Section 7(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(2)33 1/3% reservation for women as in Rule 22-A of the Andhra Pradesh State and subordinate Service Rules, 1996 in all the categories of O.Cs/ B.Cs/S.Cs/S.Ts shall also be observed in such appointment of Law Officers;Provided that if no candidate belonging to any of the reserved categories is available, the same post may be filed by a candidate belonging to other categories:Provided further that if no women candidate is available, the same maybe filled by men.Explanation. - For the purpose of this rule (a) The High Court of Andhra Pradesh and Andhra Pradesh Administrative Tribunal and other Courts and Tribunals at the State level shall be regarded as one unit of appointment; (b) all the Subordinate Courts and Tribunals in each District shall be regarded as one unit of appointment; and (c) in the case of cities of Hyderabad and Secunderabad the subordinate Courts and Tribunals in those cities shall be regarded as one unit of appointment.
