Section 19(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)The Public Prosecutor shall perform the following duties in the criminal courts, namely:-(a)he shall conduct the prosecution in all cases committed to the Court of Session in the area for which he is appointed;(b)he shall appear, when instructed by the District Magistrate, in appeals, references, revisions and other miscellaneous criminal proceedings before such court of Session: and(c)he shall appear, when instructed by the District Magistrate, in any criminal proceedings in any court, at the head quarters of the district in which he resides.
