Section 12 in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
12. Special Public Prosecutor.
- The Government may, by order appoint one or more Advocates of not less than ten years standing as a Special Public Prosecutor in consultation with the District and Sessions Judge of the concerned District or the Principal Judge of the City Civil and Sessions Court, Greater Bombay for the purpose of conducting the cases in the Designated Court.
