Section 112(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(5)(a)The District Judge shall prepare a panel of commissioners for recording of evidence of witnesses under Order XVIII, Rule 4 of CPC for all the Courts situated at the District Head Quarters.(b)The Additional District Sessions Judge/Senior Civil Judge/Junior Civil Judge of the Courts situated outside the Head Quarters shall prepare panels of commissioners for their courts with the approval of the District Judge. Where there are more than one Court at a Station outside the District Head Quarters, a common panel of the commissioners shall be prepared for all the courts by the senior most judge of the station with the approval of the District Judge.(c)The panel of commissioners shall be prepared from the following categories after obtaining their willingness.(i)advocates having sufficient experience at the Bar and practicing in the courts.(ii)any retired District Judge/Sr. Civil Judge/Jr. Civil Judge.
