(1)Process-servers must be required to attend carefully to the directions of the Code of Civil Procedure and the Rules and Orders (Civil) as to the service of processes. It shall be particularly impressed upon them that whenever practicable, the service must be personal service as defined in Note 2 under Rule 51.(2)It shall be the duty of the Nazir-(i)to explain to the process-servers the directions in these rules and to point out the manner in which various kinds of processes are to be served and returns are to be verified;(ii)to see that processes are promptly sent out for service and fairly distributed amongst the process-servers and that a fair average of work is attained by each process-server;(iii)carefully to scrutinize the work-ticket of the process-server and every return submitted by him each time he returns from beat after service of processes; and the reasons given for failure of service; and to report to the officer in charge of the Nazarat all cases of unreasonable delay in service, misconduct, neglect, or improper discharge of duty for such disciplinary action as the officer in charge may think fit and proper.
