Page 56 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

Sl. Name of the SUBJECTS
No Committee

20 Coordination a) To coordinate the problems of Bench & Bar.
Committee to b)
maintain cordial
relations between c) To deal with the representations given by the Bar Associations/ Advocates.
Bench and Bar; c) To deal with the representations/ suggestions submitted by the Judicial Officers/ Bar
Bench and Staff Associations/ Advocates.
members.
d) Any other issue touching the subject matter as assigned by the Hon’ble the Chief Justice.
21 Gender Sensitization a) To deal with complaints relating to sexual harassment of working women in the High
Committee Court (for implementation of the guidelines laid down in Visakha’s case)
b) For gender sensitization and internal complaints in the High Court.
22 Permanent Committee For designation of Senior Advocates in compliance of directions of Hon’ble the Supreme
for designation of Court vide order dated 12.10.2017 in W.P I No.454 of 2015
Senior Advocates
23 Temporary a) For general management and implementation of recommendations from different
Committees quarters including Chief Justices’ Conference and joint conference of Chief Justices
and Chief Ministers.
(as per requiremen)
b) To ensure proper utilization of funds and to closely monitor the timely completion of
projects and to facilitate a proper co-ordination between the officials at District level
and the decision making authorities of the State Government as resolved in Chief
Justices’ Conference, 2016 held on 22nd and 23rd April, 2016.
c) For advising the High Court on all legal matters where High Court or District Courts
have been impleaded as party and also for seeking special opinions.
24 Protocol Committee a) To take policy decisions regarding protocol at all levels.
b) To look after all protocol issues.
c) To look after the protocol regarding TTD and Srisailam temple.
d) All protocol issues including facilities extended to Hon’ble Retired Judges.
25 Board of Trustees to
Chief Justice Relief
Fund and sanction of
amounts
26 State Court (i) periodical meetings of the Committee;
Management (ii) Preparation of vision statements on the basis of the National Vision Statement
Systems Committee formulated by Committee of three Chief Justices in the Conference held in April, 2015;
(iii) Constitution of permanent secretariat;
(iv) Constitution of District Sub Committees; and
(v) monitoring the performance of respective courts in achieving a ’Five Plus Zero’
pendency and to implement a pilot project on quality, timelines and efficacy of judicial
decision-making”
27 Vulnerable Witness To implement the directions issued by the Hon’ble Supreme Court in Miscellaneous
Deposition Centers Application No.1852 of 2019 in Criminal Appeal No.1101 of 2019 dated 11.01.2022.
Committee
28 High Power To ensure that the funds are properly utilized and to closely monitor Centrally
Committee Sponsored Scheme for development of infrastructure facilities for the judiciary and also
the timely completion of projects for the construction of Court buildings, residential
accommodation for Judicial Officers in the Districts of State of Andhra Pradesh.

56 Annual Report - High Court of Andhra Pradesh