Section 21 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
21. Service of Summons.
- Every summons shall be served-(i)by tendering or delivering a copy of it to-(a)the person summoned; or(b)his duly authorised representative or advocate; or(c)in case he is absent any adult male member of his family usually residing with him; or(ii)In case the person summoned can not be found or refuses to sign the acknowledgment, by affixing a copy thereof to some conspicuous part of his usual or last known place of his residence or publication of the summons in the newspapers, at the cost of the appellants :Provided that in any appeal the Tribunal may in its discretion send the summons to the respondent by registered post in addition to or in alternative to the mode of service laid down in this rule. An acknowledgment purporting to be signed by the respondent or an endorsement by Postal servant that the respondent refused to take the delivery may be deemed by the Tribunal to be prima facie proof of service.
