Section 43 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
43. Attendance of witnesses.
(1)If while making any preliminary inquiry or while conducting any investigation under the Act, or at any time, the Lokayukta or the Upa-Lokayukta, as the case may be, on his own motion examines any person as a witness, whether as a witness to give evidence, or to produce any document in his possession, and if [such person] [Substituted by G. N. of 29.8.1974.] is in any private service, such person shall obtain from the office of the Lokayukta a certificate that he has attended the office of Lokayukta or Upa-Lokayukta for the purpose of giving evidence. The certificate shall state the date of his appearance and the period for which he had been detained.Explanation. - For the purposes of this rule, "Private service" means any employment other than that of a public servant.(2)If the person produces such a certificate before his employer, he shall be deemed to have been on duty on such date or dates and he shall not be marked absent from duty on such date or dates or be penalised in any manner.(3)If such person is a public servant to whom Civil Services Rules or Regulations apply, he shall obtain a similar certificate that he was so summoned and has attended the office of Lokayukta or Upa-Lokayukta. Upon production of such a certificate, he shall be treated as on duty on the day or dates on which he attended the office of the Lokayukta or Upa-Lokayukta.(4)If such person is not employed in any service and, if the Lokayukta or the Upa-Lokayukta, as the case may be '[thinks] fit, such person may be paid travelling allowance, if any, and subsistence allowance at the rates mentioned in the Civil Manual.
