Section 23(5) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(5)In cases of criminal appeal or revision, the proposal shall be forwarded by the District Magistrate with the opinion of the Public Prosecutor to the Advocate-General, who, after examining the case, will convey his opinion to the Government. The decision of the Government will be communicated to the appropriate level for taking necessary action.
