Section 12(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)In cases involving absence from the station, summons should be served through the District Medical Officer in respect of all classes of Medical Officers referred to above except Honorary Medical Officers. The District Medical Officer while forwarding the summons to Medical Officers employed in Zilla Parishad and Municipal Institutions whether they are Government servants lent to local bodies or are servants of local bodies should simultaneously send intimation to the Chairman of the Zilla Parishad or the Executive Authority of the Municipal Council through the Chairman concerned. The same procedure shall be adopted in the case of Rural Medical Practitioners also. The arrangement for the running of the Medical Institution will be made by the District Medical Officer, wherever he has to do so and in other cases by the Chairman of the Zilla Parishad or the Executive Authority of the Municipal Council through the Chairman concerned.
