Section 22 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
22. Liaison work and Assistance.
(1)Each Secretariat Department and Each Head of Department shall designate a Senior Officer not below the rank of a Joint Secretary/Deputy Secretary or Joint Director respectively to act as a liaison officer with the Advocate-General, Additional Advocates-General, Government Pleaders and other Law Officers.(2)Each Secretariat Department and each Head of Department shall designate a Section Officer/Superintendent as in charge of legal and Court matters and that Section Officer/Superintendent shall regularly attend the High Court and Andhra Pradesh Administrative Tribunal and other Courts for assisting the Law Officers concerned for representing before the Courts and for obtaining and implementing the instructions of the Law Officer concerned regarding action to be taken in respect of such cases from time to time.(3)In every Government Office in the State, an officer should be designated as in charge of and responsible for all Legal and Court matters. Such officer should attend the Courts and be in touch with the Law Officers concerned whenever required and provide all assistance and information to the Law Officers required from time to time.(4)The Government Pleaders and Assistant Government Pleaders in the Subordinate Courts may be provided the assistance of a Stenographer/ Typist by the concerned Government Officer in respect of their cases whenever required.
