87. Expenses of Government servant appearing as witnesses in civil suits.
- When Government servant is summoned or is deputed by his department or office to produce official documents or to give evidence of facts, which came to his knowledge in the discharge of his public duties in a civil case to which Government is not a party, the party at whose instance such witness is summoned shall deposit with the court, travelling and other expenses in accordance with the rules for payment of expenses to witnesses in Civil Court as framed by the High Court under Order XVI Rule 2(3) of the Code of Civil Procedure of 1908 as amended from time to lime. Out of the sum so deposited the court shall pay the Government servant, the amount of travelling allowance and other expenses in accordance with the referred rules. The amount of T.A. shall be as admissible to him under the T.A. Rules, as for journey on tour on the basis of a certificate duly signed by the head of office or department showing the emoluments received by him as pay etc.(G)Judgment and decree
