Section 17(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
(1)The performance of the Law officers in the High Court and other Courts and Tribunals at the State Level shall be reviewed by a Committee headed by the Advocate-General with the Law Secretary (Legal Affairs), concerned Secretary of the Administrative Department and concerned Head of the Department as members once in every three months. The review committee may meet as and when convenes by the Advocate-General.
