Section 75(4) in The Rajasthan Law And Judicial Department Manual, 1952
(4)Under proviso (aa) to Section 200 of the Code it is no longer necessary for a public servant to be examined by the court when he makes a complaint in his official capacity; but if the complaint is intricate, the officer making it should present it personally in order that the court may have an opportunity of elucidating any obscure point.
