- Whenever the office of the Public Prosecutor is vacant, the Deputy Commissioner shall, in consultation with the Sessions Judge, nominee a qualified Pleader for the appointment and submit the papers, to the Legal Remembrancer who shall forward them to the State Government, with his recommendations. The Pleader selected will be appointed by the State Government and will receive his deed of appointment through the Legal Remembrancer. All appointments made after the 1st July 1940 shall be for a period of three years and may be renewed for further periods if the incumbents are found fit and efficient. A Public Prosecutor appointed before the 1st July, 1940 shall retire at the age of 60 years unless on consideration of the reports of the Local Authorities Government consider that it is in the interest of the public service that they should be retained for a further period to be specified, which period may be extended on like conditions.
