Report No. 77

4.6. Administrative supervision of process servers.-

To obviate delay in the matter of effecting service because of neglect, lethargy or other extraneous consideration on the part of the process servers, it is necessary that there should he proper administrative supervision of their work, it also makes it necessary to ensure that the process serving agency is manned by persons of the requisite calibre and integrity. This question is to some extent linked with the pay scales of the process servers.

If necessary, the same should be suitably revised. With a view to secure proper administrative supervision, we have in some States a judicial officer who is designated as Administrative Sub-Judge and who spends a major part of his time in supervising and looking after the work of process servers and bailiffs in big cities.1 It may be useful to adopt similar practice in large cities in other States. The suggestion that some incentive may also be provided to process servers for getting personal service effected on a number of persons in a month may also be looked into.

1. See also para. 11.4, infra.