Section 82 in The Rajasthan Law And Judicial Department Manual, 1952
82. Assistance in prosecutions for defamation.
- When Government, on an application by a Government servant, considers it desirable that he should prosecute under Section 500 of the Indian Penal Code, 1860 (45 of 1860) for a defamation uttered or published against him in his capacity as a public servant it will assist him and engage the Public Prosecutor to appear. The application should be made through the District Magistrate or the head of the department.
