Section 70 in The Bihar Co-operative Societies Rules, 1959
70. Service of summons or notice.
(1)Every notice or summons issued under the Act or these Rules shall be in writing and in such form as prescribed in sub-Rule (13) of Rule 68 and shall be authenticated by the signature and seal of the authority by whom it is issued. It may be served by registered post or through the nearest Civil or Revenue Court having jurisdiction in the area in which the society operates or by such other means as the Registrar may think fit.(2)A summons shall require the person summoned to appear before the said authority at a stated date, time and place and shall specify whether his attendance is required to furnish any information or for the purpose of giving evidence or to produce a document, cash or other property or for all these purposes; and the document, cash or other property required to be produced shall be described in the notice or summons. Any person summoned merely to produce a document, cash or other property may be deemed to have complied with the summons if he causes the same to be produced instead of attending personally to produce the same.Requisition for Dues
