Section 6 in Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968
6.
When the person, whose evidence may be required, is unable from sickness or infirmity to attend before the officer issuing the summons or is a person whom by reason of rank or sex it may not be proper to summon, the officer issuing the summons may, of his own motion, or on the application of the party whose evidence is desired, despense with the appearance of such person and order him to be examined by a subordinate deputed by such officer for the purpose.
