Section 2 in The Jharkhand Law Officers (Engagement) Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Advocate" means an advocate as defined under the Advocate Act, 1961;(b)"Advocate General" means a person appointed under Article 165 of the Constitution of India as Advocate General for the State of Jharkhand and includes any person appointed to act temporarily as such;(c)"Advocate on Record" means an Advocate on Record as per the applicable Rules of the Jharkhand High Court and the Supreme Court of India;(d)"Category" means the category of post of Law Officers specified in Rule 3 of these Rules and includes such other categories of Law Officers, as may be determined by the Government from time to time;(e)"Engaging Authority" means the Government;(f)"Government" means the Government of the State of Jharkhand;(g)"Government Counsel" means an Advocate engaged under Rule 5(4) of these Rules;(h)"Law Officer" means an Advocate engaged under these Rules as a Law Officer in the Office of the Advocate General by the Government and includes a special Public Prosecutor or a Special Counsel;(i)"Public Prosecutor" means an Advocate appointed under Section 24 of the Code of Criminal Procedure, 1973 to be a Public Prosecutor for the Jharkhand High Court or for Sessions Division and includes Additional Public Prosecutor, Additional Public Prosecutor (Senior Panel) and Special Public Prosecutor;(j)"Selection Committee" means a Committee constituted under Rule 5 of these Rules;(k)"Search Committee" means a Committee constituted under Rule 4 of these Rules;(I)"Special Public Prosecutor" or "Special Counsel" means an Advocate or a Senior Advocate engaged under Rule 12 of these Rules;(m)"Research Counsel" means an Advocate engaged under Rule 14 of these Rules;
