On 25 June 2026, the Lieutenant-Governor of Puducherry notified the Family Courts (Puducherry) (Amendment) Rules, 2026, enhancing the sitting fees payable to Counsellors attached to the Family Court, Puducherry.
Key Highlights:
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The Amendment Rules modify the Family Courts (Puducherry) Rules, 1990 and revise the sitting fees payable to Counsellors attached to the Family Court, Puducherry.
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Under the amended Rule 5(5):
Particulars
Revised Amount
Sitting fees payable to Counsellors
₹1,000 per day
Monthly ceiling
₹20,000 per month
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The revised fee structure aims to enhance the remuneration payable to Counsellors who assist Family Courts in resolving matrimonial and family disputes.
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The Rules have been framed under Section 23 of the Family Courts Act, 1984, after consultation with the High Court of Judicature at Madras.
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The amendment was issued with the concurrence of the Finance Department and came into force on 25 June 2026.
Also Read: Section 9 Family Courts Act| Appointment of Counsellors in Family Courts mandatory: Patna High Court
[Family Courts (Puducherry) (Amendment) Rules, 2026, dt 25-6-2026]
