Section 3 in Rules Regarding Assistance to Government Servants in Criminal Cases Instituted by or Against Them, (1951)
3. Reporting prosecution
(1)When a prosecution is instituted against a Government servant for anything done by him in his official capacity, he shall at once inform his superior officer and the head of the Department and report to them as soon as possible thereafter, the facts and circumstances of the case.(2)The Head of the Department shall then make or have such enquiries made as may be necessary and forward the report to Government with his comments and recommendations for orders.
