When service on a person belonging to a public department or railway company is to be effected through the head of the office in which the person to be served is employed, the summons shall be sent, together with the subsistence and travelling allowance, if any, to that officer who will serve it as required by Order V, Rule 29.Note. - If the process is issued for direct service on the person to whom it is addressed the Court shall simultaneously send an intimation of the fact to the official superior of the officer or servant summoned, in order that, if need be, arrangements may be made for the performance of the duties of such officer or servant during his absence.
