47. Production of documents in the custody of Parliament or State Legislature.
- In all suits and other proceedings where a document in the custody of Lok Sabha/Rajya Sabha/Legislative Assembly/Legislative Council is required to be produced before a court or an officer of the Secretariat of the House is required to appear before the court for purposes of giving evidence instead of sending of summons in the ordinary form, a letter of request in the prescribed form (F. 5) shall be sent.
