Section 237 in The U.P. Co-operative Societies Rules, 1968
237.
(a)The summons issued shall be in writing and authenticated by the seal, if any, of the authority by whom it is issued and shall also be signed by such authority or by any person authorised by such authority in writing in that behalf. It shall require the person summoned to appear before the said authority 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 purposes. Any particular document, the production of which is required for the purpose, shall be described in the summons with reasonable accuracy.(b)Any person may be summoned to produce a document, without being summoned to give evidence, and 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.(c)The summons may be served-(i)by registered (acknowledgment due) post, or(ii)by personal service through the secretary of the society or a member of the staff of the financing or supervising society.(d)If the service of summons could not be effected by any of the modes specified under sub-rule (c), it may be effected by any other mode provided in the Code of Civil Procedure, 1908 (Act No. 5 of 1908).
