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The Delhi Special Police Establishment Act, 1946 2[4BA. Director of Prosecution. - (1) There shall be a Directorate of Prosecution headed by a Director who shall be an officer not below the rank of Joint Secretary to the Government of India, for conducting prosecution of cases under this Act. (2) The Director of Prosecution shall function under the overall supervision and control of the Director. (3) The Central Government shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission. (4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to hi conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.] 2. Ins. by Act 1 of 2014, s. 58 and the Schedule (w.e.f. 16-1-2014).    |
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