123. Number of processes to be served annually by a [process-server] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.].
- Subject to any orders of the High Court the normal establishment of process server shall be at the rate of one [process-server] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.] for an annual average of 600 processes issued [for plains and 400 for hills] [Substituted by Notification No. 101/50/11, dated 2-2-1981, w.e.f. 3-10-1981.]. An emergent process or a day occupied by a [process-server] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.] on duty other than of process serving shall be reckoned as equal to three processes.
