Section 9 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
9. Service of notice.
(1)Any notice or other documents shall be served on a person through following ways:-(a)By giving or presenting said notice or document to such person; or(b)If such person is not available, then by giving or presenting to a servant or any adult member of his family; or(c)By sending through post under postal certificate; or(d)By sending through registered post with acknowledgment:Provided that if the officer instructing for issuance of notice or document satisfied that recipient is avoiding to receive notice or document and the same is impossible to serve according to above mentioned procedure, then the said officer shall serve such notice or document to concerned person by pasting a copy on easily visible part of the last known residence or business spot of the person and such service shall be as effective as if it is served personally to the addressee.(2)When any notice or other document is to be served on owner of a building or land then it will not be necessary to write the name of the owner and user in the same and in such cases notice or document shall be served in following manner-(a)By giving or presenting notice or document to the owner or user, or by giving or presenting to one of the owners or user if there are more than one owner or users;(b)If such owner or user is not available, by giving notice or document to any adult member or servant of the family of owner or user; or(c)If any of the above mentioned medium is not available then by pasting notice or document on any easily visible part of land or building to which it is concerned.(3)When any notice or document is to be given or present to the addressee by an employee of the office of the Ombudsman then he will receive acknowledgment duly signed by recipient and shall present it to the issuing officer.(4)When notice or document is to be served under proviso to sub-rule (1) or clause (c) of sub-rule (2) by pasting a copy, then employee serving shall return second copy by endorsing or enclosing a report, to the officer who issued the notice or document, the said employee shall receive signatures of two persons as evidence for recognition of residence or business spot of the addressee.(5)Notice or document shall be deemed as served if posted with actual address written and receipt of payment of post obtained and such receipt shall be deemed effective evidence of receiving of such notice or document by post.
