Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 39 in Criminal Rules (Assam)

39.

Whenever the office of Public Prosecutor is vacant, the Deputy Commissioner, in consultation with the Sessions Judge, shall nominate one or more qualified pleaders for the appointment and submit the papers to the Legal Remembrancer. The Legal Remembrancer shall forward with his opinion the name or names of the nominated candidates to Government for such order as they may think fit to pass.