Section 17(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)A Public Prosecutor is also the Government pleader appointed by the Central Government under clause (a) of rule 8(b) of Order 27 of the First Schedule to the Code of Civil Procedure. 1908 (V of 1908). in relation to any suit by or against the Central Government, or against a public officer in the service of that Government in any court in Rajasthan.
