209. It is desirable that discrimination should be exercised in requiring the attendance of a Government Examiner of Questioned Documents. He should not be called on to appear in unimportant cases or in cases where his evidence is not likely to be of real use. If a Magistrate considers that a Government Examiner should be summoned to give evidence the approval of the District Magistrate must be obtained before the issue of summons. As long a notice as possible should be given to the Government Examiner when called to give evidence.
