204. If a medical officer is about to be transferred to another district the presiding officer should endeavour to avoid the expense of bringing him from that other district as witness by examining him before he goes. If he has already gone the presiding officer should consider whether he cannot be examined on commission. If the presiding officer considers it necessary nevertheless that the medical officer should be summoned he should add to the summons an endorsement in his own hand saying that he considers the personal attendance of the medical officer desirable and that a commission is not being issued. If the officer to be summoned is a Civil Surgeon a subordinate Magistrate should satisfy the District Magistrate to whom he is subordinate, that a commission is not desirable. In cases likely to go to the Court of Session the issue of a commission by the Magistrate is usually undesirable because of the provisions of Section 507 (2) of the Code and Section 33 of the Indian Evidence Act.
