Section 7 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
7. Service of notices and process is issued by the Tribunal.
(1)Any notice or process to be issued by the Tribunal may be served by any of the following modes as ordered by the Tribunal namely:-(i)by hand delivery through the applicant or through a process server; or(ii)by registered post with acknowledge due; or(iii)Where the party is a Government Servant; through the head of the department concerned by any one of the modes in item(i)and (ii) above.(iv)through courier, speed post; or(v)by electronic mode where the applicant is having access to such mode of delivery and opts for it.(2)Where notice issued by the Tribunal is served to the applicant by 'hand delivery', he shall endorse its receipt with the Registrar of the Tribunal, the acknowledgement thereof together with an affidavit of service.(3)Notwithstanding anything contained in sub-clause (1), the Tribunal may, taking into account the number of respondents and their place of residence or work and other circumstance, direct that notice of the application shall be served upon the respondent in any other manner, including any manner of substituted service as it appears to the Tribunal just and convenient.(4)Notwithstanding anything contained in clause (1), the Tribunal may in its discretion, having regard to the nature and urgency of the case, direct that the notice be served on the Standing Counsel appointed by the Government or any department of the Government.(5)Every notice issued by the Tribunal shall, unless otherwise ordered, be accompanied by a copy of the application along with a copy of the paper book.(6)Every applicant shall be liable to pay such process fee for the service or execution of processes, in respect of an application as specified under the Kerala Court-Fees and Suits Valuation Act, 1959 (10 of 1960).(7)Notwithstanding anything contained in foregoing sub-clauses, if the Tribunal is satisfied that it is not reasonably practical to serve notice of application upon all the respondents, it may, for reasons to be recorded in writing, direct that the application shall be heard irrespective of the fact that some of the respondents have not been served with notice of the application:Provided that no such application shall be heard unless,-(i)notice of the application has been served on the authority which passed the order against which the application has been filed; and(ii)notice of the application has been served on the Government, if Government is a respondent;
