(1)A summon/notice to a public officer, as defendant or as witness, shall ordinarily be sent for service to the head * of the office in which he is employed.(2)For service on Gazetted Officers in the State the list given in Appendix 3 shows in column 2 the authority, through whom summons should be served.(3)A list of officers through whom servants of Railways working in whole or in part in this State shall be served, is given in Appendix 2.* N.B. - For summoning or issue of commission for the examination of Finger Print Expert see Q.O. No. 3716/VIII-520-45 of 27th June, 1946 and C. L. No. 121/VIII-f-B, dated 8th December, 1951. For summoning of a Finger Print Proficient consult Appendix 24. For summoning of Government Examiner of Questioned Documents, consult Appendix 18.
