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State of Madhya Pradesh - Section

Section 88 in M.P. Civil Court Rules, 1961

88.

The Nazir of the Naib-Nazir, as the case may be, shall maintain a register of work done by process-servers in the prescribed form (No. 11-55). The statistics for this register will be extracted by the Nazir from the work-tickets returned during the preceding month. The work of each server should be shown against his name in the several columns of the register. If a server has done work in more than one circle, details will be given against his name separately for each circle, all entries relating to town service being made in red ink, so that the extent of his branch of the work may be readily ascertained. The reason for retention at headquarters should be briefly explained in the remarks column. The register shall be put up to the officer in charge of the Nazarat on the 5th of each month and submitted quarterly in January, April, July and October for the District Judge's information and orders. The District Judge shall return the register promptly with his order.Note. - The register shall be preserved for five years after it has been completely filled in.