14. [ Arrest of government servants. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- When circumstances permit notice of the intended arrest of a Government servant shall be given to the head of the office in which the Government servant is working, and in the case of a Government servant working in the Secretariat, to the Chief Secretary to Government so as to allow proper arrangement to be made to have such person relieved, deferring arrest until he is relieved.With a view to avoid delay, the court may transmit the notice under this rule by registered post with acknowledgement due, speed post, e-mail, fax or other effective means of electronic communication.In the case of a police personnel, the court may, in addition to the above mode, send the notice under this rule in special circumstance by utlising the police wireless grid subject to the conditions provided in this behalf in Rule 13.]
