Section 13 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
13. Relinquishment of certain assignments:
- A Government Pleader or Assistant Government Pleader, Public Prosecutor or Additional Public Prosecutor before assuming charge as such shall relinquish his assignment, if any, such as Standing Counsel for any Statutory Corporation, Local authority or University or any other institution as well as Notary.
