Section 19(1) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(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 and Andhra Pradesh State Consumer Redressal Commission shall be paid a consolidated remuneration of Rs. 20,000/- (Rupees twenty thousand only) i.e., Rs. 16,000/-as remuneration and Rs. 4,000/- as conveyance allowance per month.(b)Assistant Government Pleaders appointed to assist the Government Pleaders in the High Court, Andhra Pradesh Administrative Tribunal, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, Andhra Pradesh State Consumer Redressal Commission shall be paid a consolidated remuneration of Rs. 7,000/- (Rupees Seven thousand only) i.e., Rs. 5,000/- as Remuneration and Rs. 2,000/- as conveyance allowance per month.(c)Remuneration on Criminal side shall be paid as per the following rates and it shall be shared by Public Prosecutor and Additional Public Prosecutors in the ratio of 50;25:25.(i)referred trial - Rs. 500/- (Rupees Five hundred only) per case.(ii)Criminal Appeal - Rs. 200/- (Rupees Two hundred only) per case.(iii)Criminal Revision - Rs. 100/- (Rupees One hundred only) per case.(iv)Criminal Miscellaneous Petition - Rs. 75/- (Rupees Seventy five only) per case.
