Page 52 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

5 Recruitment- a) For conducting and completing the process of examination and to make
cum-Examination recommendations regarding selection and appointment of Judicial Officers viz., Civil
Committee. Judge/ District Judge (Entry Level)/ Suitability test for promotion/Limited competitive
examination for timely completion of the process as directed by the Hon’ble Supreme
Court.
b) To complete the process of selection of Staff of:
(i) the High Court
(ii) Sub-ordinate Courts
(iii) The State Legal Services Authority;
(iv) Arbitration and Mediation Centre;
(v)The Judicial Academy on establishment
c) To make recommendations regarding modalities of the process of examination, its
subjects and on other ancillary issues to decide curriculum of selection and appointment
of Judicial Officers viz., Civil Judge/ District Judge (Entry Level) / Suitability test for
promotion/ Limited competitive examination and also of the Staff.
d) To suggest and recommend for framing appropriate Rules/ modifications.
e) Any other issue touching the subject matter as assigned by the Hon’ble the Chief
Justice.
6 Transfers & Postings a) Inter-State transfer of employees from the District Court units of State of Telangana to
Committee the District Court Units of the State of Andhra Pradesh and vice versa.
b) Inter-State Transfer of Officers and employees from the High Court for the State of
Telangana to the High Court of Andhra Pradesh and vice versa.
c) Transfer of employees from the Subordinate Courts of the State of Andhra Pradesh to
the High Court of Andhra Pradesh, on deputation or on absorption.
6.1 Transfers & Postings Transfers and postings of all
Committee District Judges
6.2 Transfers & Postings Transfers and postings of all Senior Civil Judges
Committee
6.3 Transfers & Postings Transfers and postings of all Junior Civil Judges
Committee
7 High Court Rules Rule making Committee under Section 123 CPC;
Making Committee
(High Court Rules & Rules not falling within the jurisdiction of the Rule committee under Section 123 CPC.
Orders and all other
Rules as directed by
the Hon’ble the Chief
Justice)
8 Library Committee a) To set up Library and to make it functional under the guidance of the Hon’ble the Chief
Justice;
b) To take all decisions pertaining to the purchase of Books and regular Journals required
for the Library including online Journals under the guidance of the Hon’ble the Chief
Justice.
c) To take decisions regarding maintenance of the Judges’ Library, Books in the Court
Halls, Chambers and the Residential Offices of the Hon’ble Judges.
d) Subordinate Courts Libraries
e) All other ancillary matters pertaining to the Library.

52 Annual Report - High Court of Andhra Pradesh