Section 23 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
23. The Special Public Prosecutor.
- The Special Public Prosecutor appointed under sub-section (1) of Section 85 of the Act shall be entitled to receive fee or remuneration on par with fee or remuneration paid to Special Public Prosecutor appointed under the Scheduled castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (central Act 33 of 1989).
