Section 46 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
46. Powers to call for information etc.
- The High Court may require Family Courts to maintain such registers and records and containing such particulars as may be approved by the High Court and call for necessary information as and when required. The Family Court shall have permanent advance to the tune of Rs. 5,000/-. The amount payable to the counsellors and experts and to be spent towards refreshments shall be met out of the permanent advance sanctioned to the Judge of Family Court.
