104. Time to be allowed in processes to Government Department.
- In all processes issued in any suit or proceeding to which the Government or a Railway Administration be a party, care shall be taken, that a reasonable time is allowed for communication between the authorities competent to give instructions to the counsel or agent authorised to represent them in court.[The Court may also extend the time at its discretion, but the time so extended shall not exceed two months in the aggregate.] [Added by Notification No. 289/VIII-b, dated 5-10-1978, w.e.f. 7-4-1979.]N.B. - General Managers of Indian Railways have been appointed as Agents of Government for the purpose of receiving processes from the civil court in Uttar Pradesh in all cases concerning Indian Railways.
