Section 8 in Andhra Pradesh Special Courts Rules, 2017
8. Appointment of Public Prosecutors and their fees.
(1)One or more Special Public Prosecutors may be appointed by the State Government [*] [Omitted 'on the recommendation of Advocate General, Andhra Pradesh' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] to institute and conduct cases in the Special Court. [*] [Omitted 'Tenure of special public prosecutors shall ordinarily be of three years' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)].(2)Government may appoint one or more Additional or Associate Public Prosecutors [***] [Omitted 'on the recommendation of Special Public prosecutors' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] to assist the Special Public Prosecutor. The Special Public Prosecutors and Additional or Associate Public Prosecutors shall be paid such fees and allowances at such rates as may be decided by the State Government from time to time.
