Section 2(iii) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
(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.
