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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(c) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(c)If the District Magistrate agrees that an investigation may be made, the senior officer of the department concerned present in the station should (i) request the District Magistrate to arrange for the investigation to proceed from day to day, (ii) see that all witnesses and documents are made available to the investigating officer and (iii) associate with the investigating officer of the department who is not personally concerned with the inregularing leading up to the loss, but who is fully congnizant of the rules and procedure of the office in which the loss has occurred.