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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(e) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(e)If it is decided to prosecute, the departmental representative should ascertain from the prosecuting officer whether having regard to the engagements of the prosecuting staff and the state of work in the court which ordinarily hear the case, it is necessary to move the District Magistrate to make special arrangements for a speedy trial, and should request prosecuting officer to make any application that he may think necessary.