Section 18(8) in Bharatiya Nagarik Suraksha Sanhita, 2023
(8)The Central Government or the State Government may appoint, for the purposes of any case or class of cases, a person who has been in practice as an advocate for not less than ten years as a Special Public Prosecutor:Provided that the Court may permit the victim to engage an advocate of his choice to assist the prosecution under this sub-section.
