Section 133(1) in The Code of Civil Procedure, 1908
(1)The following persons shall be entitled to exemption from personal appearance in Court, namely:-(i)the President of India;(ii)the Vice-President of India;(iii)the Speaker of the House of the People;(iv)the Ministers of the Union;(v)the Judges of the Supreme Court;(vi)the Governors of States and the Administrators of Union territories;(vii)the Speakers of the State Legislative Assemblies;(viii)the Chairmen of the State Legislative Councils;(ix)the Ministers of States;(x)the Judges of the High Courts ; and(xi)the persons to whom section 87-B applies.][* * *] [Sub-Section (2) omitted by Act 66 of 1956, Section 12.]
