Section 127 in The Rajasthan Law And Judicial Department Manual, 1952
127. Engagement of Public Prosecutor.
(1)If Government decides to institute the suit, the officer-in-charge should move the Collector to engage the Public Prosecutor to appear on behalf of Government.(2)In difficult cases the Public Prosecutor may be engaged to help in the departmental inquiry under rule 123 or in the preparation of the report under rule 125.
