Section 11(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(1)Notices to be issued by the Tribunal may be served by any of the following modes;(i)service by the party himself together with an acknowledgment and an affidavit of service;(ii)by hand delivery through process server;(iii)by registered post with acknowledgment due;(iv)through the concerned head of the Department by any one or more of the modes referred to in clauses (i) to (iii):Provided that if the Tribunal does not specify the mode of service, notice may be sent by registered post 'with acknowledgment due' and the provision of sub-rule (2) of rule 19A of Order V of First Schedule to the Code of Civil Procedure, 1908 (5 of 1908), shall apply to the mode of service.
