Section 5A(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(b)reference to Advocate General in section 15 of the said Act shall be construed as reference to [the public prosecutor appointed by the State Government under sub-section (1) of section 24 of the Code of Criminal Procedure, 1973 or such other law officer] as the State Government may by notification, specify in that behalf;
