Section 4(3) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(3)No person shall be included in the pane! for appointment as Government Pleader or standing Counsel or Special Counsel unless he,(a)has atleast 10 years Standing as an Advocate of High Court or two or more such Courts in succession;(b)is below sixty five years of age on the date of inclusion in the panel, and(c)is an income-tax assessee for a period of at least three years prior to his appointment; or(d)has practiced at the Bar for a period of five years in the case of appointment of members of the Andhra Pradesh State Higher Judicial Service or the Andhra Pradesh Secretariat Service.
