Section 19 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
19. Remuneration.
(1)(a)The Government Pleaders appointed in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 and and Andhra Pradesh State Consumer Redressal Commission shall be paid a consolidated remuneration of Rs. 20,000/- (Rupees twenty thousand only) i.e., Rs. 16,000/-as remuneration and Rs. 4,000/- as conveyance allowance per month.(b)Assistant Government Pleaders appointed to assist the Government Pleaders in the High Court, Andhra Pradesh Administrative Tribunal, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, Andhra Pradesh State Consumer Redressal Commission shall be paid a consolidated remuneration of Rs. 7,000/- (Rupees Seven thousand only) i.e., Rs. 5,000/- as Remuneration and Rs. 2,000/- as conveyance allowance per month.(c)Remuneration on Criminal side shall be paid as per the following rates and it shall be shared by Public Prosecutor and Additional Public Prosecutors in the ratio of 50;25:25.(i)referred trial - Rs. 500/- (Rupees Five hundred only) per case.(ii)Criminal Appeal - Rs. 200/- (Rupees Two hundred only) per case.(iii)Criminal Revision - Rs. 100/- (Rupees One hundred only) per case.(iv)Criminal Miscellaneous Petition - Rs. 75/- (Rupees Seventy five only) per case.(2)(a)The standing Counsels appointed in the High Court of Andhra Pradesh and Andhra Pradesh Administrative Tribunal shall be paid a consolidated remuneration of Rs. 4,000/- (Rupees Four thousand only) per month.(b)The Standing Counsels appointed to the Courts subordinate to the High Court shall be paid a consolidated remuneration of Rs.3.000/-(Rupees Three thousand only) per month.(3)The Special Counsel for the Government appointed in the Central Administrative Tribunal, Hyderabad Bench, shall be paid a consolidated remuneration of Rs. 10,000/- (Rupees Ten thousand only) per month.(4)the panel of Advocates approved under the proviso to sub-rule (1) of Rule 4, shall be paid the fee as per the Advocates Fees Rules.(5)(a)Government Pleaders appointed in the District Courts, Special Government Pleaders and Additional Government Pleaders other thar; those engaged in individual cases shall be paid a consolidated remuneration of Rs. 10,000/- (Rupees Ten thousand only) per month.(b)Assistant Government Pleaders appointed in the Senior Civil Judges' Court shall be paid a consolidated remuneration of Rs. 6,000/-(Rupees Six thousand only) per month.(c)Assistant Government Pleaders appointed in the Junior Civil judges' Court shall be paid a consolidated remuneration of Rs. 3,000/-(Rupees three thousand only) per month.(d)Special Counsels engaged in individual cases shall be paid fee as per Advocates Fees Rules.(e)Pubic Prosecutors in District and Sessions Courts shall be paid a consolidated remuneration of Rs, 8.000/- (Rupees eight thousand only) per month.(f)Additional Public Prosecutors in the Additional District and Sessions Courts shall be paid a consolidated remuneration of Rs. 7,000/-(Rupees Seven thousand only) per month.(g)Additional Public Prosecutors in Assistant Sessions Courts shall be paid a consolidated remuneration of Rs. 4,000/- (Rupees four thousand only) per month.(h)Special Public Prosecutors appointed in individual cases shall be paid remuneration at the rate of Rs. ] 00/- (Rupees one hundred only) per appearance per day.(i)Special Public Prosecutor appointed for all the cases in different Courts shall be paid remuneration on par with regular prosecutor.(j)Assistant Government Pleaders appointed in the Labour Courts shall be paid a consolidated remuneration of Rs. 3,000/- (Rupees three thousand only) per month.
