Section 11 in The Rajasthan Law And Judicial Department Manual, 1952
11. Offices held by Legal Remembrancer, his powers and duties.
(1)The Legal Remembrancer is secretary to Government in the Law and Judicial Department.(2)The Legal Remembrancer exercises control over all the Public Prosecutors.(3)He is authorised to act for Government in respect of all judicial proceedings in any civil court within the State and is the recognised agent of Government under rule 2 of Order 27 of the First Schedule to Code of Civil Procedure. 1908 (5 of 1908).(4)His duties in addition to those indicated in the preceding sub-rules are -(a)to advise the State Government in any matter the disposal of which depends upon the interpretation of law;(b)to advise executive departments in the drafting of conveyances. agreements and other formal deeds;(c)to superintend the conduct of all litigations, civil and criminal to which Government is a party or in which Government is interested; and(d)to advise the Court of Wards in all civil litigation and to arrange for the conduct of all civil suits, appeals and proceedings affecting the Court of Wards, if so directed by Government.Public Prosecutors
