody, maintenance or education of minor children.
