(1) Every General Force Court shall, and every Petty Force Court may be attended by a Judge Attorney or a Deputy Judge Attorney-General or an Additional Judge AttorneyGeneral, or, if no such officer is available, an officer approved by the Judge Attorney- General or by any officer authorised in this behalf by the Judge Attorney-General. (2) The recruitment and conditions of service of Judge Attorney- General, Additional Judge AttorneyGeneral, Deputy Judge Attorney-General and Judge Attorney shall be such as may be prescribed.Open in Lexace · Ask the AI about this section
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