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:-