Section 191 in The Rajasthan Law And Judicial Department Manual, 1952
191. Duties of the officer-in-charge of the pauper cases.
- The Collector shall on receipt of a copy of the order mentioned in rule 161 or the decree mentioned in rule 162 or rule 164 enter it with the connected papers and subsequent proceedings upon a file. The file should be placed in charge of an Assistant Collector whose duty it shall be to advise the Public Prosecutor as to the mode of execution, to ascertain the available assets and to proceed systematically in the case until the Government's claim is satisfied or until sanction is obtained to write off as irrecoverable any sums due to the Government. Where execution is sought by sale of immovable property such officer shall supply the Public Prosecutor with copies of all the papers required by law to be filed in such proceeding.
