Section 170 in The Rajasthan Revenue Courts Manual, 1956
170. Sufficient notice to be given for enforcement of personal attendance of a public Officer.
- Before the personal attendance of an officer holding a responsible post is enforced, the Presiding Officer shall satisfy himself that his attendance is necessary. If such officer is summoned away from his district, sufficient notice shall be given to him and to his immediate superior to enable arrangements to be made for the discharge of his duties in his absence.
