Section 112 in Tamil Nadu Co-operative Societies Rules, 1988
112. Procedure for service of notice, etc.
(1)Every notice, summons or other communication under the Act or these Rules for which no special mode of service has been specified, shall be served,-(a)by giving or tendering it to such person under his acknowledgement; or(b)by sending it to him by post; or(c)it such person is not found by giving or tendering it to some adult member of his family under his acknowledgements; or(d)if none of the above modes is available, by affixing it on some conspicuous part of his last known place of residence or business:Provided that in the case of summons or notice other than a meeting, notice if sent by post shall be by registered post with acknowledgement due, and in other cases under certificate of posting.(2)Where service is effected under clause (d) of sub-rule (1), the person effecting the service shall make a report to that effect, attested by two or more witnesses of the locality.
