Section 10 in The Jharkhand Law Officers (Engagement) Rules, 2018
10. Disengagement of Law Officers.
- The Law Officers engaged and holding the various categories of posts under these Rules or an Advocate engaged under these Rules at the pleasure of the Government shall be disengaged at any time by the Government in consultation with the Advocate General if found to be not eligible as under Rule 6 or having found to have incurred disqualification as under Rule 7 or on failure to perform the duties as under Rule 8 of these Rules. The Law Officer may disengage himself after giving one month notice to the Advocate General in this regard.
