Section 3 in The Family Courts (Orissa) Rules, 1990
3. Terms and conditions of service of the Judges of Family Courts.
(a)A Judge of a Family Court shall hold office for a term of five years from the date he assumes office or until he attains the age of superannuation, whichever is earlier.(b)A Judge of a Family Court shall be entitled to the selection grade of pay and allowances and leave as admissible to an office of the selection grade in the Orissa Superior Judicial Service.(c)Other conditions of service of a Judge of the Family Court shall be those applicable to officers in the cadre of 10 District Judges (Senior branch).
