Section 33 in The Rajasthan Law And Judicial Department Manual, 1952
33. Employment of counsel for special reasons in civil or criminal cases.
- In any civil or criminal case Government may sanction of its own initiative or an representation received from local offices -(a)the engagement of more than one Private Legal Practitioner to represent Government, or(b)the engagement of a Private Legal Practitioner to assist the Advocate General, the Government Advocate, the Public Prosecutor as the case may be. or(c)any special arrangements which the circumstances of the case may require.
