Section 25(1) in The Code of Criminal Procedure, 1973
(1)The State Government shall appoint in every district one or more Assistant Public Prosecutors for conducting prosecutions in the Courts of Magistrates.[(1-A) The Central Government may appoint one or more Assistant Public Prosecutors for the purpose of conducting any case or class or cases in the Courts of Magistrates.] [Inserted by Act 45 of 1978, Section 9, w.e.f. 18.12.1978.]
