Section 9(1) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
(1)Any notice or other documents shall be served on a person through following ways:-(a)By giving or presenting said notice or document to such person; or(b)If such person is not available, then by giving or presenting to a servant or any adult member of his family; or(c)By sending through post under postal certificate; or(d)By sending through registered post with acknowledgment:Provided that if the officer instructing for issuance of notice or document satisfied that recipient is avoiding to receive notice or document and the same is impossible to serve according to above mentioned procedure, then the said officer shall serve such notice or document to concerned person by pasting a copy on easily visible part of the last known residence or business spot of the person and such service shall be as effective as if it is served personally to the addressee.
