Section 17(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(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.
