113. Intimation to Head of Office when summons sent to public officer etc.
- Where a public officer or an employee of Indian Railways or local authority or soldier, sailor or airman has been summoned under Order V, Rule 3, to appear in person through the head of the office or the Commanding Officer, in the forwarding letter in the prescribed form (F. 7) or in a note on the summons, it shall be stated that the summons should be regarded by such head of the officer or Commanding Officer also as notice to make arrangement for the performance of the duties of such public officer or soldier, sailor or airman, during his absence.
