Section 188 in The Rajasthan Law And Judicial Department Manual, 1952
188. Public Prosecutor to examine decrees in pauper cases.
- When the application to sue or to appeal in forma pauperis has been allowed and an order is made under rule 10, rule 11 or rule 12 of Order XXXIII of the first schedule to the Code of Civil Procedure, 1908 (V of 1908), the court is required by rule 14 forthwith to cause a copy of the decree to be forwarded to the Collector. The Public Prosecutor should examine this decree carefully and see that all Government claims have been definitely included and charged by the Court to one of the parties to the suit. If this has not been done he should immediately apply for amendment of the decree.
