In cases of appeal and revision before the Court of Sessions the Deputy Commissioner may direct the Public Prosecutor to appear on behalf of Government without reference to the Legal Remembrancer. The Deputy Commissioner shall be responsible that a case does not fail because Government is not adequately represented in the Appellate Court. In all important appeals before the Sessions Judge (especially if the Appellant is represented by a pleader or counsel and it is unlikely that the complaint will be so represented) the Deputy Commissioner shall direct the Public Prosecutor to appear for the State.
