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State of Jharkhand - Section

Section 242A in Criminal Court Rules of the High Court of Judicature at Patna

242A. [ [Re-numbered by C.S. no. 80.]

[The District Magistrate] of every district shall ascertain the average number of original processes issued during the last three years from his own court and from each of the courts subordinate thereto, and the peons to be employed in the district should be sufficient for the execution of that number. The process-serving establishment of the [Courts of Executive and Revenue Courts] [Substituted by C.S. no. 80.] in the State of Bihar having been amalgamated, each peon of the amalgamated establishment shall, for this purpose, be considered capable of executing during the year the number of original processes (criminal or revenue) noted against each district in the following table :-]
Division District Number of Original Processes
1 2 3
Patna Division Patna 900
  Gaya 900
  Shahabad 900
Tirhut Division Saran 900
  Champaran 900
  Muzaffarpur 1,200
  Darbhanga 900
Bhagalpur Division Bhagalpur-  
  Sadar 900
  Banka 900
  Saharsa-  
  Supaul 600
  Madhepura 600
  Monghyr-  
  Sadar 850
  Begusarai 1,000
  Jamui 800
  Khagaria 900
  Purnea 600
  Santal Parganas 1,000
Chota Nagpur Division Ranchi-  
  Sadar 600
  Gumla 600
  Khunti 600
  Simdega 500
  Hazaribagh 750
  Palamau 650
  Dhanbad 800
  Singhbhum 750
Provided that the processes issued from the [Courts of Judicial Magistrates] [Substituted by C.S. No 81.] shall be served by the process-serving establishment of the District and Sessions Judge, who may appoint additional staff for the purpose on examination of the figures in the manner indicated in the above rule. The District and Sessions Judge shall increase or reduce the number of peons accordingly as the number of processes has increased or decreased by ten percent. For this purpose he will ascertain after every five years the average number of original processes issued from the courts of the Magistrates on the judicial side. In case of diminution, the surplus permanent hands shall be gradually absorbed against permanent vacancies in his establishment by stopping fresh recruitment until the permissible limits has reached;[Provided further that the High Court may direct that process issued from the Court of a Special Judicial Magistrate shall be served by the process serving establishment of the District Magistrate.] [Inserted by C.S. No. 82.]Note 1 - The term "original process" means the original document which is filed with the record of a case, that document including the names of all persons residing within the jurisdiction of the court upon whom copies of it (whether it be a summons, warrant, notice, or other process) are to be served in the same case and at the same time.Note 2 - Processes served by a special peon under the directions of the Court should be reckoned as service of three original processes. Similarly each day on which a peon is occupied in doing some work concerning courts of Judicial Magistrates, such as taking records, letters, etc., from one station to another should also be reckoned as service of three original processes.