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Family Courts Act, 1984 23. Power of the State Government to make rules (1) The State Government may, after consultation with the High Court, by notification, make rules for carrying out the purposes of this Act. (2) In particular and without prejudice to the generality of the provisions of sub-section (1) such rules may provide for all or any of the following matters, namely,- (a) the salary or honorarium and other allowances payable to, and the other terms and conditions of Judges under sub-section (6) of section 4; (b) the terms and conditions of association of counselors and the terms and conditions of service of the officers and other employees referred to in section 6; (c) payment of fees and expenses (including traveling expenses) of medical and other experts and other persons referred to in section 12 out of the revenues of the State Government and the scales of such fees and expenses; (d) payment of fees and expenses to legal practitioners appointed under section 13 as amicus curiae out of the revenues of the State Government and the scales of such fees and expenses; (e) any other matter which is required to be, or may be, prescribed or provided for by rules. (3) Every rule made by a State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.    |
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