Section 84(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)When a prosecution is instituted against a Government servant on account of an act done by him in his official capacity, Government may defray the expenses of his defence, provided his act was justified by law, or provided that he believed himself after due care and attention to be justified by law in doing it. A pre-requisite for. Government's assistance is that the act of the Government servant must be either,(i)in strict accordance with law, or(ii)else be covered by any of the recognised exceptions enumerated in Sections 75 to 79 of the Indian Penal Code (45 of 1860).
