Section 115(1) in The Rajasthan Law And Judicial Department Manual, 1952
(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.
