Section 7 in The Jharkhand Law Officers (Engagement) Rules, 2018
7. Disqualification for engagement.
- An Advocate or a Senior Advocate shall be squalified from being engaged or to continue as Law Officer under these Rules in the Mowing circumstances:-(1)a Law Officer who accepts brief from any private person in a criminal case in any Court;(2)a Law Officer may accept a brief from any private person for a civil case in any Court provided that such acceptance does not interfere with the discharge of his duties as a Law Officer and relates solely to dispute involving private parties and not involving the Government or its officials;(3)an Officer shall not appear for or give Legal Advice to private person or matter in which the interest of the person are likely to be adverse to that of the Government or its Officials;(4)a Law Officer shall not accept a brief from any person, whether a Petitioner or Respondent, in proceedings initiated in a Election Petition in connection with an Election to Local Authority or the State Legislature or the Parliament;(5)a person, who is a member of the Parliament or a Legislature of the State, a Municipal Corporation, a Municipal Council, a Panchayat or any other Local Authority, shall not, as long as he hold that office, be eligible for engagement;(6)a Law Officer shall not continue to give legal advice to or to retain brief from or appear in any Court of Law on behalf of any person, body, association, company etc. which effects* the interest of the Government or its Officials, either directly or indirectly, after being engaged under these Rules;(7)If the Law Officer ceases to be an Advocate or is convicted by a Court of Law for an offence involving moral turpitude.
