Section 23(8) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(8)The Assistant Government Pleaders and the Special Public Prosecutors may indicate proposals for preferring appeals or revisions in respect of cases conducted by them, but they will move through District Magistrate of the district. The Assistant Government Pleaders may discharge the same functions as the Government Pleader of the district in respect of pleadings and Section 80 notices arising within the respective sub-divisions. In those cases, the District Magistrate shall, if he considers the case to be exceptionally important and complicated, obtain the opinion of the Government Pleader before forwarding the matter to the Advocate-General.
