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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Special Courts Rules, 2017

(1)The State Government shall nominate a serving officer belonging to the Andhra Pradesh Superior Judicial Service (Senior Branch) in consultation with the High Court of Andhra Pradesh to be the Presiding Judge of the Court. The Presiding Judge shall be or shall have functioned as a Sessions Judge/Additional Sessions Judge in the State.