121. Manner of service of process on a Member of Parliament or State Legislature.
- No process shall be served upon a Member of Parliament or the Legislature while he is within the precincts of the House of Parliament or Legislature, as the case may be, nor shall it be served through the Presiding Officer or the Secretariat concerned. It shall be served direct upon the member outside the precincts of the House of Parliament, or Legislature, as the case may be.C - Service of Processes
