122. Establishment of [process-servers] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.].
(1)There shall be one general establishment of [process-servers] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.] under the immediate direction of the Central Nazir for the service of processes issued for service within the jurisdiction of the Courts at the headquarters of every District Judge or [Permanent Additional District and Sessions Judge] [Substituted by Notification No. 101/50/11, dated 2-2-1981, w.e.f. 3-10-1981.] [* * *] [Omitted by Notification No. 101/50/H, dated 2-2-1981, w.e.f. 3-10-1981.].(2)Establishment of [process-servers] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.]. - There shall be one establishment of [process-servers] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.] under the immediate direction of the Nazir at the head quarters of every outlying Munsifi for the service of processes issued for service within the jurisdiction of that Munsifi [* * *] [Omitted by Notification No. 101/50/H, dated 2-2-1981, w.e.f. 3-10-1981.].
