Section 150 in The Orissa Co-operative Societies Rules, 1965
150. Authentication of Notice or Process.
(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.(2)Any person may be summoned to produce document without being summoned to give evidence; and any person summoned merely to produce documents shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.(3)Manner of service of notice - The service of summons or notices except as otherwise specifically required under the Act may be affected in any of the following ways -(a)by giving or tendering a copy of it to such person; or(b)if such person is not found, by giving or tendering it to some adult member of his family;(c)if the address of such person is known by sending it to him by registered post;(d)if none of the means aforesaid available, by fixing it in some conspicuous part of his last known place of abode or business.(4)When the Serving Officer delivers or tenders a copy of the summons personally to the summoned or to an agent or any other person on his behalf, he shall require the person to whom the copy is so delivered or tendered to sign on the back of the original summons.(5)The Serving Officer shall in all cases in which the summons has been served under Sub-rule (4) endorse or annex or cause to be endorse or annexed on or to the original summons a return stating the time when and the manner in which the summons was served and the time when and the manner in which the summons was served and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons.(6)Where the person to whom notice, process or summons issued is a public officer or is the servant of a Railway Company or local authority, the Officer issuing the process, may, if it appears that the process may most conveniently be served, send it by Registered Post prepaid for acknowledgment for service on the party to the head of the office in which he is employed together with a copy to be retained by the party.(7)When the person whose evidence is required is unable from sickness or infirmity to attend before the officer or person issuing the summons or notice or is a person whom by reason of rank or sex it may not be proper to summon, the officer or person issuing the summons may, of his own motion or on the application of the person whose evidence is required, dispense with his appearance and examine him at his place of abode or business or cause him to be so examined by a person specially deputed by him for the purpose.(8)A party who desires the attendance of the person either to give evidence or produce a document shall deposit with the officer or person issuing the summons or notice in cash -(i)process fees in accordance with the scale fixed by the Registrar of Co-operative Societies; and(ii)allowance payable to the person whose attendance is desired for travelling and appearing before the officer or person issuing the summons or notice in accordance with the sale fixed by the Registrar of Co-operative Societies.If the party requires to make such deposits to do so within 15 days from the date of the order requiring him to make the deposit, the officer or person empowered to issue the summons may drop further action.
