Section 300 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
300. Contents of Panel:
(1)The panel to be prepared and maintained under sub-rule (1) of the Rule 299 shall be in two parts: The first part of the panel shall contain the names of suitable advocates who offer themselves to appear for the undefended indigent persons without charging any fee and part two thereof shall have the names of such advocates as are willing to appear for such persons at State expense and are selected for the purpose.(2)An advocate with a standing not less than three years at the Bar shall be eligible for being brought on the panel. The District Judge shall, so far as may be, persuade competent senior lawyers to enlist themselves for representing indigent persons without charging any fee.(3)The District Judge shall in the month of January in each year, communicate the names of the advocates on the panel maintained for each Court in his district to the High Court in the following form:(a)Name of the advocate.(b)Date of birth.(c)General reputation and standing at the Bar.(4)The Registrar, High Court of Andhra Pradesh, shall cause the panels for each district to be entered separately in a Register.(5)The District Judge or the High Court may strike off the name of any advocate from the panel without assigning any reasons.
