All Government pleaders whether at headquarters or other stations shall be appointed by the State Government. Whenever the office of Government pleader is vacant, the Deputy Commissioner shall, in consultation with the District and Sessions Judge, submit the names of as many pleaders who are qualified for the appointment as he thinks desirable, or is directed to submit, with all necessary papers to the Legal Remembrancer who shall forward them to the State Government with his recommendations. On appointment by the State Government, the pleader selected will receive his deed of appointment through the Legal Remembrancer. All appointments made after 1st July, 1940 shall be for a period of three years and may be renewed for further periods if the incumbents are found fit and efficient.A Government pleader appointed before 1st July, 1940 shall retire at the age of 60 years unless on consideration of the reports of the Local Authorities Government consider that it is in the interests of the public service that he should be retained for a further period to be specified, which period may be extended on like conditions.
