Section 7 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers
7. 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 done by appointing a departmental officer subordinate familiar with the facts of the case to be prosecuted. Such prosecutor must ask for the Court's permission to appear under section 495 of the code of Criminal procedure, 1898.
