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State of Uttar Pradesh - Section
Section 134 in The General Rules (Civil), 1957
134. Attendance of process servers.
- An attendance register of process-servers shall be kept and the roll shall be called every morning at 10.Diaries of process-servers. - Every process-server shall keep a diary, containing a copy of this rule on the first page, in the following form wherein shall be recorded day by day in column 2 the time, period and purpose of his attendance in the Nazir's office or in Court, the duties performed, places visited by him together with the time spent therein, and stopping place for the night when away on duty from his headquarters; and in column 3, the signature of the Nazir, or of a Court, or of the lekhpal, or other respectable person of the places visited, as the case may be, in attestation of the contents of column 2.| Date | Particulars of work and time spent thereon | Signature of Nazir, leldipal, etc. | [Signature of Nazir or other officer, acknowledging receipt ofall sums of money refunded] [Column 3-A added by Notification No. 215/VIII-b-126, dated 15-7-1961, published in U. P. Gazette, Part II, dated 9-9-1961.]. | Remarks |
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