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State of Madhya Pradesh - Section

Section 569 in Criminal Courts - Rules and Orders

569.

The following reciprocal arrangement has been concluded between the Government of the Central Provinces and Berar and the Governments of Madras, Bengal, the Punjab, the United Provinces and Orissa in regard to the payment of amount on account of pay and travelling allowances of an officer of commercial department whose services have been requisitioned as a witness or of any other officer whose services are requisitioned as a technical or expert witness, before criminal courts, namely:-The pay of the officer concerned for the period of his absence from headquarters and the travelling allowance and other expenses due to him will be borne by the Government which requisitions his services, the travelling allowance being regulated by the travelling allowance rules of the Government to which he belongs. The charge in the first instance will be borne by the Government to which he belongs and then passed on after audit to the requisitioning Government.