Section 10 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
10. Terms and Conditions of Appointment of Law Officers in the High Court, etc:
(1)(a)All Law Officers in the High Court and other Courts and Tribunals at the State Level shall function under the general superintendence and control of the Advocate-General and shall perform such duties and functions as assigned to them by the Advocate-General from time to time.(b)They shall not appear against or give any advice against the interests of the Government or any State Public Sector undertaking or Company or any other instrumentality of the Government.(c)They shall be wholly responsible for ensuring all cases entrusted to them are properly prepared and represented in the Courts.(2)All Government Pleaders should, with the assistance of the Assistant Government Pleaders attached to them, prepare the requisite counter-affidavits in writ petitions expeditiously and comprehensively.(3)Government Pleaders should not delegate any important matters involving State Policy or otherwise important, as also batch cases.(4)Government Pleaders may, if they so desire consult the Advocate-General on matters of importance involving difficult questions of Law and act as per his advice.(5)Assistant Government Pleaders shall function under the control and guidance of the Government Pleaders to whom they are attached under the overall supervision and control of the Advocate-General.(6)All Assistant Government Pleaders shall attend to such duties and functions as are entrusted by the Government Pleaders to whom they are attached. They shall regularly attend the Office of the concerned Government Pleader. It will be their primary duty to prepare draft counters in writ petitions and other matters and have them finalised by the Government Pleader.(7)The Law Officers are expected to be always available at Hyderabad and they shall not leave the Headquarters without prior permission of the Advocate-General and without making adequate alternative arrangements.(8)All Law Officers should furnish a report to the Advocate-General every month of the cases disposed of, Counters filed or yet to be filed, new cases filed and necessary ancillary information.(9)Every Law Officer shall attend the review meetings convened by the Advocate-General without fail along with the necessary material.
