Section 12(6) in Criminal Rules of Practice and Circular Orders, 1990
(6)The Presiding Officer of a Court should see that their special orders are taken before a summons is issued to a Medical witness and for that a convenient date is fixed for his examination. If there is more than one Medical Officer in a Hospital, only one Officer should, as far as possible, be summoned at a time. If possible, it may be previously ascertained from the Medical Officer as to the time that would best be suitable for him with reference to his professional duties. A medical witness should be summoned only when the presence of the accused is certain and when there is no likelihood of the case being adjourned for any other reason. The Presiding Officer of the Court should see that the time fixed for the examination of the Medical Officer is adhered to and that the absence of the Medical Officer from his duties is as brief as possible.
