(1)Every District Judge shall maintain a separate list of legal practitioners for each place where any civil court or courts are located authorised to execute commissions. The lists shall be prepared by the District Judge in consultation with the Judicial Officers of such places. The list may be sub-divided into three parts, namely, for accounts, for survey, and for all other purpose. The number of Commissioners in each part shall be fixed by the District Judge.Care shall be taken to include in the list of Commissioners for survey and accounts only those who are conversant with such work.The list of Commissioners in the prescribed form (Reg. 3) shall be maintained in the office of the District Judge at the headquarters and of the Senior most Judicial Officer at other places, and all commissions issued shall be entered in Register No. 4. Commissions shall be issued in strict order of rotation in respect of each part unless there are reasons to the contrary. No commission shall be issued to any person whose name is not entered in these lists except for special reasons. The lists shall be revised once a year.(2)Munsarims, Nazirs, Copyist, Ahlmads, Counsel's clerks and petition writers shall not be employed as Commissioners.In the case of protected investigation, which extends beyond the time originally calculated, the court may suspend the commission until a further sum sufficient to cover the additional expense is paid into court.(4)[lk{kh dh ijh{kk [Substituted by Notification No. 01/S.R.O./2009, dated 17.3.2009-Rajasthan Gazette, Ordinary, Part IV-C(I), dated 26.3.200.9, page 21. = 2009 RSCS/Part II/page 471/H. 261]/i~frifj{kk ds fy, ftu fof/k O;klkf;;ks dks deh'ku tkjh tk, mUgs ikfjJfed vnk djus ds fy, U;k;ky; dks lacaf/kr i{kdkj ls ,slh jk'kh lan`Rr djus dh vis{kk djuh pkfg, tks ekeys ds rF;ksa esa ;qfDrlaxr gks fdUrq bldh U;wure o vf/kdre lhek dze'k% 150 :0 o 350 :0 gksxhA](5)Where a commission cannot be executed for reasons beyond the control of the Commissioner, the court may order payment of such fees as may appear to be reasonable, with due regard to the time spent by the Commissioner.(6)Where any official of a court is required to take the record of a court for the purpose of execution of an order of commission, the official carrying such records shall be paid by the person at whose instance the order for commission was issued, Rs. 5/-, in addition to the actual travelling and diet expenses, if any.
