Section 29 in The Rajasthan Law And Judicial Department Manual, 1952
29. Employment of counsel in criminal cases wherein Public Prosecutor is bound to appear but is not available.
(1)In any criminal case in which the Public Prosecutor is bound to appear or may be instructed to appear under rule 19, but is unable to appear, the District Magistrate may engage a Private legal practitioner.(2)This rule should be employed only to tide over temporary inability of the Public Prosecutor and should not be used if there is reason to believe that the inability is likely to be prolonged in the latter case the District Magistrate should make proposals for the appointment of a successor, either temporarily or permanently, as the circumstances may require.
