Section 34 in Punjab Rights of Persons with Disabilities Rules, 2019
34. Appointment of Public Prosecutor.
(1)The Public Prosecutor to be appointed by the State Government in every Special Court shall,-(a)have practical experience of handling cases of persons with disabilities;(b)have an experience at the Bar for not less than seven years; and(c)be well versed with local language and customs.(2)The fees and other remunerations of the Special Public Prosecutor specified or appointed under sub-section (1) of section 85 shall be the same as that of Public Prosecutor appointed by the State Government under the Code of Criminal Procedure, 1973 (2 of 1974) for conducting the cases before a Court of Session.
