Section 19(3) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
(3)(a)Government Pleaders appointed in the District Courts, SpeCial Government Pleaders and Additional Government Pleaders other than those engaged in individual cases shall be paid a consolidated honorarium of Rs.10,000/- (Rupees ten thousand only) per month.(b)Assistant Government Pleaders appointed in the Senior Civil Judges Court shall be paid a consolidated honorarium of Rs.6,000/- (Rupees six thousand only) per month.(c)Assistant Government Pleaders appointed in the Junior Civil Judges Court shall be paid a consolidated honorarium of Rs.3,000/- (Rupees three thousand only) per month.(d)Special Counsel engaged in individual cases shall be paid fee as per Advocates Fees Rules or as otherwise agreed.(e)Public Prosecutors in District and Sessions Courts shall be paid a consolidated honorarium of Rs.8,000/- (Rupees Eight thousand only) per month.(f)Additional Public Prosecutors in the Additional District and Sessions Courts shall be paid a consolidated honorarium of Rs.7,000/- (Rupees Seven thousand only) per month.(g)Additional Public Prosecutors in Assistant Sessions Courts shall be paid a consolidated honorarium of Rs.4,000/- (Rupees four thousand only) per month.(h)Special Public Prosecutors appointed in individual cases shall be paid honorarium at the rate of Rs.100/- (Rupees One hundred only) per appearance per day.(i)Special Public Prosecutor appointed for all the cases in different Courts shall be paid honorarium on par with the corresponding regular prosecutor.(j)Assistant Government Pleaders appointed in the Labour Courts shall be paid a consolidated honorarium of Rs.3,000/- (Rupees three thousand only) per month.
