Section 176 in The Rajasthan Law And Judicial Department Manual, 1952
176. Officers who may institute or consent to the institution of suits relating to Public matters.
(1)Under section 91 of the Code of Civil Procedure, 1908 (V of 1908) as suit for relief against nuisance may be instituted by the Advocate-General, or by 2 or more persons who have obtained his consent in writing.(2)Under section 92 of that Code, a suit relating to a breach of a trust created for public purposes of a charitable or religious nature, or asking for the direction of the Court for the administration of such a trust, may be instituted by the Advocate-General or by two or more persons interested in the trust who have obtained his consent in writing.(3)Under section 93 of the Code, the powers conferred by section 91 and 92 on the Advocate-General are exercised with the previous sanction of the State Government also by the Collectors within their respective districts.
