Section 23 in The Rajasthan Law And Judicial Department Manual, 1952
23. Advisory and other duties.
(1)The Public Prosecutor shall advise the District Magistrate on any legal question arising out of any criminal proceeding which has been instituted or is proposed to be instituted within the Public Prosecutors jurisdiction.(2)He shall also advise the Collector and departmental officers in civil matters of an urgent nature whenever there is no time to make a reference to the Legal Remembrancer and shall further render them such assistance as is required under these rules in matters connected with suits and appeal filed or proposed to be filed by or against Government within the Public Prosecutors jurisdiction.
