Section 2 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
2. Definitions:
- In these instructions, unless the context otherwise requires,-(i)"Assistant Government Pleader" means a person appointed to assist the Government Pleader or to conduct cases on the Civil side in the Courts of senior civil Judges, Junior civil Judges, Labour Courts, Industrial Tribunals and any other Court or Tribunal not covered by clause (iii);(ii)"Government" means the State Government;(iii)"Government Pleader" means a person appointed for work on the Civil side in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Andhra Pradesh State Consumer Disputes Redressal Commission or District Courts and includes an Additional Government Pleader or Special Government Pleader or Government Pleader-cum-Public Prosecutor in the Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 or the Government Pleader in any other State level Court or Tribunal.(iv)"Law Officer" means a Government Pleader or an Assistant Government Pleader or a Public Prosecutor or Additional Public Prosecutor or Special Public Prosecutor or a Special Counsel;(v)"Special Counsel" means a Special Counsel appointed in the Central Administrative Tribunal, Hyderabad Bench and includes an advocate appointed for any specific case or for specific purpose in any other Court or Tribunal;(vi)"Standing Counsel" means a Standing Counsel appointed for a State Public Undertaking or a Local Authority or a University or a Charitable and Hindu Religious Institution and Endowment or any other instrumentality of the Government;(vii)"State Public Undertaking" means and includes,(a)any Corporation established by or under a State Act and owned or controlled by the Government;(b)any Government company as defined under the Companies Act, 1956; and(c)any Society registered under the relevant law for the time being in force, which is funded by the Government in this behalf and includes apex co-operative bodies.
