Section 3 in The Jharkhand Law Officers (Engagement) Rules, 2018
3. Categories of Law Officer.
(1)The following Categories of Law Officers may be engaged for the Jharkhand High Court, namely:-(a)the Additional Advocate General,(b)the Senior Standing Counsel,(c)the Government Advocate,(d)the Government Pleader,(e)the Standing Counsel,(f)the Standing Counsel-Mines,(g)the Standing Counsel-Land and Ceiling.(h)the Standing Counsel (Criminal side)(i)the Public Prosecutor,(j)the Additional Public Prosecutor.(2)The following Categories of Law Officers may be engaged for the Supreme Court of India, namely:-(a)Additional Advocate General,(b)the Standing Counsel,(c)the Additional Standing Counsel,(d)Advocate on Record,(e)Arguing Counsel.(3)The following Categories of Law Officers may be engaged for the Civil Courts of Jharkhand, namely:-(a)the Public Prosecutor,(b)the Government Pleader,(c)the Additional Public Prosecutor,(d)the Additional Government Pleader,(e)the Special Public Prosecutor.(4)The above categories of Law Officers and the number -of Law Officers to be engaged under each categories shall be fixed and/or modified, from time to time as required, by the Government based on an assessment made by the Government in consultation with the Advocate General.(5)The Government while making assessment under sub-rule (4) above may take into consideration of various aspect, namely, the workload of legal cases involving the Government, the total number of Courts (sanctioned and working), the nature of work involved, specialization in subject matters and any other relevant material or aspect, as it deems fit.(6)The Government shall be Engaging Authority for the Law Officers belonging to the various categories of posts under these Rules and Law Officers so engaged shall hold such posts during the pleasure of the Government.(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.
