Section 55 in The Rajasthan Law And Judicial Department Manual, 1952
55. Public Prosecutor to appear in all Sessions trials.
(1)On receipt of an order notifying the commitment of an accused to the Court of Session as provided in rule 17(1) the Public Prosecutor shall conduct the prosecution on behalf of Government in that court.(2)As section 270 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 270 corresponds to Section 225 Criminal Procedure Code, 1974.] requires that in every trial before a court of Session the prosecution shall be conducted by a Public Prosecutor, the District Magistrate shall arrange for the appointment of a substitute under rule 29 whenever the Public Prosecutor is not available.
