Section 181 in The Rajasthan Law And Judicial Department Manual, 1952
181. Notice to Public Prosecutor (Government Pleader).
(1)When an application to sue or to appeal in forma pauperis is filed in court, notice is given to the Government Pleader under rule 6 of Order XXXIII or rule 1 of Order XLIV of the first schedule to the Code of Civil Procedure, 1908, (V of 1908), as the case may be.(2)On receipt of the notice, the Public Prosecutor shall at once submit a report to the Collector setting forth :-(a)the name, description and place of residence of the applicant;(b)the relief claimed;(c)the schedule of property belonging to the applicant; and(d)the date fixed for hearing.(3)The Public Prosecutor may, if necessary, take steps for obtaining an adjournment of the hearing of the application for a period sufficient for the completion of the enquiry by the Collector.
