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State of Rajasthan - Section

Section 115 in The General Rules (Civil), 1986

115. Sufficient notice to be given for enforcement of personal attendance of a public officer.

- Before the personal attendance of an officer holding a responsible post is enforced the Presiding Officer shall satisfy himself that his attendance is necessary. If such officer is summoned away from his district,- sufficient notice shall be given to him and to his immediate superior to enable arrangement to be made for the discharge of his duties in his absence.