Section 5 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
5. Appointment of Law Officers in the District Courts and City Courts subordinate to the High Court.
(1)Appointment of Law Officers in all the Courts and Tribunals subordinate to the High Court shall be made on the basis of the recommendations of the District Collector concerned who shall ascertain the views of the concerned District and Sessions Judge before making the recommendations.(2)The District Collector shall prepare a panel of Advocates well in advance before expiry of the term of incumbents and send the same to the Government for consideration.Note I. - While recommending panels, the District Judge may obtain the Bio-data from such of the Advocates whom he considers to be fit for appointment and send a panel of eligible candidates on that basis without calling bio-data from all the Advocates having a particular standing.Note II. - The collectors shall, while making a recommendation to the Government, furnish the following particulars, in respect of advocates included in the panel, which shall pertain to a period of three years immediately preceding the year in which the recommendation is made and which shall be in a full and complete form and adequate for the purpose of the selection: i.e., Qualification, Age, Social status. Standing at the Bar as an advocate, nature of practice, the number of sessions cases conducted (in case of posts of Public Prosecutor and Additional Public Prosecutor), the number of suits, appeals and the like conducted (in case of posts of Government Pleaders and Additional and Assistant Government Pleaders), the amount of Income Tax if any paid. general antecedents, efficiency, reliability, an appraisal by the Sessions Judge or the District Judge about the nature and quality of advocacy, general repute and personality.(3)No person shall be eligible for appointment,-(a)as Government Pleader unless he has at least ten years of standing at the Bar;(b)as Assistant Government Pleader,-(i)in the Senior Civil Judges Court unless, he has at least seven years of Standing at the Bar; and(ii)in the Junior Civil Judges Court unless, he has at least five years of Standing at the Bar.(4)On receipt of a panel sent by the District Collector under sub-rule (1), the Government in Law Department shall consider the same and appoint one among the panel as Law Officer for a term prescribed under Rule 8 or call for a fresh panel.(5)There upon the District Collector shall submit a fresh panel in the same manner as above for consideration.(6)The Standing Counsels for Charitable and Hindu Religious Institutions and Endowments shall continue to be appointed as per the existing procedure.
