It shall be the duty of the lower Court to make every effort to serve the notice in sufficient time before the date fixed, and, if such service be impracticable to state, when returning it to the High Court, the reasons thereof. The lower Court shall satisfy itself that a valid service has been made or that there has been a failure of service and shall certify such opinion with the reasons in case of failure of service. The certificate shall be accompanied by the return of service or failure to serve the notice and the declaration of the process-server specifying the fact and mode of service or the reason for non-service.E. Service On Persons In Civil, Naval, Military Or Air Force Employ
