Section 19(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Without prejudice to provisions contained in sub-sections (1) and (2), where no Assistant Public Prosecutor is available for the purposes of any particular case, the District Magistrate may appoint any other person to be the Assistant Public Prosecutor in charge of that case after giving notice of fourteen days to the State Government:Provided that no police officer shall be eligible to be appointed as an Assistant Public Prosecutor, if he-(a) has taken any part in the investigation into the offence with respect to which the accused is being prosecuted; or(b) is below the rank of Inspector.[Similar to Section 25 from Old CrPC-Also Refer]
