81. Exemption from arrest and personal appearance .-
In a suit instituted against a public officer in respect of any act purporting to be done by him in his official capacity-(a)the defendant shall not be liable to arrest nor his property to attachment otherwise than in execution of a decree, and(b)where the Court is satisfied that the defendant cannot absent himself from his duty without detriment to the public service, it shall exempt him from appearing in person.
