Section 8(1) in Andhra Pradesh Special Courts Rules, 2017
(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)].
