Section 19A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
19A. Notice issued under Section 80 of Code of Civil Procedure.
- Every public authority will appoint an officer responsible to take appropriate action on a notice issued under Section 80 of the Code of Civil Procedure. Every such officer will take appropriate action on receipt of such notice. If the Court finds that the concerned officer, on receipt of the notice, failed to take necessary action or was negligent in taking the necessary steps, the Court will hold such officer responsible and recommend appropriate disciplinary action by the concerned authority.Rules Relating to Part-B
