In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and in super session of the special rules issued in
G.O.Ms.No. 99, Home, dated 22-1-64, in so far as they relate to the post of
Legal Adviser, C.I.D. Branch, the Governor of Andhra Pradesh hereby makes the
following amendments to the Special Rules for the Andhra Pradesh General
Service constituted with G.O.Ms.No. 316, General Administration (Service-F)
Department, dated 28-5-1968 as subsequently amended. AMENDMENTS (i)
In Part-I of the said Rules,
after the heading "Class XXXIII -- Personal Assistant to the Director of
Fisheries" the following heading shall be inserted namely:-- "Class XXXIV-Legal
Adviser, C.I.D. Branch, Hyderabad". (ii)
In Part-II of the said rules
after the heading and rules relating to "Class XXXIII -- P.A the Director
of Fisheries. " The following
heading "Class XXXIV--Legal Adviser, C.I.D. Branch, Hyderabad, and rules
shall be inserted namely:-- This class consist of the
Post of Legal Adviser, C.I.D. Branch-, Hyderabad. Appointment to the post
shall be made by recruitment by transfer from the Assistant Public Prosecutors,
Grade-I, Police Prosecuting Officers, and Chief Law Instructors, in Andhra
Pradesh General Service, Class XXIV. A candidate for
appointment to the post shall be an Assistant Public Prosecutor, Grade-I, or
Police Prosecuting Officer or Chief Law Instructor borne in Class XXIV of the
Andhra Pradesh General Service who has put in a minimum service of six years as
such and shall not be below 30 years of age on the 1st day of July of the year
in which selection is made. A person appointed to the
post shall from the date on which he Joins duty be on probation for a total
period of one year on duty within a continuous period of two years. The authority competent to
sanction leave and give posting on return from leave shall be the Inspector
General of Police. ANDHRA PRADESH LEGAL
ADVISER (C.I.D. BRANCH) SERVICE RULES
PREAMBLE