Section 241 in Criminal Rules of Practice and Circular Orders, 1990
241. Witnesses of Local Fund or Municipality:
(1)Government servants whose services are lent to local authorities as defined in Section 3(31) of the General Clauses Act, 1897, attending Criminal Courts to give evidence in their official capacity, shall be paid travelling and daily allowance to which they are eligible under the Andhra Pradesh Travelling Allowance Rules.(2)Medical subordinates in the service of local authorities including compounders, midwives and nurses attending Criminal Courts to give evidence in their official capacity shall be paid travelling and daily allowances at the rates admissible to officers of corresponding grades under the Andhra Pradesh Travelling Allowances Rules.(3)Persons in the service of Local Authorities other than those governed by sub-rules (1) and (2) shall be paid travelling and daily allowances at rates to which they are eligible under the Rules, if any, applicable to them.(4)For purposes of payment of travelling and other expenses, Courts shall follow the procedure prescribed in sub-rule (1) of Rule 240 for payment of allowances to Government servants.
