Section 55(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)As section 270 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 270 corresponds to Section 225 Criminal Procedure Code, 1974.] requires that in every trial before a court of Session the prosecution shall be conducted by a Public Prosecutor, the District Magistrate shall arrange for the appointment of a substitute under rule 29 whenever the Public Prosecutor is not available.
