Section 119 in The Rajasthan Law And Judicial Department Manual, 1952
119. Responsibility of officer-in-charge or Public Prosecutor for timely action in suits.
- The officer-in-charge or the Public Prosecutor if engaged, shall be responsible for seeing that timely action is taken where revision of any interim order passed in the course of a suit is required. He should, therefore, forward through the Head of the Department a copy of such order as soon as it is passed to Government in the Law and Judicial Department with his recommendations.
