Section 8 in The Jharkhand Law Officers (Engagement) Rules, 2018
8. Duties of Law Officers.
- It shall be duties of a Law Officers:-(a)to give advice to the Government upon such matters, and to perform such other duties of a legal character, as may from time to time, be referred or assigned to him by the Government or the Advocate General;(b)to appear without fail on behalf of the Government and its Officials and either prosecute or defend all proceedings, as that case may be, before the Jharkhand High Court or the Supreme Court or any other High Court or any other Courts of Law as allotted or as directed by the Advocate General, in which the Government is concerned as a party or is otherwise interested;(c)to discharge such other functions as are conferred on a Law Officer by or under the Constitution of India or any other Law for the time being in force.
