Section 112(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Whenever the Court consider it necessary to appoint a commissioner for recording the evidence (cross examination or re-examination) of witness or witnesses whose evidence (Examination in chief by an affidavit) has already been filed in the Court. The Court may appoint a commissioner for recording evidence of witness/witnesses from a panel prepared for this purpose on rotation basis.
