Section 161(7) in Criminal Rules of Practice and Circular Orders, 1990
(7)Standing Counsel-cum-Special Public Prosecutor for Anti-Corruption Bureau and Special Police Establishment Cases, Andhra Pradesh.Note :- An additional copy will be forwarded to the Sessions judge in every case in which an accused person is in jail for communication to him and the acknowledgement of the accused as to the receipt of the whom judgment shall be obtained in every case.
