Section 22 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
22. Special Public Prosecutor.
- For every Special Court the State Government shall, by notification in the Gazette, specify a Public Prosecutor, or appoint an advocate who was in practice as an advocate for not less than seven years, as Special Public Prosecutor for the purpose of conducting the cases under this Act, in that Court.
