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State of Rajasthan - Section

Section 1 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

1. Scope of the Rules

- These rules relate to departmental prosecution i.e. Criminal cases instituted at the instance of a Government Officer relating to acts of which he has knowledge in his official capacity. They are intended mainly to help officers who have no experience of the procedure followed in the institution and conduct of cases in Criminal Courts.