Section 15 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
15. Manner of service of notice.
- A notice under rule 4 of the Maharashtra Lokayukta and Upa-Lokayukta (Competent Authorities) Rules, 1973, shall be served, upon the public servant concerned by registered post acknowledgement due or by personal delivery after obtaining a receipt from him or through the Officer to whom the public servant is subordinate in service.
