Page 47 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

ADMINISTRATIVE JUDICIAL
16. E-Section 16. Current Section
17. O.P. Cell
18. Work Review Cell
19. Buildings Section
20. Stores Section
21. Stationery Section
22. Overseer Section

The Registrar General, considering the proposals made therefor by the concerned Registrar, from time to time,
will distribute the work among the Officers.

The following Act and Rules are being followed on the Administrative and Judicial sides.

I. Administrative Side:
Sl. Name of the Act & Rules Applicable to
No.
1. High Court Judges Act, 1956 Hon’ble Judges
2. Andhra Pradesh State Judicial Service Rules, 2007 All Judicial Officers
3. Service Rules of the High Court of Andhra Pradesh, 2019 High Court Employees
4. The Andhra Pradesh State Judicial Ministerial and Subordinate Employees of the Subordinate Judiciary
Service Rules, 2019.
5. The Andhra Pradesh Civil Services (C.C.&A.) Rules, 191 Officers and Employees
6. The A.P. Revised Pension Rules, 1980 Officers and Employees
7. The Andhra Pradesh State & Subordinate Service Rules, 1996 Officers and Employees
8. A.P. Fundamental Rules Officers and Employees
9. A.P. Leave Rules, 1933 Officers and Employees
10. A.P. Integrated Medical Attendance Rules, 1972 Employees
11. Chief Justice Relief Fund Rules, 2017 Officers and Employees
12. Constitution of India, Financial Code and Budget Manual Allocation of Budget
13. High Court’s Standing Orders, 2004

II. Judicial side:
14. Writ Proceeding Rules, 1977, High Court of Andhra Pradesh
15. Appellate Side Rules
16. O.S Rules of the High Court, 1956
17. Standing Orders, 2004, High Court of Andhra Pradesh

Annual Report - High Court of Andhra Pradesh 47