Section 4(1A) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(1A)The State Government in consultation with the Director Prosecution or in charge of the prosecution, shall also specify a panel of such number of Public Prosecutors and Exclusive Special Pubic Prosecutors, as it may deem necessary for conducting cases in the Special Courts and Exclusive Special Courts, as the case may be.
