If the service is made under Order V, Rule 12, on an agent, it should be proved that such agent was empowered to accept service, under Order III, Rules 2,5, 6; Order XXVII, Rule 2, or Section 85 (1), Civil Procedure Code, or by virtue of appointment for that purpose in writing. The party causing the service to be effected must, in both the last mentioned cases, furnish the necessary proof to this effect.Note. - All the General Managers and Deputy General Managers of the Indian Government Railways have been authorised to act ex-officio for and on behalf of the Central Government in respect of all judicial proceedings in which the respective Indian Government Railway may be concerned. As these officers are thus recognised agents of the Central Government within the meaning of Rule 2. of the Order XXVII of the First Schedule to the Code of Civil Procedure, summonses, etc., can be served upon them under Rule 3 of Order III of the Code. The processes, etc., should, therefore, be sent direct to the officers concerned instead of to the Secretary to the Government of India.
