(1)According to Supplementary Rule 112 under Fundamental Rule 44, an officer of Government who is summoned to give evidence of facts which have come to his knowledge or of matters with which he has had to deal in his public capacity in a civil case to which Government is a party is entitled to draw travelling allowance from Government. In such cases the Court should give him a certificate in Form No. 17 in Schedule No. 1-Accounts specifying the dates on which the officer attended and the amount, if any, paid to him by the Court. This certificate will be attached to the travelling allowance bill which the officer may submit through his office.
