Section 4(2) in The Jharkhand Law Officers (Engagement) Rules, 2018
(2)The Search Committee shall prepare a panel of names of Advocates, not more than upto twice the number as determined under Rule 3(4) and Rule 3(5) of these Rules, on the basis of the eligibility criteria set out under these Rules and their experience, integrity, reliability, reputation, merit and suitability and submits its recommendation to the Selection Committee through the Law Department for engagement of such Advocates as Law Officers in the Jharkhand High Court and the Supreme Court of India.
