(1)Every General Force Court shall, and every Petty Force Court may be attended by a Judge Attorney or a Deputy Judge Attorney-General or an Additional Judge Attorney-General, or, if no such officer is available, an officer approved by the Judge Attorney- General or by any officer authorised in this behalf by the Judge Attorney-General.(2)The recruitment and conditions of service of Judge Attorney- General, Additional Judge Attorney-General, Deputy Judge Attorney-General and Judge Attorney shall be such as may be prescribed.
