Section 9 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
9.
The summons shall be sent by registered post acknowledgment due and it shall be deemed to have been duly served when an acknowledgment or refusal thereof has been received. If the appropriate authority is satisfied that the person to whom a summons is sent wilfully absents himself from his residence or refuses to receive the summons, it may order that the summons shall be affixed on the front door or other conspicuous place of his usual residence. If the person has changed his residence the notice shall be sent to the changed address, if it is known, or a copy of the notice shall be affixed on the front door or other conspicuous place of the last known residence. On such affixture it may declare that there has been sufficient service.
