Section 27 in The Rajasthan Law And Judicial Department Manual, 1952
27. Consultation with the Advocate General or Legal Remembrancer.
- If in any case, a Public Prosecutor thinks that an interview, with the Advocate General or Legal Remembrancer is necessary in connection with any legal question arising out of such case, he may, with the previous consent of the District Magistrate, interview the Advocate General or Legal Remembrancer as the case may be. This interview shall be deemed to be an interview within the meaning of rule 70 for purposes of his fees and travelling allowances and daily allowance.
