Section 83 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
83. Summons to Public Officers:
- A summons or notice to a Public Officer, other than an Officer in the Army, Navy, or Air-Force, as defendant or as witness, shall ordinarily be sent for service to the head of the office in which he is employed in accordance with the provisions of Rule 27 of Order V. In fixing the time for the attendance of a Public Officer the fullest consideration may be given to the exigencies of the duties of the Officer summoned.Explanation: - (I) 'Public Officer' for the purpose of this Chapter includes every employee in the service or pay of local authority or of Indian Railways or of a Corporation engaged in any trade or industry which is established by a Central or State Act or of a Government Company as defined in Section 617 of the Companies Act.(2)The summons or notice to all employees other than those of the Government and Quasi Government Departments shall be served direct instead of through their employers.
