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State of Uttar Pradesh - Section

Section 120 in The General Rules (Civil), 1957

120. Warrant for arrest of public servants.

(a)No warrant of arrest shall ordinarily be executed against any Government servant until notice of the intended arrest has been given to the head of his office.
In the case of warrant issued for the arrest of an employee of the Telegraph Department, notice shall be given to the superior officer designated in column 2 of the sub-joined list for the period specified in column 3.
Division to which employee belongs Superior Officer to be advised Period of notice
Telegraph Traffic employees of Agra Office. Superintendent in charge, Agra Government Telegraph office. Seven clear days.
Telegraph Traffic employees of other offices in UttarPradesh. Post Master General, Uttar Pradesh Circle. Ditto.
Telegraph Engineering employees of Lucknow Division. Divisional Engineer, Telegraphs, Lucknow Division Ditto.
Telegraph Engineering employees of Patna. Divisional Engineer, Telegraphs, Patna Division. Ditto.
Telegraph Engineering employees of Allahabad Division Divisional Engineer Telegraphs, Allahabad Division. Ditto.
Telegraph Engineering employees of Delhi Division. Divisional Engineer, Telegraphs, Delhi Division. Ditto.
(b)No warrant of arrest shall be executed against any railway servant or any person working on a railway in the service of a contractor till notice of the intended arrest has been given to the proper officer of the railway or to the contractor or his representative.