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State of Rajasthan - Section

Section 429 in The General Rules (Civil), 1986

429. The Munsarim.

- The Munsarim, where he is appointed, shall be the Chief Ministerial Officer of the Court. ,Where a Munsarim is not appointed, the Reader shall be the Chief Ministerial Officer of the court and shall perform the duties prescribed for the Munsarim by any rules or orders.During the absence of the Munsarim (or Reader) on leave or otherwise, the Presiding Officer may appoint any official of his court to perform the duties of the Munsarim.