Section 33 in The M.P. Co-Operative Tribunal Regulations, 2000
33.
All notices, letters, orders issued by this Tribunal for service on parties or any other officers, shall be served by the concerned Asstt. Registrar, Dy. Registrar, Joint Registrar, Additional Registrar or Registrar, Co-operative Societies, as the case may be, and shall be returned back to the Tribunal after due service and complied before due date fixed in the matter. Any instance of non-compliance, without any sufficient cause or excuse shall expose the concerned officer at fault, for an action to disobey the judicial order of the Tribunal.
