411. Public Prosecutors and Court officers. [§ 12, Act V, 1861].
- The prosecuting staff in each district shall consist of-(i)the Public Prosecutor who conducts prosecutions before the Sessions Court, and in important cases before Magistrate's Courts. All Government Pleaders are ex-officio Public Prosecutors, but in some district and Sub-divisional headquarters another pleader or advocate is appointed to be Public Prosecutor.(ii)an Inspector at the headquarters station of every district, and an Inspector or a Sub-Inspector at the headquarters of each subdivision. These officers are styled Court officers, and are assisted by Sub-Inspectors, Assistant Sub-Inspectors and constables according to requirements.
