Section 4(3) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(3)If the State Government is satisfied or has reason to believe that a [Special Public Prosecutors or an Exclusive Special Public Prosecutors] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).] so appointed or specified has not conducted the case to the best of his ability and with due care and caution, his name may be, for reasons to be recorded in writing, denotified.
