Section 51(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Under [Section 492 of the Code of Criminal Procedure, 1898 (V of 1898)] [Section 492 Criminal Procedure Code, 1898 corresponds to Section 24 Criminal Procedure Code, 1974.] all prosecuting inspectors and sub-inspectors of police are appointed to be Public Prosecutors in the districts to which they are posted, for cases tried or enquired into by Magistrates after investigation by the police and for appeals heard by magistrates arising from such cases.
