Section 15 in The Rajasthan Law And Judicial Department Manual, 1952
15. Term of office.
- A Public Prosecutor shall be appointed for a period of three years, including the period of his probation, and may be re-appointed for further periods not exceeding three years at a time. Ordinarily no person will be appointed a Public Prosecutor after he attains the age of 60 years or continued in that office after he attains that age. Notwithstanding the expiry of the period, of his term of appointment, a Public Prosecutor shall continue as such until he is re-appointed or his successor is appointed.
