Section 6(3) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
(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.
