Section 16(2) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
(2)Appointment of Amicus Curiae: - A Judge will maintain a panel of legal experts as Amicus Curiae. At least a panel of five Amicus Curiae will be maintained by each court. Panel of Amicus Curiae will be maintained out of legal experts and also from the retired Judges of local area who have expertise in the field. The Amicus Curiae shall be paid a fee by the State Governments in a case or proceeding which may be determined by the Court not exceeding Rs. 500/- per day.
