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Kerala HC Approves New Public Prosecutor Appointment Guidelines After a Minor Revision - (09 Jul 2026)

CIVIL

Ker HC approved State's draft rules for appointing District Government Pleaders, Public Prosecutors & Additional Public Prosecutors after ordering one revision. It directed that Clause 3 replace "due regard" with "due primacy" to give District Judge's views greater significance in selection process.

Tags : APPOINTMENT; PUBLIC PROSECUTOR; GUIDELINES  

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