Section 17 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
17. Review of Performance.
(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.(2)It shall be the duty of the concerned Administrative Department in Government to undertake a quarterly review of the performance of the Law Officers in which the Advocate-General, Additional Advocates-General, the Law Secretary (Legal Affairs) and concerned Head of Department or as the case may be, the State Public undertaking, Local authority, University shall be requested to be present and the Advocate General shall be requested to convene a meeting for the purpose.(3)Every Law Officer shall have to attend with required material in the review meetings.(4)The District Collector, shall review of the performance of the Law Officers in the District and send the report to the Law Department in Secretariat for necessary action.(5)Notwithstanding any thing contained in Rule 9, the engagement of any Law Officer shall be terminated without issue of any prior notice, if the performance of such Law officer is found unsatisfactory during the review.
