(a)In regard to prosecutions against officers, referred to in Section 197, Criminal Procedure Code, 1898, there will always be ample time to obtain the orders of Government for undertaking the defence of the officer and these shall be obtained. In the case of prosecutions against other public servants when it is impossible to obtain the orders of Government before the commencement of the proceedings, it must rest with the local officer to decide, subject to the control of the Government, whether the defence shall be undertaken by Government or not. When, however, it is probable that the orders of Government can be obtained in time, a full report shall be at once submitted to Government through the Legal Remembrancer.
