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State of Bihar - Section

Section 8 in Bihar Family Courts Rules, 2011

8. Amicus curiae.

- (i) The Judge of Family Court, in appropriate cases may appoint any Advocate, having experience of not less than 7 years, as Amicus curiae for assisting the Court.
(ii)The Amicus curiae shall be entitled to such fee to be paid by State Government as admissible to the Additional Public Prosecutor working in Civil Court as per prevailing Rules governing such payment to an Additional Public Prosecutor.