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State of Rajasthan - Act

Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960

RAJASTHAN
India

Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960

Rule RAJASTHAN-DISCIPLINARY-PROCEEDINGS-SUMMONING-OF-WITNESSES-PRODUCTION-OF-DOCUMENTS-RULES-1960 of 1960

  • Published on 15 June 1961
  • Commenced on 15 June 1961
  • [This is the version of this document from 15 June 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960Published vide Substituted by Notification No. F. 28(93) Apptts. (A)/58/Group 3, dated 15.6.1961 (Published in Rajasthan Gazette,Part 4-C, Supplement No. 25, dated 21.9.1961).RJ63In exercise of the powers conferred by section 5 of the Rajasthan Disciplinary Proceeding (Summoning of Witnesses & Production of Documents) Act, 1959, the State Government, hereby makes the following rules, namely:-

1. Short title and commencement

(1)These rules may be called the Rajasthan Disciplinary Proceeding (Summoning of Witnesses and Production of Documents) Rules, 1960.
(ii)They shall come into force at once.

2. Summons and other processes

- (i) The [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] may direct a party to any proceeding under the Act to file a printed/summon/form in duplicate in the Nagri character duly filled up except in respect of the date of appearance/hearing and the date of issue of the summons/notice to be served on the witness intended to be examined by the said party.
(ii)In summons and notices the date of appearances/hearing and the date of issue shall be filled up in the office of the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] and the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] or his Office Superintendent or P.A. or any other member of the staff to whom such authority may be delegated, shall sign the summon/notice and also put the date of signature.
(iii)The forms shall not be accepted unless filled up in bold clear and eligible hand writing. The parties shall sign the form in the left bottom corner and will be responsible for the accuracy of the information entered in the forms.
(iv)In every proceess or order issued or made by an [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] the name of the officer issuing or making it shall be legibly written at the top.
In all cases the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] or his Office Superintendent or P.A. or other member of the staff referred to in Rule 2(ii) above shall sign his name distinctly and legibly. No such signature shall be made by means of a stamp.
(v)The form or process shall be the one which is prescribed under General Rules (Civil), 1952 for civil courts in Rajasthan with such variations and modifications as may be necessary.
(vi)Before issuing a process, the Issuing Officer shall satisfy himself that such description of the person for whom the process in intended or in respect of whom or whose person or property it is issued, is entered therein as will enable the process-server without risk of mistake to identify such person or property. The name, father's name, occupation, district, mohalla (if any), village or town shall be sent forth in the process. Where such description does not appear in the application of the person moving the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] shall forthwith be taken by the issuing officer.
(vii)The provisions contained in Chapter 3 of the General Rules (Civil), 1952 shall, so far as may be applied for the summoning of witnesses and documents when the summons are to be issued to a soldier, sailor, airman or public servant.
(viii)All processes shall ordinarily be sent for service to the court of the [District and Sessions Judge] having jurisdiction over the area where the witness resides or from whose custody the document is to be produced.