Section 2 in The Rajasthan Law And Judicial Department Manual, 1952
2. Definitions
- In these rules, unless there is anything repugnant in the subject or context,-(i)"Government" or "State Government" means the Government of Rajasthan;(ii)"Government Advocate" includes Deputy Government Advocate, Additional Deputy Government Advocate and Assistant Government Advocate:(iii)"Government servant" means a person appointed to public services and posts in connection with the affairs of the Union or of the State:(iv)"High Court" means the High Court of Rajasthan;(v)"Public Prosecutor" includes Additional Public Prosecutor, and Assistant Public Prosecutor, and in relation to civil litigation this term means Government pleader. Government Advocate or any other Law Officer who may be engaged to represent the Government in such matters; and(vi)"State" means the State of Rajasthan.
