Section 8 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
8. Authorized Officer.
(1)The State Government, in consultation with the High Court, shall nominate officer belonging to the cadre of the Madhya Pradesh Higher Judicial Service who is or has been a Sessions Judge or Additional Sessions Judge to act as the authorized officer for the purposes of the Act.(2)The office of the authorised officer shall function at such place or places as the State Government may notify in consultation with the High Court.(3)The authorised officer shall be assisted by such staff as may be decided by the State Government.(4)The State Government may appoint one or more Special Public Prosecutors on such terms and conditions, as may be prescribed, to make applications to the authorised officer and conduct cases before the said officer for confiscation of the money and other property under the Act. The tenure of Special Public Prosecutor shall ordinarily be of three years.
