When a Government Inspector of Railways is required to attend Court as an expert witness in connection with railway accidents the summons should be served on him through the Chief Government Inspector of Railways, Department of Posts and Air (Railway Inspectorate), Government of India, New Delhi, who will, make himself responsible that the summons is served on the Government Inspector.Appendix IRules regulating application and payment for the services of the Examiner of Question Documents appointed by the Government of India.
