Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(e) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000

(e)The appointment of Standing Counsel shall be made on the ground of merit and suitability while making every effort to provide equitable representation to members of Scheduled Castes, Scheduled Tribes, Backward Classes and Women;