Section 25 in The Rajasthan Law And Judicial Department Manual, 1952
25. Relations with District Magistrates and Police.
(1)The Public Prosecutor should apply for any instructions he may need to the District Magistrate, and shall keep in close touch with him in the discharge of his duties in the criminal courts.(2)He shall also keep in close touch with the District Superintendent of Police, and other responsible police officers in the discharge of his duties in the criminal courts, and shall furnish such police officers with any information or reports relating to such cases as may reasonably be demanded from him.
