The Family Courts (Amendment) Bill, 2022 amends the Family Courts Act, 1984. 21,22 The Act allows state governments to establish Family Courts. The central government is empowered to notify dates for the Act to come into force in different states. The governments of Himachal Pradesh and Nagaland have set up Family Courts in their states under the Act. However, the central government has not extended the application of the Act to both these states.
Application of Act in Himachal Pradesh and Nagaland: The Bill extends the application of the Act to the state of Himachal Pradesh, with effect from February 15, 2019, and to the state of Nagaland, with effect from September 12, 2008. The establishment of Family Courts in both the states will be retrospectively valid from these dates. All actions taken under the Act in both the states, including the appointment of judges, and orders and judgments passed by the Family Courts, will also be deemed valid retrospectively.
Picture Source :
