152. Attendance of defendant personally or by agent - If the plaintiff requires the personal attendance of the defendant and satisfies the Deputy Commissioner that such personal attendance is necessary, or if the Deputy Commissioner of his own accord requires such personal attendance, the summons shall contain an order for the defendant to appear personally on day to be specified in the summons; otherwise the summons shall order the defendant to appear personally or by an agent, who is acquainted with the facts of the case.
