Section 84 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
84. Summons to Soldiers:
(1)A summons to a Public Officer or other employee in the Army, Navy or Air Force of the Union of India as defendant or as witness, shall be sent for service to his Commanding Officer in accordance with the provisions of Rule 28 of Order V. In such cases, sufficient time shall be given to admit of arrangements being made for the relief of the person summoned.(2)[] [P.Dis. 105 of 1955.] The summons shall contain adequate particulars of the person summoned including the name of the unit and its postal address. If the actual location of the unit, engaged in operational rule, is not, divulged for security reasons then the summons may be addressed as "Care of New Delhi, 56 Army Post Office."C - Service of process on the members of Parliament and of the State Legislature
