Section 79 in Rajasthan Co-operative Societies Rules, 2003
79. Summons, Notices and fixing of dates, place etc. in connection with the disputes.
(1) The Registrar, the arbitrator, or any other person authorised in this behalf may issue summons or notices at least fifteen days before the date fixed for hearing of the dispute requiring :-(i)the attendance of the parties to the dispute and of witness if any, and(ii)the production of all books and documents relating to the matter in dispute.(2)Summons or notices issued by Registrar or the arbitrator or the person authorised may be served through the Tehsildar or any employee of the Co-operative Department or an apex or a central primary society or through the Chairman or Secretary of the society or by registered post with acknowledgement due. Every person or society to whom summons or notices are sent for service shall be bound to serve them within a reasonable time.(3)The officers serving a summons or notice shall, in all cases in which summons or notice have been served, endorsed or annexed or cause to be endorsed on or annexed to, the original summons or notice, a return stating the time, when, and the manner in which, the summons or, notice, as the case may be, was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons or the notice.(4)The officer issuing the summons or notice may examine the serving officer on oath or cause him to be so examined by the Tehsildar or other officer through whom it is served and may make such further inquiry in the matter as he thinks fit; and shall either declare that the summons or, as the case may be, notice has been duly served or order it to be served in such manner as he thinks fit.
