Section 35 in The Family Courts (Jharkhand High Court) Rules, 2004
35. Officers.
- The High Court may authorise and empower Judge of the Family Court, or if, there be more judges than one in a Family Court the principal Judge of such Court to appoint so many and such clerks and other ministerial officers as may be necessary for the administration of justice and due execution of all powers and authorities exercisable by a Family Court:Provided that the appointments of officers and ministerial staff shall be subject to any rules or restriction., as may be, prescribed or imposed under the Act.
