112. Intimation to Head of Office when summons sent to public officer or employee of Indian Railways.
- In every case where a court feels fit to issue a summons direct to any public officer (not belonging to Indian Military, Naval or Air Force) or an employee of Indian Railways or local authority as a witness, simultaneously with the issue of the summons/notice in the prescribed form (F. 6) shall be sent to the head of the office in which the person summoned is employed, in order that arrangements may be made for the performance of the duties of such person.
