Section 11 in The Jharkhand Law Officers (Engagement) Rules, 2018
11. Review of performance.
- (i) The works of the Law Officers, except those engaged under Rule 5(5) of these Rules, shall be assessed every year by the Advocate General and such assessment shall be sent to the Government for appraisal of their performance of duties and the Government shall disengage such Law Officers, in consultation with 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.(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.
