Every process must be signed legibly and in full by the officer by whom it is issued. The name of his office or the capacity is which he acts should be clearly written under his signature. The practice of signing initials only or of using a stamp is forbidden. Summonses issued by Courts of Session, District Magistrates and Magistrates of the first class may however be signed by the clerk of Court or the superintendent of the office or the reader as the case may be. A warrant of arrest must invariably be signed personally by the Judge or Magistrate by whom it is issued. The signature of a ministerial officer is not sufficient.
