Section 4(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
(2)The Advocate-General shall prepare a panel of three advocates in advance before expiry of the term of the incumbents and send the same to the Government for consideration :-Provided that the Advocate-General may consider the suggestions of the concerned Department of the Government and the Heads of the Departments as the case may be, in inclusion of persons in the panel:
