Section 16 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
16. Self appraisal Report.
(1)Every Law Officer shall submit a monthly self appraisal report before the first Saturday of every succeeding month indicating the number of cases pending at the beginning of the month, cases instituted during the month, disposed off during the month and pending at the end of the month to the Government in the concerned Administrative Department or to the State Pubic Undertaking or to the Local Authority or to the University or to the District Collector concerned, as the case may be, and to Government in Law Department.(2)The report so forwarded shall also contain the number of main cases, interlocutory applications, Miscellaneous cases disposed of and a specific mention about the matters in which Government have succeeded or failed and the reasons for the failure and the steps taken or to be taken in case of failure and also indicate any deficiency in the assistance to the Law Officer by the concerned department/institution or as the case may be, the authorities.
