Section 3(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(1)Government shall appoint such number of Law Officers on behalf of the State, Local authorities, State Public Undertakings, Universities and Charitable and Hindu Religious Institutions and Endowments to conduct cases before various Courts and Tribunals as they may consider necessary:Provided that the Advocate-General may categorise the State Public Undertakings, local authorities and Universities to which Standing Counsel are to be appointed into three classes basing on the work load for the purpose of appointment of number of Standing Counsels to such institutions.
