Section 108 in Rajasthan Co-operative Societies Rules, 2003
108. Mode of service of summons or notices.
(1) Every summon or notice issued under the Act or these rules shall be in writing and shall bear seal, if any, of the officer by whom it is issued and shall be signed by such officer or by any person authorised by him in writing in that behalf. The summons or notices shall 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 purposes; and any particular document, the production of which is required shall be described in the summons with reasonable accuracy.(2)Summons or notices issued under the Act or these rules may be served through a Tehsildar or any employee of the Co-operative Department or of an apex or Central or Primary Society or through the Chairman or the Chief Executive Officer 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 week.(3)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.(4)The service of summons or notices under the Act or these rules on any person, may be effected in any of the following manners:-(a)by giving or tendering it in person; or(b)if such person is not found, by leaving it at his last known place of abode, or business or by giving or tendering it to some adult member of his family; or(c)if the address or such person is known to the Registrar or other authorised person, by sending it to him by registered post with acknowledged due; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business;(e)by publishing in a newspaper having good circulation in the area.(5)Where the serving office delivers or tenders a copy of the summons or notices to the defendant personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered as an acknowledgement of service endorsed on the original summons or notices.(6)The serving officer shall in all cases in which the summons or notices have been served under sub-rule (5), endorse or annex, or cause to be endorsed or annexed, on or to the original summons or notices a return stating the time when and the manner in which the summons or notices were 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 notices.(7)Where the defendant to be summoned is a public officer or is the servant of a local authority or of a society, the officer issuing the summons may, if it appears that the summons may be conveniently so served, send it by registered post acknowledgement due for service on the party to be summoned to the head of the office in which he is employed together with a copy to be retained by the defendant.
