Section 7 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
7. Appointment of Special Public Prosecutors and their fees.
(1)One or more Special Public Prosecutors may be appointed by the State Government to institute and conduct cases in the Special Court. The tenure of Special Public Prosecutors shall ordinarily be of three years.(2)The State Government may appoint one or more Additional or Assistant Public Prosecutors on the recommendation of the Special Public Prosecutor to assist the Special Public Prosecutor.(3)The Special Public Prosecutors and Additional or Assistant Public Prosecutors shall be paid such fees and allowances at such rates as may be decided by the State Government from time to time.
