Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 4 in The Jharkhand Law Officers (Engagement) Rules, 2018

4. Search Committee.

(1)There shall be a Search Committee for searching the names of and preparing the panel of Advocates for making recommendation to the Selection Committee for engagement of different categories of Law Officers in the Jharkhand High Court and in the Supreme Court of India. This Committee shall consist of the following, namely:-
(a) The Advocate General, Jharkhand - Chairman
(b) The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha Department, Jharkhand - Member
(c) Principal Secretary, Department of Home, Jharkhand - Member
(2)The Search Committee shall prepare a panel of names of Advocates, not more than upto twice the number as determined under Rule 3(4) and Rule 3(5) of these Rules, on the basis of the eligibility criteria set out under these Rules and their experience, integrity, reliability, reputation, merit and suitability and submits its recommendation to the Selection Committee through the Law Department for engagement of such Advocates as Law Officers in the Jharkhand High Court and the Supreme Court of India.
(3)The Search Committee shall formulate its own procedure for seeking willingness and preparation of the panel of the names of the advocates for engagement as Law Officers in the Jharkhand High Court and the Supreme Court of India.