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State of Rajasthan - Section

Section 330 in The General Rules (Civil), 1986

330. Nazir's Registers and despatch Register.

- Every Nazir shall maintain-
(1)A Process Register (Reg. 55)
(2)A Register of Peons (process servers) (Reg. 56)
(3)Despatch Register (Local) (Reg. 57)
(4)Despatch Register (Postal) (Reg. 58).Note.-The Despatch Register may be used by court officials and by the Central Nazir or Nazir for transmission of papers other than returns of service of processes to and from their respective offices.The Peons Register shall have separate pages allotted for entries about the work of every process server.It shall be written up by the Nazir or officer deputed by him upon the return of a process sewer after sewing a warrant, summons or notice.At the end of the month the several columns shall be totaled up. In the remarks column the District Judge and the officer-in-charge of the Nazarat shall give such remarks and orders as they consider necessary.