Section 4(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(2)The Advocate-General shall prepare a panel of advocates well in advance before expiry of the term of the incumbents and send the same to the Government for consideration:Provided that Advocate-General shall consider the suggestions of the concerned Department of the Government and the Heads of the Departments or State Public Undertaking, Local Authority and University, as the case may be, in inclusion of persons in the panel:Provided further that the Advocate-General may take into consideration the names of persons suggested by the Government Pleaders while finalising the panels for appointment of Assistant Government Pleaders: Provided also that the Advocate General shall take into consideration the volume of work commanded by the persons being included in the panel.
