Section 141 in Himachal Pradesh Co-Operative Societies Rules, 1971
141. Mode of service of summons.
(1)Every summons issued under the Act or these rules shall be in writing, and shall be authenticated by 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. 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.(2)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.(3)The service of summons under the Act or these rules on any person, may be effected in any of the following ways :-(a)by giving or tendering it in person; or(b)if such person is not found, by leaving it at least at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Registrar or other authorised person, by sending it to him by registered post with acknowledgement due; or(d)if none of the means aforesaid is available by affixing it in some conspicuous part of his last known place of abode or business.(4)Where the serving officer delivers or tenders a copy of the summons to the defendant personally, or to an agent, or other person, on his (defendant's) behalf, he shall require the signature of the person to whom the copy is so delivered or tendered as an acknowledgement of service endorsed on the original summons.(5)The serving officer shall in all cases in which the summons have been served under sub-rule (4), endorse or annex, or cause to be endorsed 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 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 be summoned is a public officer, or is the servant of a company or a firm or a local authority or an institution or any other person, the officer issuing the summons may, if it appears that the summons may be conveniently so served, send it by registered post acknowledgement due for service on the party to be summoned to the head of the office in which he is employed together with a copy of the summons to be retained by person concerned.(7)The summons under sub-rule (3) (a) of this rule may be served through the Tahsildar or an employee of the Co-operative Department, or the Chairman or the Secretary of the society of which the person summoned is a member.
