Section 34(2) in Punjab Rights of Persons with Disabilities Rules, 2019
(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.
