Section 76 in The Rajasthan Law And Judicial Department Manual, 1952
76. Procedure in cases requiring sanction.
(1)When the case falls within the scope of Section 197 of Code of Criminal Procedure, 1898 (V of 1898) no prosecution can be instituted without the previous sanction or consent as the case may be, of the Government.(2)The departmental authorities should consult the District Magistrate and submit a complete report to Government through the head of the department concerned. Further steps to be taken will be indicated in Government's orders.(3)If there by doubt whether Section 197 of Code of Criminal Procedure, 1898 (V of 1898) applies the Legal Remembrancer should invariably be consulted.
