Section 150(1) in The Orissa Co-operative Societies Rules, 1965
(1)Every summons, process or notice issued under the Act except as otherwise provided in the Act and these rules shall be in writing, shall be authenticated by the seal, if any, of the Officer by whom it is issued and shall be signed by such Officer or any person duly authorised by him in writing in that behalf.It shall require the person summoned to appear before the said Officer at the stated time and place, and shall specify whether his attendance is required for the purpose of giving evidence, or to produce a document or for both purposes, and any particular document, the production of which is required shall be described in the summons with reasonable accuracy.
