Section 25 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
25. List of Institutions, Agenda, etc.
(1)The Family Court in consultation with the Counsellors shall prepare in the month of January of each year, a list of about ten Institutions, Organizations or Agencies working in the area of Family Welfare, Child Guidance, Employment or any other area that the Court may deem fit, in order to enable the Counsellor or parties to obtain the assistance of such institution, organization or agency and submit it to the High Court for approval. The list shall be valid till the approval of the next list by the High Court.(2)The Court may lay down the manner and the conditions for association of such Institutions, Organizations or Agencies. The association of such Social Welfare Agencies etc., may extend to their active participation in resurrecting family bond and its rehabilitation.(3)Such Institutions, Organizations or Agencies may also be entrusted with the duties of supervising guiding and assisting the parties, even after the case is disposed of by the Court.
