Section 15 in The Orissa State Prosecution Service Rules, 1997
15. Accountability.
- 15.1. For the Performance in the Courts-(a)The Assistant Public Prosecutors and Additional Public Prosecutors shall be answerable to the Public Prosecutors of the District.(b)The Public Prosecutor shall be answerable to the Deputy/Joint Director of Public Prosecution; and(c)The Director of Public Prosecution shall be answerable to the Government in Home Department.(d)Notwithstanding above, all the cadres shall also be directly answerable to the Director of Public Prosecution.15.2The Additional Public Prosecutor and the Public Prosecutor shall be under the administrative control of the Director of Public Prosecution.15.3The Assistant Public Prosecutors shall be under the administrative control of the Superintendent of Police of the District.
