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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(6) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(6)On receipt of a panel sent by the Advocate-General under sub-rule (2), the Government in Law Department shall consider the same and appoint one among the panel as Law Officer for a term prescribed under Rule 8 or call for a fresh panel.