Section 89 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
89. [ Service on the Public Officer] [Notn No. F.22-1/51-L., Dated 1.9.1951. ]:
(1)Where the defendant is a Public Officer (not belonging to the Pakistan Army, Navy or Air Force) serving in connection with the affairs of Pakistan or is an employee in the Railways in Pakistan the summons may be sent for service to the Secretary to the Government of Pakistan in the Ministry of the Interior.(2)Where such defendant is serving in connection with the affairs, of any other Government in Pakistan or under any local authority in Pakistan the summons maybe, sent to the Home Secretary to that Government, or as the case may be, to the Home Secretary to the Government within whose territory the local authority has its jurisdiction.
