Section 87 in The Rajasthan Municipalities Accounts Rules, 1963
87. Register of Suits.
- For the purpose of keeping a record of all suits in which a board is a party, a register of suits in form 43 shall be maintained in two volumes, one for suits in which the board is the defendant and one for suits in which board is the plaintiff. The particulars of each case shall be entered in the register of suits as soon as a suit is instituted by the Board or a notice of the institution of a suit against the Board is received by it, and further action taken thereon recorded from time to time. The appeals shall be entered on separate pages allotted for the purpose in the register and cross reference quoted. The register should periodically be checked and signed by the Executive Officer and laid before the Chairman once every half year for his review and signature.
