Section 17 in The Rajasthan Law And Judicial Department Manual, 1952
17. Status and powers.
(1)The Public Prosecutor is the person to whom under sub-section (1) of Section 218 of the Code of Criminal Procedure, 1898 (V of 1898), orders notifying commitments are issued by Magistrates within the area for which he is appointed.(2)A Public Prosecutor is also the Government pleader appointed by the Central Government under clause (a) of rule 8(b) of Order 27 of the First Schedule to the Code of Civil Procedure. 1908 (V of 1908). in relation to any suit by or against the Central Government, or against a public officer in the service of that Government in any court in Rajasthan.
