Section 77 in The Rajasthan Law And Judicial Department Manual, 1952
77. Appointment of prosecutor in simple cases.
- In simple cases of departmental prosecutions for which the police are not responsible, the officer laying the complaint is responsible for the proper prosecution of the case. This should ordinarily be one by appointing a departmental officer or subordinate, familiar with the fact of the case to be prosecutor. Such prosecutor must ask for the courts permission to appear under Section 495 of the Code of Criminal Procedure, 1898 (V of 1898).
