Section 150(3) in The Orissa Co-operative Societies Rules, 1965
(3)Manner of service of notice - The service of summons or notices except as otherwise specifically required under the Act may be affected in any of the following ways -(a)by giving or tendering a copy of it to such person; or(b)if such person is not found, by giving or tendering it to some adult member of his family;(c)if the address of such person is known by sending it to him by registered post;(d)if none of the means aforesaid available, by fixing it in some conspicuous part of his last known place of abode or business.
