Page 50 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

COMMITTEES: FUNCTIONING OF THE HIGH COURT AND SUBORDINATE COURTS.
Sl. Name of the SUBJECTS
No Committee

1 Administrative All matters pertaining to the policy issues of the High Court; and the matters including
Committee-I appointment, promotion, seniority, expunction or up-gradation of ACRs, claims of Full
Additional Charge, disciplinary matters falling within the scope of Article 235 of the
Constitution of India with respect to the District and Sessions Judges and Courts.
The review of the cases for extension of service beyond 50, 55 and 58 years of age
including the cases of pre-mature retirements or any matter pertaining to the A.P. State
Higher Judicial Services. Functioning of the Commercial Courts at all levels. Any other
matter of the importance directed by the Hon’ble the Chief Justice for deliberations and
to take decisions.
To examine the necessity of constitution of new District Courts or its shifting at all levels
and to make appropriate recommendations.
To examine and deal with representations made by Bar Associations for establishing or
shifting of District Courts.
To examine and deal with transfer of cases and jurisdiction of District Courts and
distribution of work.
Note: Views of the Hon’ble Administrative Judge shall be taken by way of consultation in
writing whenever necessary and shall be placed before the Committee for consideration.

All matters pertaining to the policies on any issue and the matter including appointment,
promotion, seniority, expunction or up gradation of ACRs, claims of Full Additional Charge
2 Administrative and the disciplinary matters falling within the scope of Article 235 of the Constitution of
Committee-II India with respect to the Civil Judge (Senior and Junior Division) / Judicial Magistrate
Courts.
The review of the cases for extension of service beyond 50, 55 and 58 years of age
including the cases of premature retire-ments and also matters relating to A.C.P. Grade,
except the matters, which are specifically assigned to other committees. The matter
relating to Grama Nyayalayas. Any other matter of the importance as directed by the
Hon’ble the Chief Justice for deliberations and to take decisions.
Note: Views of the Hon’ble Administrative Judge shall be taken by way of consultation in
writing whenever necessary and shall be placed before the Committee for consideration.
Committee to pursue a) Purchase of all relevant Books, Journals/ software to maintain library.
the establishment b) Preparation of modules & schedules for conducting train-ing programmes and work-
3 of Judicial Academy shops.
and to see the overall
working of Judicial c) Planning and imparting continuing judicial education to the Judicial Officers, including
Officers’ training and imparting judicial education to the newly recruited Judicial Officers.
Research Institute d) Management and upkeep of the Judicial Academy.
and all matters
relating thereto; e) Capacity building of Judicial Officers in terms of 13th and 14th Finance Commission
capacity building of recommendations including matters relating to finalizing the proposals/ plans
Judicial officers. submitted by the Judicial Academy.
f) Any other issue touching the subject matter as assigned by the Hon’ble the Chief
Justice.

50 Annual Report - High Court of Andhra Pradesh