Section 5(4) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers
(4)Under proviso (aa) to section 200 of the code, it is no longer necessary for a public servant to be examined by the Court when he makes a complaint in his official capacity, but if the complainant is intricate, the officer making it should present it personally in order that the Court may have an opportunity of elucidating any obscure point.
