Section 20(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)A person shall be eligible to be appointed,-(a) as a Director of Prosecution or a Deputy Director of Prosecution, if he has been in practice as an advocate for not less than fifteen years or is or has been a Sessions Judge;(b) as an Assistant Director of Prosecution, if he has been in practice as an advocate for not less than seven years or has been a Magistrate of the first class.
