(2)The Central Nazir or Nazir shall prepare a statement showing :(i)the number of the beat,(ii)the names of the parganas and villages included in the beat,(iii)the day or days of the week on which processes are issued in the beat; and(iv)the number of process-servers posted at each beat.The allotment of process-servers to the various beats shall be done by the District Judge every year but for special reasons a process-server may be transferred from one beat to another earlier also.A copy of such statement after it has been approved by the District Judge shall be supplied to each Court and kept in the Court-room with a view to dates being fixed in accordance therewith.
