Section 105(6) in Haryana Co-operative Societies Rules, 1989
(6)Where the party to be summoned is a public [servant] [Substituted for the words 'officer' by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] or is the servant of a company or local authority or any institution, the officer issuing the summons may, if it appears that the summons may be most conveniently so served sent it by registered post pre-paid for acknowledgement for service on the party to be summoned to be head of the office in which he is employed together with the copy to be served endorsed on the original summons.
