Section 3 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
3. Appointment of Law Officers:
(1)Government shall appoint such number of Law Officers on behalf of the State, to conduct cases before various Courts and Tribunals as they may consider necessary:(2)(a)A State Public undertaking or a Local Authority or a University or any other instrumentality of the Government may appoint such number of Standing Counsel on their behalf to conduct cases before various Courts and Tribunals as they may consider necessary;(b)The appointment of a Standing Counsel in the High Court of Andhra Pradesh and in any other State Level Court or Tribunal shall be made from out of a panel of three persons prepared by the Advocate-General, after obtaining the prior approval of the Government;(c)The appointment of Standing Counsel in any other Court or Tribunal in the Districts shall be from out of a panel of three names prepared by the District Collector in consultation with the District and Sessions Judge concerned;(d)The qualifications for appointment of a Standing Counsel shall be the same as prescribed for the Government Pleaders at the State Level and the Government Pleaders and Assistant Government Pleaders at the District level;(e)The appointment of Standing Counsel shall be made on the ground of merit and suitability while making every effort to provide equitable representation to members of Scheduled Castes, Scheduled Tribes, Backward Classes and Women;(f)A Standing Counsel shall not appear in any case against the institution for which he is appointed or in any case which adversely affects the interests of such institution;(g)The honorarium payable to a Standing Counsel may be such as determined by the appointing institution;(h)Except insofar as it is expressly provided herein, the remaining instructions of this order shall apply mutatis-mutandis to Standing Counsel also.(3)Government, at its discretion, may entrust important or complex cases either to the Advocate-General, or any of the Additional Advocates-General or in consultation with the Advocate-General, to any senior Advocate.
