Section 9 in Andhra Pradesh Special Courts Rules, 2017
9. Authorised Officer.
(1)The State Government, in consultation with the High Court, shall nominate an officer belonging to the cadre of the District and Sessions Judge who is or has been a Sessions Judge or Additional Sessions Judge to act as the authorised officer for the purposes of the Act.(2)The office of the authorised officer shall function at such place as the State Government may notify and shall be assisted by such staff as may be decided by the State Government.(3)The State Government may appoint one or more Special Public Prosecutors [*] [Omitted 'on the recommendation of Advocate General' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] on such terms and conditions to make applications to the authorised officer and conduct cases before the said officer for confiscation of the money and other property under the Act. [*] [Omitted 'Tenure of Special Public Prosecutor shall ordinarily be of three years' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)].(4)The authorized officer may take assistance of any person or officer technically qualified or otherwise, in determining or evaluating the value of the property.
