Constitution of India, 1949
165.Advocate-General for the State.-
(1) The Governor of each State shall appoint a
person who is qualified to be appointed a Judge of a High Court to be
Advocate-General for the State.
(2) It shall be the duty of the
Advocate-General to give advice to the Government of the State upon such legal
matters, and to perform such other duties of a legal character, as may from
time to time be referred or assigned to him by the Governor, and to discharge
the functions conferred on him by or under this Constitution or any other law
for the time being in force.
(3) The Advocate-General shall hold office
during the pleasure of the Governor, and shall receive such remuneration as the
Governor may determine.