Section 3(7) in The Muslim Women (Protection Of Rights On Divorce) Rules, 1986
(7)Where the respondent cannot, by the exercise of due diligence, be found, the summons may be served by leaving one of the duplicates for him with some adult male member of his family residing with him, and the person with whom the summons is so left shall, if so required by the serving officer, sign a receipt, therefor on the back of the other duplicate.
