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State of Madhya Pradesh - Section

Section 447 in M.P. Civil Court Rules, 1961

447.

The number of permanent process-servers should be such as to allow their being continually employed. Vacancies among them should not be filled in as a matter of course. If on the occurrence of a vacancy is found that the volume of work to be done during the least busy session of the year and the supply of temporary men regularly available are such as to make a reduction feasible, that reduction should be promptly effected. The monthly scrutiny of the server's work prescribed by Rule 88 will be of great value in reaching a decision on modification of the staff. When a vacancy does arise in the permanent staff temporary men, who have given satisfaction, should provided they are duly qualified under Role 446, be given preference.