Section 7(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)Under clause (2) of Article 165 of the Constitution the Governor has assigned, in addition to the duties arising under sub-rule (1), the following duties to the Advocate General, namely:-(a)to prepare briefs for use of counsel engaged to represent Government in all appeals and references, civil or criminal, before the Supreme Court in which Government is a party,(b)to represent Government in the Supreme Court in all cases, in which Government is a party or in any other case in that court in which his services may be requisitioned by Government:(c)to represent Government in the High Court in the following cases, namely :-(i)all civil or criminal cases on the original side including prosecutions under the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [Reference to old Criminal Procedure Code, 1898 Is deemed to have reference to the new Criminal Procedure Code, 1974.], before the High Court:(ii)Criminal cases which the High Court transfers from any other court in the State for trial before itself:(iii)Appeals to the High Court against the judgment of any Judge of the Court exercising jurisdiction on the original side:(iv)Appeals by accused persons against capital sentences and against convictions for murder in any of its forms;(v)Appeal by Government against orders of acquittal;(vi)Appeals by accused persons against decisions of Sessions Judges, set down for hearing both parties, in which counsel appears for the appellant;(vii)Revisions in which applications have been filed by Government;(viii)Revisions filed on behalf of private persons and set down for hearing both parties in which counsel appears for the applicant;(ix)Proceedings regarding the transfer of cases, which have been set down for hearing both parties;(x)Any other proceedings in which his service may be requisitioned by Government;(d)to represent Government in all suits, appeals, revision, references and other proceedings of civil nature in which Government is a party in the High Court;(e)to represent Government in any civil, criminal or quasi criminal proceedings of special importance in the High Court, or in any court, or before any authority in the State, if his services are requisitioned by Government;(f)to represent the Court of Wards in the High Court in civil appeals, revisions, references and other proceedings of civil nature in which the court of Wards is a party, if his services are requisitioned by Government:(g)to represent Government in all cases before the Board of Revenue, Industrial Tribunal or Labour Court, in which his services may be requisitioned by Government;(h)to represent Government in all departmental or other enquiries instituted under orders of Government in which his services may be requisitioned by Government;(i)to represent a party in the High Court or any court in the State in any case in which Government is not a party but in which public interests are involved, if his services are requisitioned by Government;(j)to advise Government on any legal matter which may be referred to him for opinion;(k)to scrutinize such draft bills as may be referred to him for scrutiny by the Law and Judicial Department and to advise generally upon the proposed measures;(l)to report to the Law and Judicial Department any flaws in any law and any matters arising out of cases in which he has appeared, which he considers, should be brought to the notice of Government:(m)to attend and take part in the proceedings of the State Legislative Assembly, when required to do so by Government;(n)to assist the Legal Remembrancer in conveyancing work and to draft such instruments and other legal documents as Government may require;(o)to assist the Legal Remembrancer in all matters in which the Legal Remembrancer may seek his advice;(p)to advise District Officers, in respect of any proceedings, civil or criminal which he has conducted or which he may be conducting on behalf of Government;(q)to advise, when required by Government, the Court of Wards in matters of civil nature in which litigation may arise or which are the subject of litigation;(r)to report to Government the result of all cases instituted or conducted by him at the instance of or on behalf of Government;(s)to procure copies of any judgment or order passed by the High Court which may be required by Government or may contain comments on actions taken by Government; and(t)to discharge all such duties as are imposed on him by any law for the time being in force in the State.
