Section 12 in The Rajasthan Law And Judicial Department Manual, 1952
12. Appointment.
- All appointments of Public Prosecutors shall be made by Government. Government may call for recommendations for these posts from the District Magistrate at the Head Quarters of the Sessions Division or other area concerned. The District Magistrate shall then consult the District & Sessions Judge demi-officially and submit the later's opinion along with his own and also a list of pleaders practising in his district direct to Government.
