(1)For every Special Court set up under Section 30C of the Act, the State Government, as per the procedure laid down under Section 24 of the Code of Criminal Procedure, 1973 ( Act 2 of 1974), may appoint a person to be the Special Public Prosecutor and more than one person to be Additional Public Prosecutors.(2)Notwithstanding anything contained in sub Rule (1) above, the Government may appoint a Special PP for every district from amongst the panel prepared by the District Magistrate in consultation with the Session Judge.(3)A Special/Additional PP so appointed under sub Rule (2) above, may be removed upon the report of the District Magistrate.
