Section 29 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
29. Summoning of witness and payment of their expenses.
(1)At any stage, on the request of a party, or on its own motion, the Bench may order summoning of witnesses.(2)Where the witness is a person in the service of the Government of Rajasthan, Central Government or other State Governments, he shall be given a certificate of attendance enabling him to draw Travelling Allowance as on tour in accordance with the rules applicable to such Government servants.(3)(i)In case of an M.P. or M.L.A. he shall be entitled to draw Travelling and Daily Allowance as per rules admissible to him for attending meeting of the Committees constituted by the Government.(ii)In case of other non-official witnesses not covered by sub-rule (2) and item (i) above including retired officials, they shall be entitled to Travelling Allowance and Daily Allowance as provided in rule 31 (2) of Rajasthan Travelling Allowance Rules;(iii)Where a local witness is summoned by the Tribunal, he shall be paid @ Rs. 4/- per day.(4)Where the Bench order the payment of expenses under sub-rule (3) it shall also pass an order as to whether the expenses are to be borne by the State Government or by any party to the proceedings.(5)Before a person is ordered to be summoned as a witness, it shall be competent for the Bench to require the party at whose instance the summons have been issued to deposit the likely expenses of the witness, before the issue of summons.(6)The summon to a witness shall be issued in form No. 3.
