CERTIFICATE OF ATTENDANCE TO AN OFFICER OF GOVERNMENT SUMMONED AS A WITNESS IN A SUIT TO WHICH THE GOVERNMENT IS A PARTY
(ORDER XVI, RULE 4_A)
This is to certify that ________(Name) ________ (Designation) being a Government servant from the State of _________(Name) was summoned to give evidence in his official capacity on behalf of the plaintiff/defendant in the above suit/matter and was in attendance in this Court from the ____day of _____ to the ______ day of ____ (inclusive) and that a sum of Rupees_____has been paid into Court by the plaintiff/defendant towards the travelling and subsistence for_______ day according to the scale prescribed by the Government of the State of _______(Name)_______and that the said amount has been/will be remitted to the Government Treasury at ________to be credited to Government under the head XXI (c) (ii) Administration of Justice ______Miscellaneous________ other items.
Dated _______ the day of ______ 20_____.
(Presiding Judge or Chief Ministerial Officer)(9_6_1959)
HIGH COURT AMENDMENTS
Madras :
(i) In Notice No. 1 add:
“If the document you are summoned to produce is an entry in a letter book or a shop book or other account in current use and you are desirous of receiving back the document you may furnish along with the document a copy of the entry.”
(ii) Add the following new Form No. 13_A:
