- (i) A writ of summons need not be served on a respondent personally if his Advocate undertakes in writing to accept service and to file Vakalatnama.(ii)Where an Advocate undertakes in writing to accept service and to file Vakalatnama on behalf of more than one respondent to the petition, it shall be sufficient to take out and serve only one summons on the said Advocate on behalf of all the respondents represented by him.(iii)When an Advocate has filed Vakalatnama for a party to the petition, he shall accept service, on behalf of his client, of all process issued, in the petition until he is discharged.
