Section 6(ii) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
(ii)Government servants other than those who are subject to the Payment of Wages Act, 1936 (IV of 1936), when summoned to give evidence in their private capacity may be paid by the Court the expenses admissible to persons of corresponding rank under these rules. In order to avoid any difficulty in the matter of payment of travelling allowance and dearness allowance to these witnesses, they may be filled into the categories of A, B and C class witnesses on the basis of their pay as follows :
