Section 18 in The Tamil Nadu Catering Establishments Rules, 1959
18. Manner of service of notice under sub-clause (i) of clause (a) of sub-section (4) of section 11.
(1)The notice under sub-clause (i) of clause (a) of sub-section (4) of section 11 shall be in Form IV-EE and shall be served-(i)by giving or tendering it to the employee; or(ii)if the employee is not found, by affixing it at the entrance of his last place of residence or by giving or tendering it to some adult member of his family.(2)The signature of the person to whom the notice is given or tendered, with date and time shall be obtained on a true copy of the notice.
