Family Courts Act, 1984
| Contents | |
| Sections | Particulars |
| Chapter I | Preliminary |
| 1 | Short title, extent and commencement |
| 2 | Definitions |
| Chapter II | Family Courts |
| 3 | Establishment of Family Courts |
| 4 | Appointment of Judges |
| 5 | Association of social welfare agencies, etc. |
| 6 | Counselors, officers and other employees of Family Courts |
| Chapter III | Jurisdiction |
| 7 | Jurisdiction |
| 8 | Exclusion of jurisdiction and pending proceedings |
| Chapter IV | Procedure |
| 9 | Duty of Family Court to make efforts for settlement |
| 10 | Procedure generally |
| 11 | Proceedings to be held in camera |
| 12 | Assistance of medical and welfare experts |
| 13 | Right to legal representation |
| 14 | Application of Indian Evidence Act, 1872 |
| 15 | Record of oral evidence |
| 16 | Evidence of formal character on affidavit |
| 17 | Judgment |
| 18 | Execution of decrees and orders |
| Chapter V | Appeal And Revision |
| 19 | Appeal |
| Chapter VI | Miscellaneous |
| 20 | Act to have overriding effect |
| 21 | Power of High Court to make rules |
| 22 | Power of the Central Government to make rules |
| 23 | Power of the State Government to make rules |
Power of the State Government to make rules
An Act to provide for the establishment of Family Courts with a view to promote conciliation in, and secure speedy settlement of, disputes relating to marriage and family affairs and for matters connected therewith
Be it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-
