Section 9(3) in Andhra Pradesh Special Courts Rules, 2017
(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)].
