Section 26 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
26. Efforts for arriving at settlement.
(1)Every Family Court shall maintain separate lists of:(a)Institutions and Organization ad in social welfare together with names and addresses of representatives of such institutions.(b)Persons professionally engaged in promoting the welfare of the family with their addresses;(c)Persons working in the field of social welfare with their addresses.Report from institution, organisation etc.- A Family Court may call for report as regards efforts made or to be made by the institution, organisation or persons referred to in Section 5 of the Act:Provided that where efforts for amicable settlement are continuing or are deferred, the Family Court may require the institution, organisation or person to submit before it an 'interim' report.Hearing of Petitions in Court
