Section 43(1) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(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.
