Section 4(1) in Rules Regarding Assistance to Government Servants in Criminal Cases Instituted by or Against Them, (1951)
(1)When a Prosecution is instituted against a Government servant on account of an act done by him in official capacity, Government may, defray the expenses of his defence, provided his act was justified by law, or provided he believed himself after due care and attention to be justified by law in doing it. A pre-requisite for Government's assistance is that the act of the Government servant must be either-(i)in strict accordance with law, or(ii)else be covered by any of the recognised exceptions enumerated in sections 76 to 79 of the Indian penal Code 1860, as adopted to the Rajasthan State.
