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State of Assam - Section

Section 40 in Criminal Rules (Assam)

40.

In the event of a temporary vacancy in the office of Public Prosecutors, the Deputy Commissioner shall, in consultation with the District Judge, appoint a qualified pleader to act in the office until relieved by the Public Prosecutor duly appointed. The Deputy Commissioner shall forthwith report to the Legal Remembrancer, the occurrence of every such vacancy and the making or cancellation of every such appointment.