Section 70 in The Rajasthan Law And Judicial Department Manual, 1952
70. Assistance to Advocate General.
- (l) It may occasionally happen in a criminal appeal or in a case of exceptional difficulty before the High Court that the Advocate General would be materially assisted by an interview with or the help of, the Public Prosecutor, or private legal practitioner engaged in the case, or the prosecuting inspector, or the investigation officer who may have dealt with the case. The District Magistrate should arrange for this when the necessity arises, but Government's sanction should be obtained in advance before the services of the Public Prosecutor or Private Legal Practitioner are requisitioned under this rule.(2)When applying for Governments sanction under sub-rule (1) the District Magistrate should explain the reasons for which such assistance is considered necessary and, if such application is made at the instance of the Advocate General that fact should also be stated. It should not be assumed that Governments sanction will be given as a matter of routine.(3)A Public Prosecutor or a Private Legal Practitioner engaged under this rule shall be entitled to a fee of Rs. 30/- for every day on which he is engaged in assisting the Advocate General; and if he comes from outside the place of hearing to travelling allowance and daily allowance admissible under the rules.
