Section 8(4) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
(4)The State Government may appoint one or more Special Public Prosecutors on such terms and conditions, as may be prescribed, 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. The tenure of Special Public Prosecutor shall ordinarily be of three years.
