Constitution of India, 1949
76. Attorney-General for India.-
(1) The President shall appoint a person who
is qualified to be appointed a Judge of the Supreme Court to be
Attorney-General for India.
(2) it shall be the duty of the Attorney
General to give advice to the Government of India 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 President, and to discharge the functions
conferred on him by or under this Constitution or any other law for the time
being in force.
(3) In the performance of his duties the
Attorney-General shall have right of audience in all courts in the territory of
India.
(4) The Attorney General shall hold office
during the pleasure of the President, and shall receive such remuneration as
the President may determine.