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State of Madhya Pradesh - Section

Section 585 in M.P. Civil Court Rules, 1961

585.

Personal files shall be maintained for menials and process-servers. All papers concerning these officials shall be kept in these files save those relating to matters of appoint and leave. All personal files shall be paged and indexed shall have front sheet showing punishment awarded from time to time. Papers regarding the appointment and leave of these menials shall be filed in case files specified in Rule 618.Note. - Papers relating to casual leave shall be kept in bundle files.