Section 43(3) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(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.
