Section 2(vi) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960
(vi)Before issuing a process, the Issuing Officer shall satisfy himself that such description of the person for whom the process in intended or in respect of whom or whose person or property it is issued, is entered therein as will enable the process-server without risk of mistake to identify such person or property. The name, father's name, occupation, district, mohalla (if any), village or town shall be sent forth in the process. Where such description does not appear in the application of the person moving the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] shall forthwith be taken by the issuing officer.
