Notwithstanding anything contained in Rule 8-(a)if the person to whom any process is addressed has an agent empowered to accept service, or placed in charge of the management of his zamindari business in connection with the landed-property to which the suit or proceeding, in which the process is issued, relates, service of such process on such agent shall be sufficient;(b)if the person to whom any process is addressed cannot be found, and has no such agent as is referred to in clause (a), service of such process may be made on any adult male member of the family of such person who may be residing with him; and(c)if the person to whom any process is addressed is a Government servant or a servant of Railway Company or of a Local Authority, the Court may, at its discretion, send the process for service on any person to the head of the office in which he is employed, together with a copy. The copy shall be retained by the person to whom it is addressed, and the original shall be returned to the Court with a certificate of service.Explanation. - A servant is not a member of the family within the meaning of clause (a).
