Section 7 in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Instructions, 2000
7. Guidelines for selection of Law Officers:
- The selection of candidates for appointment as Law Officers shall, as far as possible, be in accordance with the following guidelines:(a)The selection shall be based primarily on merit and suitability.(b)In making the selection, every endeavour shall be made to provide equitable representation to members, of Scheduled Castes, Scheduled Tribes and Backward Classes in accordance with the ratio of 15%, 6% and 25% respectively. Women shall be accorded reasonable representation in all categories.(c)When merit and suitability are equal, preference may be given to members of Scheduled Castes, Scheduled Tribes, Backward Classes and Women;(d)For the above purpose, the High Court of Andhra Pradesh, the Andhra Pradesh Administrative Tribunal and other Courts and Tribunals at the State Level may be treated as one unit of appointment and each Zone may be treated as one unit of appointment.Explanation:- 'Zone' for the purposes of this Instructions means a 'zone' specified in the Second Schedule to the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975.
