(2)The State Government shall also appoint a Public Prosecutor in every District and the police may consult and seek his advise on any legal issues and matters including the adequacy or otherwise of the available evidence as deemed necessary in various cases investigated by them. Cases which need legal advice will be referred to the Public prosecutor by the District Superintendent of Police/Deputy Commissioner concerned or by the Special Superintendent of Police (CID) as the case may be or by their Supervisory Officers.
