Section 2 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise requires,-(i)"Assistant Government pleader" means a person appointed to assist the Government pleader or to conduct cases in the Courts of Senior Civil Judges, Junior Civil Judges, Labour Courts and Industrial Tribunals:(ii)"Government" means the State Government:(iii)"Government Pleader" means a person appointed for work on the Civil side in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Andhra Pradesh State Consumer Disputes Redressal Commission or District Courts and includes an Additional Government Pleader or Special Government Pleader or Government Pleader- cum-Public prosecutor in the Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982;(iv)"Law Officer" means a Government Pleader or an Assistant Government Pleader or Public Prosecutor or a Standing Counsel or a Special Counsel:(v)"Special Counsel" means a Special Counsel appointed in the Central Administrative Tribunal, Hyderabad Bench and includes an advocate appointed for any specific case or for specific purpose:(vi)"Standing Counsel" means a Standing Counsel appointed for a State Public Undertaking or a Local authority or a University or a Charitable and Hindu religious Institution and Endowment:(vii)"State Public Undertaking" means and includes,-(a)any corporation established by or under a State Act and owned or controlled by the Government:(b)any Government company as defined under the Companies Act, 1956; and(c)any Society registered under the relevant law for the time being in force, which is funded by the Government in this behalf and includes apex cooperative bodies.
