Section 8(2) in The Orissa Special Courts Act, 2006
(2)Save as expressly provided in this Act, the provisions of the Code and of the Prevention of Corruption Act, 1988 shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purpose of the said provisions, the persons conducting a prosecution before a Special Court shall be deemed to be a Public Prosecutor.
