Section 85 in The Rajasthan Law And Judicial Department Manual, 1952
85. Engagement of counsel.
- When the defence of a Government servant is sanctioned by Government, the service of the Public Prosecutor may be engaged if this is considered desirable. Where the services of the Public Prosecutor are not engaged, a Private Legal Practitioner may be engaged. The fee payable to the Public Prosecutor or Private Legal Practitioner for the whole case shall be such amount, not exceeding Rs. 100/- as the District Magistrate may fix according to the importance of the case. If it is proposed to fix the fee at the figure higher than Rs. 100/- sanction of Government shall be obtained. The said fee and any incidental charges, such as court-fee and diet money of witnesses, shall be borne by Government. In petty cases, the appearance of the Government servant himself should ordinarily suffice.
