Section 28 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
28. Procedure in regard to summons, etc.
(1)Every summons issued under the Act shall be authenticated by the seal, if any, of the officer by whom it is issued and shall be signed by such officer or by any person authorised by him in writing in that behalf.(2)The summons shall require the person summoned to appear before the said officer at a 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.(3)Any person may be summoned to produce a document without being summoned to give evidence, and any person summoned merely to produce a document 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.(4)Where the serving officer delivers or tenders a copy or the summons to the respondent personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgment of service endorsed on 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 endorsed on or annexed to the original summons a return stating the time when, and the manner in which the summons was served, the name and address of the person, if any, identify the person served and witnessing the delivery or tender of the summons.(6)The Controller or the Appellate Authority, as the case may be, shall have power to administer oaths, to require the attendance of all parties concerned and of witnesses and required the production of all books and documents relating to the matter in the dispute.(7)The Controller or the Appellate Authority, deciding shall record a brief note of the evidence of the parties and witnesses who attend, and upon the evidence so recorded, and after consideration of any documentary evidence produce by the parties a decision shall be given in accordance with justice, equity and good conscience by the Controller or Appellate Authority. The decision given shall be reduced to writing. In the absence of any party duly summoned to attend, the dispute may be decided ex pane.
