Section 111(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)Every summons issued under the Act shall be in writing and signed by the officer issuing the same or such other person as he appoints in this behalf and sealed with the seal of such officer or other person.(b)It may require the person summoned to appear before the said officer at a stated time and place and shall specify whether his attendance is required for the purpose of giving evidence or to produce a document, or for both the purposes; and any particular document, the production of which is required shall be described in the summons with reasonable accuracy.(c)Any person summoned merely to produce a document shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.
