116. Warrant for arrest of public servants or Railway servants.
(a)No warrant of arrest shall ordinarily be executed against any Government servant until notice in the prescribed form (F. 8) of the intended arrest has been given to the head of this office.(b)No warrant of arrest shall be executed against any employee of Indian Railways or any person working on railway in the service of a contractor till notice of the intended arrest has been given to the proper officer of tire Railway or to the contractor or his representative.(C)Service of Processes
