102. Employment of Public Prosecutor for defence in cases brought by private parties. [§ 3, Act V, 1861].
- n all cases of criminal prosecutions brought against police officers for acts done in the performance of their public duties. Public Prosecutors are bound to defend them and are entitled to fees provided that the Provincial Government has sanctioned the defence being undertaken by the Provincial Government at its.expense. The sanction of the Provincial Government shall, in the first instance, be obtained by the departmental head of the officer through the Legal Remembrancer before any action is taken in this behalf unless there be no time for such reference.
