Section 25(1) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
(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.
