Section 40 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
40. Officers.
- The District Judge shall appoint the staff and other ministerial officers as may be necessary for the administration of justice and due execution of all powers and authorities exercisable by a Family Court:Provided that the appointments of ministerial officers and ministerial staff shall be under the administration and disciplinary control of District Judge subject to any rules or restrictions as may be prescribed or imposed under the Act. The powers of postings and transfers of the staff shall vest with the District Judge concerned.
