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State of Bihar - Section
Section 68 in Civil Court Rules of the High Court of Judicature at Patna
68.
There shall be a joint process-serving establishment for all Courts at the same station under the direct control of the Nazir, who will be responsible for proper service of processes made over to him for the purpose. The Nazir and all his staff shall also be subordinate to any such Court issuing a process, for the purpose of execution of that particular process and shall place themselves under the orders of the Presiding Officer in that regard. A register of process-serving peons shall be maintained in the following form [G.L. 1/59, G.L. 16/62.]-Register of process-serving peons[G.L 6/49.]| SI. No. | Name of peon | Date of birth | Place of abode | Father's name | Date of appointment | Signature of Judge-in-charge | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |