Section 4(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(1)The Government, in consultation with the Advocate-General, shall appoint such number of Law Officers in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Central Administrative Tribunal, Hyderabad Bench, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, Andhra Pradesh State Consumer Disputes Redressal Commission and Sales Tax Appellate Tribunal, as they may consider necessary:Provided that Government may approve a panel of three advocates from among a panel of ten advocates sent by the Advocate-General to defend the cases before the High Court of Andhra Pradesh for such term not exceeding three years as may be specified in the order pertaining to the following Departments, namely:-(i)Revenue Department; and(ii)Irrigation Department.
