Section 115 in The Rajasthan Law And Judicial Department Manual, 1952
115. Report after receipt of summons.
(1)The officer-in-charge shall submit a report on the case, as soon as may be [but with in fifteen days of the receipt of summons, to Government in the Law and Judicial Department.] [Inserted by Notification No. F. 47 (7) Judl/74, dated 5-10-1979 vide G.S.R. 38, Pub. In Rajasthan Gazzette Extra-ordinary part IV-(I) dated 5-10-1979, page 1=1979 RSCS page 462 note 336.] The Report need not repeat anything contained in the report submitted under rule 105 but it should meet all points, if any, not covered therein. It should further mention the date of hearing of the suit.(2)Along with the report there shall be sent -(a)a copy of the plaint;(b)a draft of the proposed written statement;(c)a list of all documents which it is proposed to file in evidence, or, of which production in Court is required;(d)copies of any papers needed for the elucidation of the case.(3)When the Public Prosecutor has been engaged, the officer-in- charge shall render him all possible assistance in preparing the case and shall be responsible that no important fact or document remains undisclosed.
