Section 17 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
17. Review of Performance:
(1)The performance of the Law officers in the High Court and other Courts and Tribunals at the State Level shall be reviewed by a Committee headed by the Advocate-General with the Law Secretary (Legal Affairs), concerned Secretary of the Administrative Department and concerned Head of the Department as members once in every three months. The review committee may meet as and when convenes by the Advocate-General.(2)The District Collector shall review the performance of the Law Officers in the District once in two months and send his report to the Law Department in the Secretariat for necessary action.(3)Every Law Officer should attend the review meetings with all necessary material.
