Section 7(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(1)The rule of Special Representation as in rule 22 of the Andhra Pradesh State and Subordinate Service Rules, 1996, providing reservation in favour of S.Cs/S.Ts/B.Cs at 15% 6% and 25% respectively shall be followed, except in the case of physically handicapped persons and ex-servicemen, in the matter of appointment to the posts of law officers;
