Section 3 in The Family Courts (Rajasthan) Rules, 1991
3. Recruitment of Judges.
(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.(2)For the purpose of making an appointment under clause (c) of sub-rule (1) the High Court shall invite applications from eligible candidates and appoint a committee of such number of Judges of the High Court as it may think proper. The committee so appointed shall scrutinize the applications received, interview such of the applicants as are thought proper and place its recommendations to the State Government for making appointments:Provided that the High Court may recommend the name of an eligible person for appointment under clause (c) of sub-rule (1) even if such person has not submitted his application for such appointment.
