Section 8 in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020
8. Establishments to be located –
The State Government shall endeavour to locate all the Institutions of the State, the State Department(s) and the instrumentalities of the State in the three Capital(s) under Section 7. Without prejudice to the generality of the foregoing the State shall, as far as practicable, seek to ensure the following:(i)The seat of Legislature shall be at the Legislative Capital of Amaravati;(ii)The Raj Bhawan, Secretariat and Offices of the Heads of the Departments of Government shall the located at the Executive Capital of Visakhapatnam;(iii)The Seat of all State Judicial Institutions established under State legislations, shall, as far as practicable, be located in the Judicial Capital of Kurnool;(iv)The Government shall initiate steps to seek relocation of the Principal Seat of High Court of Andhra Pradesh to the Judicial Capital of Kurnool and for constitution of bench(es) of the High Court of Andhra Pradesh in accordance with the procedure prescribed under the Andhra Pradesh Reorganisation Act, 2014:Provided that nothing in this Section shall prevent the Government from locating any Institution or Department(s) of Government in any Seat of Administration that may be at variance with the above or in any area other than the Seats of Authority in any special circumstances for reasons to be recorded in writing.CHAPTER-IV MISCELLANEOUS
