Section 11(4) in The Rajasthan Law And Judicial Department Manual, 1952
(4)His duties in addition to those indicated in the preceding sub-rules are -(a)to advise the State Government in any matter the disposal of which depends upon the interpretation of law;(b)to advise executive departments in the drafting of conveyances. agreements and other formal deeds;(c)to superintend the conduct of all litigations, civil and criminal to which Government is a party or in which Government is interested; and(d)to advise the Court of Wards in all civil litigation and to arrange for the conduct of all civil suits, appeals and proceedings affecting the Court of Wards, if so directed by Government.Public Prosecutors
