Section 42 in The Constitution of Jammu and Kashmir
42. Advocate General for the State.
(1)The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] shall appoint a person who is qualified to be appointed a Judge of the High Court, to be Advocate General for the State.(2)It shall be the duty of the Advocate General to give advice to the Government upon such legal matters and to perform such other duties of a legal character, as may from time to time be referred or assigned to him by the Government, and to discharge the functions conferred on him by or under this Constitution or any other law for the time being in force.(3)In the performance of his duties, the Advocate General shall have the right of audience in all courts in the State.(4)The Advocate General shall hold office during the pleasure of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] and receive such remuneration as the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may determine.Conduct of Government Business
