Section 7(2) in Andhra Pradesh Special Courts Rules, 2017
(2)The declaration shall be published in the official Gazette and communicated to -(i)the Court;(ii)the concerned Court of the Special Judge under the Prevention of Corruption Act, 1988 from which the pending proceedings stand transferred;(iii)the investigating agency or agencies;(iv)the person concerned;(v)the Government in Vigilance Department; and(vi)any other authority as may be considered expedient by the State Government.
