Section 20 in The Bihar Industrial Disputes Rules, 1961
20. Service of summons or notice.
- Subject to the provisions contained in Rule 19, any notice, summons, process or order, issued by a Board, Court, Labour Court, Tribunal or Arbitrator, empowered to issue such notice, summons, process or order, may be served either personally or by registered post. Failing service in either of these two modes, service may be effected in the manner provided for in the Code of Civil Procedure except that in case of such service the party interested in service shall depute its own agents who, after service shall swear an affidavit before a Magistrate of the First Class and file the same before Tribunal or court in proof of such service.
