Section 84(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)When a prosecution is instituted against a Government servant who is not removable from his office save by or with the sanction of Government or some higher authority as required by Section 197 of the Code of Criminal Procedure, 1898 (V of 1898) and such sanction has not been obtained, the court should be requested to reject the complaint for want of the sanction.
