Section 244 in Criminal Rules of Practice and Circular Orders, 1990
244. Officials of the Central Government or Governments of other States:
- Officials employed by the Central Government or by the Government of any of the States mentioned in the first schedule to the constitution of India appearing in cases, in which the State is a party, as witnesses on summons before the Criminal Courts of other States to give evidence regarding facts, of which they have official knowledge, will, on production of certificates of attendance issued by the Courts before which they appear as witnesses, be paid travelling allowance by the Government under whom they are employed at their own rates. In cases where the State is not a party, such officials will be paid travelling allowance by the summoning Court according to the rules under which such Government servant draws his travelling allowance for a journey on tour and the charges will be borne by the Central Government or the State Government according as the summoning Court is situated in a centrally Administered area or within the local limits of a State.In order to enable the Court to assess the amount admissible to a Government servant in cases where the State is not a party, the Government servant should produce before the summoning Court a certificate duly signed by his Controlling Officer showing the travelling and daily allowance admissible to him for a journey on tour. If the Government servant is himself a Controlling Officer, the certificate should be signed by him as such.
