Section 9 in The Jharkhand Law Officers (Engagement) Rules, 2018
9. Assistance of Law Officers.
- (i) An Advocate who has been in practice for not less than 3 years shall be engaged for the Jharkhand High Court and the Supreme Court of India or for any other Courts of Law, in such number and on such fee, as may be decided by the Government on the recommendation of the Advocate General for being attached with the Law Officers for assisting them in performing their duties as Law Officers under Rule 8(b) of these Rules:Provided that the Advocate General may, in his discretion in exceptional case, also recommend to the Government while making the above recommendations, to relax both or either of the above two requirements, for an Advocate who is found by him to be very competent and deserving to be engaged as Associate Counsels.(ii)The posts of "Junior Counsels" attached to the Law Officers under the existing rules shall be re-designated as "Associate Counsels", however the terms and conditions of working and remuneration shall remain the same as prescribed by the State Government already. The conditions as well as remuneration payable shall however be subject to further revisions as per the decision of the State Government in future.
