Section 24 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
24. Panel of Experts.
- The Family Court in consultation with the Counsellor or Counsellors may avail of the services of a medical and other such experts as may be required in a particular case. The expert so engaged shall be paid a fee of Rs. 200/- (Rupees Two Hundred only) per case and Rs. 50/- (Rupees Fifty only) as a daily allowances per day and actual expenses of travelling allowance by an order to be made in this behalf. The Family Court Judge shall be the sanctioning authority. For this purpose a reasonable amount may be placed at the disposal of each Family Court.
