Section 20 in The Rajasthan Law And Judicial Department Manual, 1952
20. Duties in civil courts.
- The Public Prosecutor shall be engaged to conduct civil cases on behalf of Government or the Court of Wards tried in any court, other than the High Court, situated at the head quarters of the District in which he resides:Provided that -(i)he shall not be so engaged unless he is willing to act and can do so without detriment to the discharge of his duties in the criminal court: and(ii)the Collector may, by special order, appoint another legal practitioner instead of the Public Prosecutor in Court of Wards cases.
