Section 14 in The Jharkhand Law Officers (Engagement) Rules, 2018
14. Research Counsel.
- Notwithstanding anything contained in these Rules the Advocate General shall have the discretion to engage upto a maximum of five in numbers for not more than the period of three years and on such terms and consolidated fee per month as may be fixed in consultation with the Law Department, Advocates for carrying out a specialized nature of the legal work for the Government, such as legislative drafting, techno legal vetting, comprehensive research for case(s) involving important issues for the Government, specially constitutional, taxation, revenue and criminal.
