Section 8(2) in Conduct of the Government Litigation, Rules, 2000
(2)Duties of Public Prosecutor in the High Court;Unless otherwise provided in these rules, it shall be the duty of the Public Servant in the High Court to appear on behalf of the State or its officers or any other Public Servant in the High Court:-(i)In connection with Writs of Habeas Corpus;(ii)In every case submitted to the High Court under section 366 of the Code of Criminal Procedure for confirmation of a sentence of death;(iii)In every appeal for enhancement of sentence under section 377 of the Code of Criminal procedure;(iv)In every appeal under section 378 of the Code of Criminal Procedure;(v)In every appeal against a conviction heard by the High Court under section 386 of the Code of Criminal Procedure, if in such appeal the accused person (or when there are several accused persons, any one of them) is represented by a counsel;(vi)In all cases for transfer and bail applications;(vii)In every application in criminal case filed in the High Court on behalf of the State for the exercise by the High Court of its powers of reference and revision;(viii)In all cases of contempt of court in which he is required to appear;(ix)In any other case in which he is required to do so by the Legal Remembrancer.
