Section 56(6) in Jammu and Kashmir Co-operative Societies Rules, 2001
(6)Where the party to be summoned is a public officer or is the servant of a railway company or local authority, the officer issuing the summons may, if it appears that the summons may be most conveniently so served, send it by registered post prepared for acknowledgement for service or for service on the party to be summoned to the head of the office in which he is employed together with a copy to be served endorsed on the original summons.
