Section 15(c) in Police Regulations, Calcutta, 1968
(c)He shall, also, if necessary, reinforce the prosecuting staff and, if police prosecutors are not available for this purpose, approach the Commissioner (through Deputy Commissioner of Police, Detective Department) to move the Legal Remembrancer for the engagement of legal practitioners as public prosecutors. It is essential that the prosecuting staff detailed for such cases should be sufficient to give undivided attention to them.
