Page 55 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

14 Special Magistrates a) For appointment of Special Judicial Magistrates of II Class/ Special Metropolitan
Committee Magistrates of II Class
b) Special Magistrates under 14th Finance Commission.
c) For monitoring the functioning of the existing Courts of Special Magistrates.
15 Matters including a) To recommend for the permission for acquiring and disposal of immovable/ movable
the issues relating properties by way of lease, mort-gage, sale, gift or otherwise by Judicial Officers.
to properties and b) To recommend for grant of no objection certificate to the judicial officers for passports
passports of Judicial
Officers. and prosecute higher studies in accordance with the guidelines.
c) To frame guidelines relating to acquiring and disposal of movable/ immovable properties
by the Judicial Officers and framing of guidelines for the grant of No objection certificate
to the Judicial Officers for passports and prosecute higher studies.
d)“Pay fixations of District Judges and Senior Civil Judges and Processing of pension
papers, retirement benefits of all the Judicial Officers in all cadres, medical
reimbursement in respect of Principal District Judges and alteration of dates of Birth;
e) Grant of temporary advance and part-final withdrawal of G.P.F. and conversion of
temporary advance into part-final withdrawal;
f) Permission to obtain VISA and foreign trips
g) HBA (House Building Advance) from Government;
h) Change of name of Judicial Officers
i) Sanction of additional pay to the Judicial Officers for having held full Additional Charges
16 Juvenile Justice For monitoring the functioning of Juvenile Justice Boards, CWC and to oversee the
Committee matters relating thereto.
17 Right to Information For implementation of provisions of Right to Information Act.
Act Committee
18 Committee to deal a) To supervise and monitor the progress made in the State of AP for seizure, sampling,
with various issues. safe storage and disposal of the seized drugs, Narcotics and Psychotropic sub-
stances under Section 52-A of the NDPS Act, 1995 and where ever necessary and to
issue appropriate directions for a speedy action wherever necessary.
b) To deal with the matters relating to Public Interest Litigation (PIL).
c) To oversee the progress of the cases relating to Pre-conception and Prenatal
Diagnostic Techniques (Prohibition of sex selection) Act as per the Judgment of the
Hon’ble Supreme Court in W.P. I Nos.349 of 2006 and 575 of 2014.
d) To sensitize the Family Court matters at the High Court level, on the lines of Supreme
Court Committee for sensitization of Family Court matters.
e) Any other issue touching the subject matter as assigned by the Hon’ble the Chief
Justice.
19 Committee to deal a) To oversee proper implementation of ADR mechanisms in the High Court and
with Arbitration, Subordinate Courts.
Mediation and Legal b) To co-ordinate the functioning of the State Legal Services Authority, and the Arbitration
Services
and Mediation Centre.
c)
d) Board of Governors of Arbitration Centre,
e) Board of Governors of Mediation Centre,

Annual Report - High Court of Andhra Pradesh 55