Section 97(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)When an accused person has been called upon by the High Court to show cause why a lesser sentence should not be enhanced to a sentence of death, the District Magistrate on receipt of a notice for service upon the person called upon to show cause if he is satisfied that the accused is unable, because of poverty to engage counsel for his defence, furnish a certificate that the accused is entitled to be defended at Government expense.
