Section 4 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
4. Place of sitting.
(a)The place or places where the Family Court shall sit shall be as specified by the High Court from time to time by an order in this regard.(b)The Judge can also hold sittings outside notified place in consultation with the parties to the proceeding after obtaining permission from the High Court.(c)Notwithstanding anything contained above, if in any particular case the Judge is of the opinion that it will tend to the general convenience of the parties or of the witnesses or for any other parties to hold its sittings at a place other than its ordinary place of its sittings but within its limits of territorial jurisdiction, the Judge may do so for reasons to be recorded in writing and prior notice to all parties and to such other persons as the Judge may consider necessary. The Judge shall intimate the High Court about such sittings soon after a decision is taken in this behalf.(d)The Family Court shall function on all days throughout the year except on authorized holidays as declared by the High Court.(e)The Subordinate Courts calendar shall be the calendar of the Family Court except that there will be no vacations.(f)The Judges may, for expedience, hold proceedings of the Court beyond the working hours as prescribed in this rule and even on holidays.(g)The Family Court shall hold its sitting in open or in camera as determined by it in each case, but shall hold the proceedings in camera if either party so desires.(h)No act of the Family Court shall be invalid by reason of holding or continuing its sitting at any place of its choice or on any holiday or outside normal working hours, when such sitting is informed to the parties in advance.(i)Normally the Family Court shall hold sitting in between 10.30 a.m. to 1.00 p.m. and 1.30 p.m. to 5.00 p.m., and the office shall work in between 10.00 a.m. to 5.00 p.m., except on Sundays and holidays declared by the High Court.
