Section 199(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)If no Public Prosecutor State is stationed at the Headquarter of any court, the notice referred to in rule 155 will be served on the Collector. The Collector is appointed to be Government Pleader for his district for discharging the functions of Government Pleader under rules 6 and 9 of Order XXXIII of the first schedule of the Code of Civil Procedure. 1908, (V of 1908), in respect of such cases arising in Court at the Headquarters of which no Government Pleader is stationed.
