Section 167 in The Rajasthan Revenue Courts Manual, 1956
167. Intimation to Head of Office when summons sent to public servant.
- In every case where a court sees fit to issue a summons direct to any public officer as witness, simultaneously with the issue of the summons/notice in the prescribed form shall be sent to the head of the office in which the person summoned is employed, in order that arrangements may be made for the performance of the duties of such person.
