In exercise of the rule making powers conferred
upon it by Article 227 of the Constitution of India and all other powers
enabling it in that behalf, the High Court of Judicature for Rajasthan, with
the approval of Governor of Rajasthan, makes the following amendment in the
General Rules (Civil & Criminal), 2018, namely:- (i) These Rules may be
called the General Rules (Civil & Criminal) (Amendment Rules), 2020. (ii) These Rules shall
come into force from the date of publication in the Official Gazette. In
existing proviso of Article 4 of Rule 1 of Order 29, the expression
"fifteen rupees" shall be substituted by "hundred rupees". After
existing Rule 32 of Order 19, following proviso shall be added:- "Provided
that service of any process shall be deemed to be sufficient if it is affected
through registered email ID, SMS or fax number of the party or through any
other electronic mode including mobile application." Existing
proviso of Rule 33 of Order 19 shall be deleted. Existing
sub-rule (a) of Rule 12 of Order 31 shall be substituted by the following:- "In
addition to the mode and method provided in Chapter VI of the Code of Criminal
Procedure 1908, it shall be lawful for a Court to serve summons by fax, email,
SMS, speed post or registered post with A.D. or through any other electronic
mode including mobile application. The service so made shall be deemed to be
sufficient service of process on the concerned." After
existing sub-rule (1) of Rule 10 of Order 15, following proviso shall be
added:- "Provided
that payment of money into court may be made directly through any online
payment mode or portal."GENERAL RULES (CIVIL & CRIMINAL)
(AMENDMENT RULES), 2020
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