Section 22 in The Rajasthan Law And Judicial Department Manual, 1952
22. Duties In cases under the Local Fund Audit Act.
- The Public Prosecutor residing at the head quarters of a District Judge shall, whenever required to do so, appear the District Judge and represent the Collector in proceeding under clause (a) of Section 14(1) of the Rajasthan Local Fund Audit Act, 1954 (28 of 1954) as provided in rule 114.
