Section 18 in Industrial Disputes (Punjab) Rules, 1958
18. Service of Summons or Notice.
- Subject to the provisions contained in rule 20, any notice, summons, process or order issued by a Board, Court, Labour Court, Tribunal, or an Arbitrator, empowered to issue such notice, summons, process or order may be served either personally or by registered post and where it is not practicable to effect service in any of the manners aforesaid, the notice, summons, process or orders, as the case may be, shall be served by affixing a copy thereof on the outer door or some other conspicuous part of the house or the place where the party upon whom service is to be effected, ordinarily resides or carries on business or personally works for gain.
