Section 6 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
6. Attendance of witnesses.
Section 23(1). - (1) If while making any preliminary inquiry or while conducting any investigation under the Act, or at any time, the Lokayukta on his own motion examines any person as a witness whether to give evidence or, to produce any document in his possession, and if such person is in private service, he shall be entitled to a certificate from the office of the Lokayukta, in Form III, that he has attended the office of Lokayukta for the purpose of evidence, etc.Explanation. - For the purpose of these rules, "private service" means any employment other that of a public servant.(2)If a person produces such a certificate before his employer, he shall not be deemed to be absent from duty for the purpose of any action/penalty which would otherwise have followed in consequence of such absence.(3)If such person is a public servant to whom Civil Services Rules or Regulations apply he shall obtain a similar certificate that he was so summoned and has attended the office of Lokayukta, upon production of such certificate, he shall be treated as on duty on the day or dates on which he attended the office of the Lokayukta.(4)If such person is in private service or is not employed in any service, such person may be paid actual travelling allowances and subsistence allowances at the rates specified by general or special orders of the Lokayukta.
