Section 10 in The Rajasthan Law And Judicial Department Manual, 1952
10. Appointment and conditions of service.
(1)The Government Advocate or Advocates shall be appointed by Government. They shall be liable to perform the duties of the Advocate General specified in rule 7 and shall perform such duties as the Government may assign to them.(2)The term of appointment of the Government Advocate shall be such as the State Government may determine in each case. A Government Advocate may resign the appointment by giving one month's notice in writing.(3)A Government Advocate shall receive such remuneration as the State Government may determine.(4)The provisions of Rules 5 and 8 shall apply to the Government Advocate.(5)A Government Advocate shall not leave Head Quarters without the permission of Government.The Legal Remembrancer
