Section 31 in The Protection of Children from Sexual Offences Act, 2012
31. Application of Code of Criminal Procedure, 1973 to proceedings before a Special Court.—
Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) (including the provisions as to bail and bonds) shall apply to the proceedings before a Special Court and for the purposes of the said provisions, the Special Court shall be deemed to be a court of Sessions and the person conducting a prosecution before a Special Court, shall be deemed to be a Public Prosecutor.
