Section 17(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(1)The Government in concerned Department or the concerned District Collector or the State Public Undertaking or the University or the Local Authority either on a self appraisal report submitted under Rule 16 or suo motu, as the case may be, shall review the performance of the Law Officer on every first Saturday of the month:Provided that the District Collector shall review the performance of the Law Officers in the District once in two months.
