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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(c) in The Jharkhand Law Officers (Engagement) Rules, 2018

(c)possesses the following standing in number of years of practice against the respective categories and being an income tax assesses for at least three financial years from the financial year in which engagement is to be made:-
(i)For an Additional Advocate General for the Jharkhand High Court he has been in practice as an Advocate for not less than 15 years or a designated Senior Advocate of the Jharkhand High Court.
(ii)For a Standing Counsel for the Supreme Court of India he has been in practice as an advocate for not less than 15 years in the Supreme Court of India;
(iii)for a Government Advocate for the Jharkhand High Court or for an Additional Standing Counsel for the Supreme Court of India he has been in practice as an Advocate for not less than 10 years in the Jharkhand High Court or in the Supreme Court of India respectively for that Court for which the engagement is to be made;
(iv)For a Standing Counsel for the Jharkhand High Court he has been in practice as an Advocate for not less than 10 years in the Jharkhand High Court;
(v)For a Government Pleader for the Jharkhand High Court or for the Civil Courts of Jharkhand he has been in practice as an Advocate for not less than 10 years in the Jharkhand High Court or in the Civil Courts of Jharkhand respectively for that Court for which the engagement is to be made;
(vi)For a Public Prosecutor for the Jharkhand High Court or for the Civil Courts of Jharkhand he has been in practice for not less than 10 years in the Jharkhand High Court or in the Civil Courts of Jharkhand respectively for that Court for which the engagement is to be made;
(vii)For an Additional Public Prosecutor for Jharkhand High Court or for the Civil Courts of Jharkhand he has been in practice as an Advocate for not less than 7 years in the Jharkhand High Court or in the Civil Courts of Jharkhand respectively for that Court for which the engagement is to be made;
(viii)For an Additional Government Pleader for the Civil Courts of Jharkhand he has been in practice as an Advocate for not less than 7 years in the Civil Courts of Jharkhand.
(ix)For a Special Public Prosecutor for the Civil Courts of Jharkhand he has been in practice as an Advocate for not less than 10 years in the Civil Courts of Jharkhand.