Section 104 in The Rajasthan Law And Judicial Department Manual, 1952
104. Notice to be endorsed.
- Immediately on receipt of a notice of a claim in which Government is primarily concerned, the officer on whom it is served should endorse there on date and manner of its delivery and forward a certified copy of the notice so endorsed to the officer-in-charge of the case for further action.Explanation. - For the purposes of this rule and other rules in this chapter, the officer in-charge means the executive officer who is primarily concerned with the cause and is cognizant of the facts of the case, e.g., in the Public Works Department he is ordinarily the Executive Engineer, in the Forest Department, the Divisional Forest Officer. In a case not falling in a definite recognised department, he is ordinarily the Collector:Provided that Government may, having regard to the character of the suit as disclosed by the notice, appoint the head or any other officer of the department concerned to be the officer-in-charge for the purpose of that suit.
