Section 141 in The Rajasthan Law And Judicial Department Manual, 1952
141. Appeals against decisions in favour of Government.
(1)When an appeal is made against any decision given in favour of Government, the officer-in-charge of the case shall take such measures as may be necessary to uphold the decision.(2)Ordinarily it should not be necessary to apply for instructions to the Law and Judicial Department, but a reference may be made in cases of doubt or difficulty, or when new pleas are raised:Provided that in important cases the Public Prosecutor shall report his proposals for the defence of the appeal to the Law and Judicial Department for approval.
