Section 222 in Rajasthan District Board Account Rules
222.
For the purpose of keeping a record of all suits in which a Board is a party a register of suits in Form 53 shall be maintained in two volumes, one for suits in which the Board is the plaintiff and the other for suits in which the Board is the defendant. 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 institutions 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 references quoted. The register should periodically be checked and signed by the Secretary and laid before the Chairman once every half year for his review and signature.
