Section 5(4) in The Jharkhand Law Officers (Engagement) Rules, 2018
(4)The Government Counsel for Tribunals, other adjudicatory bodies constituted by or under any other Court of law of the State, except the Civil Courts, or in case so specially required for any particular Department of the Government shall also be engaged by following the provisions of and on the basis of eligibility and criterion under these Rules by the Government and such Counsels shall discharge the duties similar to those of the Law Officers under these Rules.
