Section 284(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)The High Court, may from time to time, after such inquiry as it deems sufficient and subject to such conditions as it may deem fit to impose by a notification in the gazette, declare the names of the guarantee societies together with the names of their duly authorised agents, if any, qualified to join in a bond within the meaning of the above sub-rule. The High Court may also for sufficient cause remove from the approved list the name of any such guarantee society or of any agent of any such guarantee society.
