Section 13 in The Jharkhand Law Officers (Engagement) Rules, 2018
13. Special Engagement.
- Notwithstanding anything contained in these Rules the Advocate General shall have the discretion to engage for the Jharkhand High Court and the Supreme Court of India, on such terms and fee as may be fixed, in consultation with the Administrative Department and the Law Department, an Advocate for the Government as a Special Public Prosecutor or a Special Counsel who is not a Law Officer under these Rules, in case(s) involving important issue(s) for the Government, specially revenue or in public interest.Notwithstanding anything contained in these Rules the Department of Law (Justice), Government of Jharkhand, shall have the discretion to engage for the Jharkhand High Court and the Supreme Court of India, on such terms and fee as may be fixed, in consultation with the Administrative Department and the Advocate General, an Advocate for the Government as a Special Public Prosecutor or a Special Counsel who is not a Law Officer under these Rules, in case(s) involving important issue(s) for the Government, specially revenue or in public interest.
