Page 103 - ANNUAL REPORT 2025

SUPERVISION AND ACCOUNTABILITY

The Principal District Judge is the decision-making authority in respect of allotment and
supervision of judicial work to the Judicial Officers in his/her Unit. So far as administrative decision-

making is concerned, on all important matters, the Principal District Judge seeks the instructions of the

High Court and implement the decisions of the High Court. The individual employees of the District

Judiciary are accountable for their duties as assigned to them by the Principal District Judge or the
Judicial Officers concerned, presiding over the Court.

LAW AND RULES FOR FUNCTIONING OF THE DISTRICT JUDICIARY

The District Judiciary, while functioning on the judicial side, is governed by the Civil Rules

of Practice, the Criminal Rules of Practice, the Circular instructions issued from time to time by
the High Court, the Civil Procedure Code, the Criminal Procedure Code and other Civil and

Criminal laws. On the other-hand, the District Judiciary, while functioning on the administrative
side, is governed by the A.P. Judicial Ministerial Service Rules, A.P. State and Subordinate Service

Rules, A.P. Civil Services (Classification, Control and Appeal) Rules and all the Government orders

issued by the State Government from time to time and the Circular instructions issued by the High

Court.

87 Annual Report 2025