Section 199 in The Rajasthan Law And Judicial Department Manual, 1952
199. Where there Is no Public Prosecutor (State) notice to be served on the Collector.
(1)If no Public Prosecutor State is stationed at the Headquarter of any court, the notice referred to in rule 155 will be served on the Collector. The Collector is appointed to be Government Pleader for his district for discharging the functions of Government Pleader under rules 6 and 9 of Order XXXIII of the first schedule of the Code of Civil Procedure. 1908, (V of 1908), in respect of such cases arising in Court at the Headquarters of which no Government Pleader is stationed.(2)If the Collector decides that the application to sue or appeal in forma pauperis is fit to be opposed, he will ordinarily engage a local lawyer to appear and act on behalf of the Government.Note :- The local lawyer so engaged will be selected from amongst the panel of lawyers for Government cases where such a panel has been appointed.
