Page 46 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

iii) ROLE OF THE HON’BLE THE CHIEF JUSTICE:
* The Chief Justice is the Head of the Judiciary with powers of Administration of the High Court and of the
Administration of justice throughout the State.
* The Chief Justice is also the Chancellor of Damodaram Sanjeevaya National Law University,
Visakhapttanam;
* Patron-in-Chief of:

(i) The Andhra Pradesh Judicial Academy;
(ii) The A. P. State Legal Services Authority.

In all Policy matters and on all pivotal Issues, the Chief Justice may consult the other Hon’ble Judges by
constituting Committees, such as, Administrative Committee, Disciplinary Committee, Work Review Committee,
Judicial Ministerial Services Committee, Library Committee, Finance Committee, etc.
The Hon’ble the Chief Justice makes appointments of Officers of High Court.

The appointment of other Staff will be made by the Registrar (Admn.) with the permission of the Hon’ble the
Chief Justice.

The Mammoth Machinery which causes the execution of the Instructions of the Hon’ble Chief Justice and of
the Hon’ble Judges and which facilitates the smooth functioning of judicial administration in the State is the
REGISTRY.

REGISTRY & ITS WINGS: The Registry is headed by the Registrar General and eight (08) other Registrars,
namely, Registrar (Vigilance), Registrar (Administration), Registrar (Judicial), Registrar (Recruitment), Registrar
(IT-cum-CPC), Registrar (Management) and Registrar (Protocol). They are assisted by Joint Registrars, Deputy
Registrars, Assistant Registrars and other Ministerial, Last Grade and Contingent Staff.

The Distribution of Work relating to the various Sections of the Registry, among its Heads, will be made, from
time to time, as per the instructions of the Hon’ble the Chief Justice. Any subject that is not covered by other
Registrars shall be dealt by the Registrar General.
For the present, the Registry comprises of the following Administrative and Judicial Sections:
ADMINISTRATIVE JUDICIAL
1. J.Spl. & R.J.-Spl 1. Original Side Section
2. Protocol Section 2. Appeal Filing
3. D. Sec. (Budget & Exp.) 3. S.A. & M.F. Sec
4. Special Officer’s Section 4. Writs Division
5. Recruitment Cell 5. Criminal Appellate Section
6. Establishment Section 6. P.I.L. Cell
7. Accounts Section 7. Posting Section
8. A.D. Records Section 8. Trans. & Press Copy Sec.
9. B. Section 9. Vernacular Records Sec.
10. C. Section 10. Court Officer’s Section
11. Computer Section. 11. P.Ss. & C.Ms.Section.
12. Library 12. E. R. & Tel. Rec. Section
13. Tappal Section 13.C.D. Section
14. Vigilance Cell 14. Judicial Index-Cum-Judis
15. B.Spl. Section 15. Supreme Court Section

46 Annual Report - High Court of Andhra Pradesh