111. Summons to public officers or employee of Indian Railways.
- A summons notice to a public officer (not belonging to Indian Military, Naval or Air force) or an employee of Indian Railways, or local authority as defendant or as witness, if it appears to the court that the summons or notice will most conveniently be so served may sent it for sendee to the head of the office where he is employed together with a copy to be retained by the defendant.
