Section 19 in The Rajasthan Law And Judicial Department Manual, 1952
19. Duties in criminal courts.
(1)The Public Prosecutor shall perform the following duties in the criminal courts, namely:-(a)he shall conduct the prosecution in all cases committed to the Court of Session in the area for which he is appointed;(b)he shall appear, when instructed by the District Magistrate, in appeals, references, revisions and other miscellaneous criminal proceedings before such court of Session: and(c)he shall appear, when instructed by the District Magistrate, in any criminal proceedings in any court, at the head quarters of the district in which he resides.(2)The Public Prosecutor may be instructed by the District Magistrate to appear in any criminal proceedings in any other court in the area for which he is appointed:Provided that he shall not be so instructed unless he is willing to act and can do so without detriment to the discharge of his other duties under this rule
