117. Intimation to head of office when summons sent to public officer.
- In every case where a Court sees fit to issue a summons direct to any public officer other than a military officer or soldier, sailor or airman as a witness, simultaneously with the issue of the summons, notice shall be sent to the head of the office in which the person summoned is employed, in order that arrangements may be made for the performance of the duties of such person.
