Section 24 in The Rajasthan Law And Judicial Department Manual, 1952
24. Disabilities.
(1)A Public Prosecutor shall not appear for the defence in any inquiry under Chapter XVIII of the Code of Criminal Procedure, 1898 (V of 1898)] [Reference to Criminal Procedure Code. 1898 shall be deemed to be reference to Criminal Procedure Code. 1974.], (enquiry into cases triable by Court of Session or High Court).(2)He shall not take up any criminal case on behalf of any private person, whether a complainant or an accused, in which he has reason to believe that his services have been or likely to be requisitioned by Government.(3)He shall not give legal advice to private persons in matters in which the interest of these persons are adverse to Government.(4)He shall not give advise in any case to private person if, in his opinion, he is likely to be called upon to assist Government in the same case.
