Section 83 in The Rajasthan Law And Judicial Department Manual, 1952
83. Reporting prosecution.
(1)When a prosecution is instituted against a Government servant for anything done by him in his official capacity he shall at once inform his superior officer and the head of the department and report to them as soon as possible thereafter the facts and circumstances of the cases.(2)The head of the department shall then make or have such inquiries made as may be necessary and forward the report to Government with his comments and recommendations for orders.
