Section 5(3)(b) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

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State of Andhra Pradesh - Subsection

Section 5(3)(b) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(b)as Assistant Government Pleader,-

(i)in the Senior Civil Judges Court unless, he has at least seven years of Standing at the Bar; and

(ii)in the Junior Civil Judges Court unless, he has at least five years of Standing at the Bar.