Section 8(12) in Bihar Anti Terrorist Squad Rules, 2014
(12)The Assistant Prosecution Officer of the Squad shall advise on legal matters during the course of investigation. They shall be responsible for vetting the final report, presenting exhibits, documents and witnesses in the court, conducting trials, monitoring appeals and revisions, preparing the rejoinder to the writs and petitions filed before the court from time to time, etc. Special counsels may be engaged on payment basis for the prosecution of special cases.
