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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(h) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(h)The Senior Officer of the department concerned present in the station should see that, in addition to the reports required under clauses (a), (b) and (d) above, prompt reports are submitted to Government through the usual channel regarding :
(i)the commencement of a police investigation;
(ii)the decision to prosecute in any particular case;
(iii)the result of any prosecution;
(iv)the decision to proceed further in revision or appeal in any case;
(v)the result of any proceedings in revision or appeal.
(vi)Notwithstanding any thing contained in clause (b) to (h) the Senior Officer of the department concerned present in the station, may, if he thinks fit, refer any matter through the usual channel for the orders of Government before taking action.