Section 58(3) in U.P. Consolidation of Holdings Rules, 1954
(3)[ All Consolidation Lekhpals, peons and the chairmen of the Consolidation Department, and any other employee of the department, who may be so appointed for serving a particular process by the authority issuing it, shall be Serving Officers for purposes of this rule.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
