Section 16(2) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999
(2)The report so forwarded shall also contain the number of main cases, interlocutory applications, Miscellaneous cases disposed of and a specific mention about the matters in which Government have succeeded or failed and the reasons for the failure and the steps taken or to be taken in case of failure and also indicate any deficiency in the assistance to the Law Officer by the concerned department/institution or as the case may be, the authorities.
