Section 2 in The Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1980
2. Amendment of section 24 (Central Act 2 of 1974).
- In section 24 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),-(a)in sub-section (6), after the expression "sub-section (5)", the following shall be inserted, namely:-"but subject to the provisions of sub-section (6-A)";(b)after sub-section (6), the following sub-section shall be inserted, namely:-"(6-A) Notwithstanding anything contained in sub-section (6), the State Government, may appoint a person, who has been in practice as an advocate for not less than seven years, as the Public Prosecutor or Additional Public Prosecutor for the district and. it shall not be necessary to appoint the Public Prosecutor or Additional Public Prosecutor for the district from among the persons constituting the Cadre of Prosecuting Officers in the State of Tamil Nadu and the provisions of sub-sections (4) and (5) shall apply to the appointment of a Public Prosecutor or Additional Public Prosecutor under this sub-section.";(c)in sub-section (7), after the expression "sub-section (6)", the expression "or sub-section (6-A)" shall be inserted.
