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State of Madhya Pradesh - Section

Section 61 in Criminal Courts - Rules and Orders

61.

(1)When circumstances permit notice of the intended arrest of a Government servant shall be given to the head of the department in which the Government servant is working so that he can be relieved of his duties before the arrest is made.
(2)In no circumstances should a railway servant be removed from his post although he may be under arrest, until time has been allowed to the railway authorities to make arrangements for the performance of his duties.