6. Terms and conditions of service of officers and Employees.
(1)Such number and categories of officers and employees shall be provided to a Family Court, which are admissible to such a court of that level.(2)The appointment of Officers and employees of Family Courts shall be generally by appointment in the District Civil Court as per applicable Rules or by deputation from District Civil Court.(3)In case the District Judge is unable to appoint/depute any Officer or Employee to the Office of Family Courts, then the Principal Judge/Judge of Family Court may appoint officer and employee on temporary/contract basis in accordance with manner of appointment provided in Bihar Civil Court Staff (Class III and IV) Rules, 1998, in consultation with the High Court.(4)The salary and allowances and other terms and conditions of service of the Officers and Employees of the Family Court shall be similar to the Officers and Employees working in the Civil Court.
