Section 76 in The Arunachal Pradesh Co-operative Societies Rules, 1984
76. Summonses, notices and fixing of dates, place etc., in connection with the disputes.
(1)The Registrar, his nominee or the Chairman of the board of nominees may issue summons or notices at least fifteen days before the date fixed for hearing of the dispute requiring-(i)the attendance of the parties to the dispute and of witnesses, if any; and(ii)the production of all books and documents relating to the matter in dispute.(2)Summonses or notices issued by the Registrar or his nominee or the Chairman of the board of nominees may be served through any employee of the Co-operative Department or of a federal society or through the Chairman or Secretary of the society by registered post with acknowledgement due. Every person or society to whom summonses or notices are sent for service shall be bound to serve them within a reasonable time.(3)The officer serving a summons or notice shall, in all cases in which summons or notice has been served, endorse or annex or cause to be endorsed on or annexed to, the original summons or notice, a return stating the time when, and the manner in which, the summons or, as the case may be, the notice was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons or notice.(4)The officer issuing the summons or notice may examine the serving officer on oath or cause him to be so examined by Secretary of the society or other officer through whom it is served and may make such further inquiry in the matter as he thinks fit, and shall either declare that the summons or, as the case may be, notice has been duly served or order it to be served in such manner as he thinks fit.(5)The mode of serving summons and notices as laid down in sub-Rule (1) to (4) of this rule, shall mutatis mutandis apply to the service of summonses or notices-(i)issued by the Registrar or the person authorised by him when acting under Sections 84, 86 and 90;(ii)issued by an auditor, when acting under Section 82; or(iii)issued by a Liquidator, when acting under Section 109.
