Section 19 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
19. Honorarium:
(1)(a)The Government Pleaders appointed in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 and Andhra Pradesh State Consumer Redressal Commission or in any other State Level Court or Tribunal shall be paid a consolidated honorarium of Rs. 20,000/- (Rupees Twenty thousand only) i.e., Rs.16,000/- as honorarium and Rs.4,000/- as conveyance allowance per month.(b)Assistant Government Pleaders appointed to assist the above Government Pleaders shall be paid a consolidated honorarium of Rs.7,000/- (Rupees Seven thousand only) i.e., Rs.5,000/- as honorarium and Rs.2,000/- as conveyance allowance per month.(c)Honorarium on Criminal side shall be paid as per the following rates and it shall be shared by the Public Prosecutor and Additional Public Prosecutors in such ratio as may be determined by the Government from time to time.(i)referred trial - Rs.1000/- (Rupees one thousand only) per case.(ii)criminal appeal - Rs.400/- - (Rupees Four hundred only) per case.(iii)criminal revision - Rs.200/- (Rupees Two hundred only) per case.(iv)criminal miscellaneous petition - Rs.150/- (Rupees One hundred and fifty only) per case.(d)The Public Prosecutor and the Additional Public Prosecutors shall each be paid a conveyance allowance of Rs.3,500/- (Rupees three thousand five hundred only) per month.(2)The Special Counsel for the Government appointed in the Central Administrative Tribunal, Hyderabad Bench, shall be paid a consolidated honorarium of Rs.10,000/- (Rupees ten thousand only) per month.(3)(a)Government Pleaders appointed in the District Courts, SpeCial Government Pleaders and Additional Government Pleaders other than those engaged in individual cases shall be paid a consolidated honorarium of Rs.10,000/- (Rupees ten thousand only) per month.(b)Assistant Government Pleaders appointed in the Senior Civil Judges Court shall be paid a consolidated honorarium of Rs.6,000/- (Rupees six thousand only) per month.(c)Assistant Government Pleaders appointed in the Junior Civil Judges Court shall be paid a consolidated honorarium of Rs.3,000/- (Rupees three thousand only) per month.(d)Special Counsel engaged in individual cases shall be paid fee as per Advocates Fees Rules or as otherwise agreed.(e)Public Prosecutors in District and Sessions Courts shall be paid a consolidated honorarium of Rs.8,000/- (Rupees Eight thousand only) per month.(f)Additional Public Prosecutors in the Additional District and Sessions Courts shall be paid a consolidated honorarium of Rs.7,000/- (Rupees Seven thousand only) per month.(g)Additional Public Prosecutors in Assistant Sessions Courts shall be paid a consolidated honorarium of Rs.4,000/- (Rupees four thousand only) per month.(h)Special Public Prosecutors appointed in individual cases shall be paid honorarium at the rate of Rs.100/- (Rupees One hundred only) per appearance per day.(i)Special Public Prosecutor appointed for all the cases in different Courts shall be paid honorarium on par with the corresponding regular prosecutor.(j)Assistant Government Pleaders appointed in the Labour Courts shall be paid a consolidated honorarium of Rs.3,000/- (Rupees three thousand only) per month.
