Section 198 in The Rajasthan Law And Judicial Department Manual, 1952
198. No power of attorney to Public Prosecutor (Government Pleader) in such cases.
- The Government Pleader in such suits and appeals is an officer recognised by the law and by the Court itself when it issues a notice upon him, and needs no power of attorney when he appears in cases under Orders XXXIII and XLIV of the First Schedule to the Code of Civil Procedure, 1908 (V of 1908).
