Section 2 in Rules Regarding Assistance to Government Servants in Criminal Cases Instituted by or Against Them, (1951)
2. Assistance in Prosecution for defamation
- When Government on an application by a Government servant considers it desirable that he should prosecute under section 500 of Indian penal Code for a defamation uttered or published against him in his capacity as a public servant, it will assist him and engage the Public Prosecutor to appear. The application should be made through the District Magistrate or the head of the Department.
