Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 446 in M.P. Civil Court Rules, 1961

446.

Permanent process-servers will be appointed by the District Judge and temporary process-servers will be employed by the Nair or Naib-Nazir from the list of approved person which will be maintained by the District Judge. Every effort should be made to secure honest men. Every promotion will be conditional on acquiring satisfactory knowledge of the rules regarding the service and execution of processes. Permanent process-servers may be transferred within the district at the discretion of the District Judge subject to the process-servers being proficient in the language of the area to which he is transferred.