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Madras HC Disposes of Petition Assailing Validity of Amendment Law Officer Appointment Rules - (17 Jun 2021)

SERVICE

Madras High Court has disposed of a petition filed assailing the validity of an amendment that was made to the rules under the Law Officers of High Court of Madras and its Bench at Madurai (Appointment) Rules, 2017 which govern the appointment of government advocates. The Court has upheld the validity of sub-clause (k) in Rule 4(i), which stipulates the eligibility for being appointed as Government Advocates.

Tags : MADRAS HIGH COURT   VALIDITY OF AMENDMENT LAW OFFICER APPOINTMENT RULES  

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