Section 8 in Andhra Pradesh Control of Organised Crime Act, 2001
8. Public Prosecutor.
(1)For every Special Court, the State Government shall appoint a person to be the Public Prosecutor and may appoint one or more persons to be the Additional Public Prosecutor or Additional Public Prosecutors;Provided that the State Government may also appoint for any case or group of cases, a Special Public Prosecutor.(2)A person shall not be qualified to be appointed as a Public Prosecutor, an Additional Public Prosecutor or a Special Public Prosecutor unless he has been in practice as an advocate for not less than ten years.(3)Every person appointed as a Public Prosecutor or Additional Public Prosecutor or Special Public Prosecutor under this Section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of Section 2 of the Code, and the provisions of the Code shall have effect accordingly.
