In the First Schedule, in Order III,-



(i)in rule 4,-



(a)in sub-rule (2),-



(i) for the words "filed in Court and shall be", the words, brackets and figure "filed in Court and shall, for the purposes of sub-rule (1), be" shall be substituted;



(ii) the following Explanation shall be inserted at the end, namely:-



"Explanation.- For the purposes of this sub-rule, the following shall be deemed to be proceedings in the suit,-



(a) an application for the review of decree or order in the suit,



(b) an application under section 144 or under section 152 of this Code, in relation to any decree or order made in the suit,



(c) an appeal from any decree or order in the suit, and



(d) any application or act for the purpose of obtaining copies of documents or return of documents produced or filed in the suit or of obtaining refund of moneys paid into the Court in connection with the suit.";



(b)for sub-rule (3), the following sub-rule shall be substituted, namely:-



"(3) Nothing in sub-rule (2) shall be construed-



(a) as extending, as between the pleader and his client, the duration for which the pleader is engaged, or



(b) as authorising service on the pleader of any notice or document issued by any Court other than the Court for which the pleader was engaged, except where such service was expressly agreed to the client in the document referred to in sub-rule (1).";



(ii)in rule 5, for the words "Any process served on the pleader of any party", the words "Any process served on the pleader of any party", the words "Any process served on the pleader who has been duly appointed to Act in Court for any party" shall be substituted;



(iii)in rule 6, after sub-rule (2), the following sub-rule shall be inserted, namely:-



"(3) The Court may, at any stage of the suit, order any party to the suit not having a recognised agent residing within the jurisdiction of the Court, or a pleader who has been duly appointed to act in the Court on his behalf, to appoint, within a specified time, an agent residing within the jurisdiction of the Court to accept service of the process on his behalf.".