The Deputy Commissioner is authorised to employ the Public Prosecutor without reference to the Legal Remembrancer in any case in a Magistrate's Court within his District which presents difficulties of Law or evidence beyond the capacity of the Court Police:Provided that at sub-divisional headquarters where there is a Public Prosecutor the Sub-divisional Magistrate shall exercise the powers of the Deputy Commissioner in respect of his own sub-division. In all such cases the fact of his employing the Public Prosecutor and the reasons for doing so shall be reported and a monthly return showing the cost incurred therefor submitted to the Commissioner.
