Section 21 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
21. Service of orders, notices, etc.
- Every order, notice and other process made or issued under these rules shall be served in person on the employee concerned or communicated to him by registered post :Provided that if there is reason to believe that the employee is keeping out of the way for the purposes of avoiding service, or that for any other reason, the order, notice and other process cannot be served upon him in the manner aforesaid, the same shall be got published in any of the leading news papers of the region giving last known address of the employee concerned and thereupon the same shall be deemed to have been served upon him.
