Section 306 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
306. District Judge to be the Controlling Officer for payment and audit of fees of Advocates engaged:
(1)The District Judge shall be controlling officer for the payment and audit of all fees due to advocates engaged to represent indigent persons in Courts subordinate to the High Court.(2)The advocates shall submit their bills to the District Judge within one month of the disposal of the case by the Court.[CHAPTER XX] PART ICivil Procedure Alternative Dispute Resolution and Civil Procedure Mediation Rules, 2005
