Section 12(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Summonses of the following classes of Medical Officers in the District should be issued in the manner specified below:-(a)Government Medical Officers in Government Institutions ;(b)Government Medical Officers in Zilla Parishad and Municipal Taluk Headquarters Medical Institutions ;(c)Government Medical Officers lent for service in Zilla Parishad and Municipal Medical Institutions ;(d)Zilla Parishad and Municipal Medical Officers ;(e)Rural Medical Practitioners In-charge of Zilla Parishad Rural Dispensaries (who are neither Zilla Parishad Servants nor Government Servants) ; and(f)Honorary Medical Officers.In the case of all these classes of Officers, summons should be served direct on the Medical Officers when their absence from the station is not involved, and the fact intimated to the District Medical Officer concerned for information.
