Section 8 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
8. Term of Law Officers.
- Law Officers shall ordinarily be appointed fora term of three years. The Law Officers so appointed may be considered for a second term, if the Government are satisfied that he has proven efficiency, high rate of success and good performance and for a third term on his excellent and out standing performance in exceptional cases:Provided that Government Pleaders, Assistant Government Pleaders, Public Prosecutors and Additional Public Prosecutors in Subordinate Courts may be considered for appointment for a second term If their performance is outstanding and in the case of persons belonging to Scheduled Castes and Scheduled Tribes if their performance is satisfactory.
