Section 118 in The Rajasthan Law And Judicial Department Manual, 1952
118. Further instructions from Legal Remembrancer.
(1)Once orders are issued under rule 116 it should not be necessary to refer again to Government unless -(a)special instructions are required on some unusual point:(b)proposals are made for reference on arbitration: or(c)proposals are made to compromise the suit.(2)Although Government is prepared to ask the Legal Remembrancer to assist Public Prosecutors with advice, it is on the understanding that Public Prosecutors are primarily responsible for the conduct of cases in their charge: and references should not be made under this rule on ordinary points of law and procedure.
