Page 51 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

Infrastructure a) Preparation of plans for construction of the building of the High Court with the
Development assistance of CRDA personnel/ Chief Engineer/ Architect, for construction of the High
4 and construction Court and to supervise the progress of the work, in addition to the steps which are
of High Court required to be taken to accelerate the construction work of the High Court.
and Subordinate
Courts and also b) Residential accommodation of Hon’ble Judges, Registry Officers and Staff.
Maintenance of c) Supervision and construction of High Court Guest House at Amaravati/Vijayawada/
subordinate Courts. Guntur.
d) To take following steps in connection with establishment of Judicial Academy.
(i)To identify the land and building for establishment of Andhra Pradesh Judicial
Academy;
(ii) To provide sufficient infrastructure and other ancillary issues;
e) To take steps for establishment and infra-structure of buildings of the State Legal
Services Authority, the Arbitration and Mediation Centers in the High Court and
Subordinate Courts.
f) On demand made by the Digitalization Committee regarding infrastructure, the
decision may be taken thereon.
g) Prepare a plan for construction of new District Court buildings or any additional
construction required in the existing buildings of the District Courts, Subordinate
Courts including any permission regarding repairs of the existing buildings.
h) All matters pertaining to construction and maintenance of the residential accommodation
of the District Judges, Civil Judges in their respective Districts/ Mandals/Towns and
staff. If adequate places are not available, develop the infrastructure for the Judicial
Officer and the staff.
i) Compilation of the record relating to the existing buildings, plans of Districts/ Mandals/
Towns with record along with aerial plans of the existing buildings.
j) To take steps to gear-up the pending constructions, projects and to oversee the works
to provide other essential movable infrastructure for functioning of the Courts.
k) To monitor the implementation of schemes and utilization of grants under 13th and 14th
Finance Commissions as resolved by Chief Justices’ Conference, 2016.
l) To take steps for budget allotment for construction of the High Court and Subordinate
Courts including residential accommodation and other issues regarding infrastructure
development of the Judicial system.
m) Issues pertaining to the Disaster Management.
n) Any other issue touching the subject matter as assigned by the Hon’ble the Chief
Justice.
Note: The meeting must be designed in a way that whenever there is a project of
infrastructure development, the Chief Secretary and Finance Secretary be called for
meeting. Once, it is a meeting of routine sanction of the plans, in those meetings their
presence is not required. The Registry to take appropriate steps to arrange the meetings
on the issues separately.

Annual Report - High Court of Andhra Pradesh 51