Section 14 in The Orissa State Prosecution Service Rules, 1997
14. Allotment of Duties.
- 14.1. An Assistant Public Prosecutor may be attached to one or more Magisterial Courts.14.2An Additional Public Prosecutor or Public Prosecutor may be attached to one or more Courts of Sessions.14.3The Public Prosecutor of the District may allot Courts to the Assistant Public Prosecutors and Additional Public Prosecutors posted in the District to conduct Cases in Criminal Courts.14.4Notwithstanding anything in the preceding sub-rules the Director of public Prosecution shall have the over all control/supervision in the matter of allotment of duties to the cadres.
