(1)As soon as a Family Court is established for an area, the District and Sessions Judge having jurisdiction in that area shall cause the records of all suits and proceedings of the nature referred to in Section 8 pending before the Courts under his jurisdiction collected and transmitted to the Family Court.(2)The records of the case be properly stitched and all the papers shall be duly indexed.(3)The particulars of every such records shall be entered in a statement in Form 'A' which shall be prepared in duplicate. The first copy of the statement shall be sent to the Family Court along with the records and the duplicate copy shall be retained by the District and Sessions Judge.
