Section 22(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(2)Each Secretariat Department and each Head of Department shall designate a Section Officer/Superintendent as in charge of legal and Court matters and that Section Officer/Superintendent shall regularly attend the High Court and Andhra Pradesh Administrative Tribunal and other Courts for assisting the Law Officers concerned for representing before the Courts and for obtaining and implementing the instructions of the Law Officer concerned regarding action to be taken in respect of such cases from time to time.
