Section 30 in The Rajasthan Law And Judicial Department Manual, 1952
30. Employment of counsel in criminal cases wherein Public Prosecutor is unable to appear.
- In any criminal case in which the Public Prosecutor is unable to appear the District Magistrate may engage a Private legal practitioner, provided that the District Magistrate considers the case to be of such difficulty or importance that it cannot be adequately be conducted by the police prosecuting staff.
