Section 51(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)Engagement of Public Prosecutors in Magistrates court. - The prosecuting staff maintained by the Police Department should suffice for the great majority of criminal trials in Magistrates Courts. In cases of special difficulty of importance, however, the District Magistrate may, subject to the provisions of rule 19 instruct the Public Prosecutor or additional Public Prosecutor or Assistant Public Prosecutor to appear. The power should be sparingly used only when the District Magistrate considers that the police prosecuting staff is inadequate.
