Section 9(c) in The Chota Nagpur Tenancy Rules, 1959
(c)if the person to whom any process is addressed is a Government servant or a servant of Railway Company or of a Local Authority, the Court may, at its discretion, send the process for service on any person to the head of the office in which he is employed, together with a copy. The copy shall be retained by the person to whom it is addressed, and the original shall be returned to the Court with a certificate of service.
