When a prosecution is instituted by a Public Officer against a Public Officer for acts done in the discharge of his public duty the latter shall be left to defend himself, but Government will defray all reasonable costs incurred in the event of his being acquitted and it being shown that his conduct throughout has been free from all blame. If, though the accused Government Officer is acquitted of the offence charged, his conduct should appear not to be free from blame, he shall receive only such portion, if any, of the cost incurred by him as may seem fitting to the State Government.
