Section 11(ii) in The Jharkhand Law Officers (Engagement) Rules, 2018
(ii)The work of the Law Officers engaged under Rule 5(5) of these Rules shall be assessed every year by the District and Session Judge and the District Magistrate of the concerned District and such assessment shall be sent to the Government for appraisal of their performance of duties and the Government may disengage such Law Officers, in consultation of the Advocate General, whose performance has not been satisfactory on account of their failure to perform the duties as under Rule 8 of these Rules.
