118. Intimation for making arrangements for performance of duties of the public officer.
- Where a public officer 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 or in a note on the summons it shall be stated that the summons should be regarded by such head of the office or Commanding Officer also as notice to make arrangements for the performance of the duties of such public officer or soldier, sailor or airman, during his absence. In the case of an officer in the Military, Naval or Air forces of the Union of India, the summons shall be sent direct to him and a letter shall be addressed to the Commanding Officer.Note. - Before the personal attendance of an officer holding a responsible post is enforced, the Presiding Judge shall satisfy himself that his attendance is necessary. If such officer is summoned away from his district, sufficient notice shall be given to him and to his immediate superior to enable arrangements to be made for the discharge of his duties in his absence.
