Section 23 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
23. Validity of certain Acts.
- Consequent upon the suppression of the Executive Instructions issued in G.O.Ms.No. 57, Law, dated 16-3-1990,-(a)the Law Officers existing on the date of issue of these rules shall be continued until expiry of their term; and(b)the panel of advocates sent under the said instructions for the appointment of Law Officers and are pending for consideration of the Government as on the date of issue of these rules, shall be valid and deemed to have been sent under the provisions of these rules.
