Section 2(n) in Conduct of the Government Litigation, Rules, 2000
(n)"Public Prosecutor" means any advocate appointed as a Public Prosecutor by Government in the Law Department for the High Court and for every district in the State under sub-section (1) and (3) of section 24 of the Code of Criminal Procedure, for conducting any prosecution, appeal, application or other proceedings on behalf of the State and includes an Additional Public Prosecutor and Assistant Public Prosecutor;
