Section 3(7) in The Jharkhand Law Officers (Engagement) Rules, 2018
(7)In relation to the Boards, Corporations and other authorities funded and run by the funds of the State Government the engagement of the Retained Counsels or Arguing Counsels shall be made by the concerned Boards, Corporations or other authorities either from amongst the Law Officers engaged for the State Government in the Jharkhand High Court or Supreme Court of India on payment of remuneration as prescribed by them or as per the independent decision of such Boards, Corporations and authorities but for that purpose a transparent procedure shall be adopted by them in consultation with the Advocate General of the State of Jharkhand and Principal Secretary, Department of Law (Justice), State of Jharkhand.
