Page 53 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

9 Indian Law Reports a) To compile the judgments delivered by the Judges of the High Courts as well as the
Committee Supreme Court.
b) To make recommendation to the publisher for publishing the judgments delivered by
the Judges of the High Courts as well as the Supreme Court.
c) To take all steps for publication of the Indian Law Reports and to decide all the issues
relating to publication and distribution of Indian Law Reports.
10 Finance Committee/ The Committee may make the following recommendations:-
(1) Committee for
approval a) Preparation of annual budget of the High Court, Subordinate Courts and revised
estimates.
a) To purchase and b) Supervising preparation of annual budget of each District Court and subordinate courts.
other payments c) Monitoring budgetary expenditures of the High Court and District Courts.
i n v ol v i n g d) Recommendations to Purchase all articles by the High Court and District Courts, other
e x pe nditure than vehicles, in excess of the powers already delegated to the Unit heads in respect
exceeding Rs.3 of District Courts.
lakh; e) Approval of expenditure by the High Court in excess of Rs. 3 lakhs (Rupees Three
b) To purchase the Lakhs only).
articles for the
High Court. f) Annual Contracts
c) To identify the g) Budget allotment to the High Court and Sub-ordinate Courts.
authorized h) Purchase of various articles for the High Court including Stores and stationery.
Dealer/Shops for i) Discarding the old furniture.
purchasing the j) Recommendations of the Committee shall be acted upon as per the approval of the
stationery and all Hon’ble the Chief Justice.
relevant articles
to the Stores and k) Any matter required to be examined regarding purchase of any article, requested by the
Stationery. Hon’ble the Chief Justice, shall be examined by the Committee.
d) All other ancillary l) Purchase and repairs of the vehicles.
matters which (Subordinate Courts)
include financial m) Purchase and repairs of the vehicles.
implications, for (High Court)
its consideration
and to make n) To facilitate the adoption of rational and scientific approach in utilization of funds under
recommendations 14th Finance Commission.
to the Chief o)Maintenance of High Court Buildings
Justice.
10 Committee for
(2) Maintenance of High
Court Buildings

Annual Report - High Court of Andhra Pradesh 53