50. Summons, notice and fixing of dates, places, etc. in connection with disputes [Section 67].
(1)The Registrar or his nominee, as the case may be, may issue summonses or notices, at least, fifteen days before the date fixed for the hearing of the dispute requiring-(a)the attendance of the parties to the dispute and of witnesses, if any; and(i)the production of all books and documents relating to the matter in dispute.(2)Summonses or notices issued by the Registrar or his nominee may be served through a process server or any employee of the Chit Fund Department or by registered post.(3)The official serving a summons or notice shall, in all cases in which summons or notice has been served, endorse or annex or cause to be endorsed on or annexed to, the original summons or notice, a return stating the time and the manner in which, the summons or, as the case may be, notice was served, and the name and address of the person (if any), identifying the persons served and witnessing the delivery or tender of the summons or the notice.(4)The officer issuing the summons or notice may examine the serving official on oath or cause him to be so examined by the officer through whom it is served and may make such further inquiry in the matter as he thinks fit and shall either declare that the summons or, as the case may be, notice has been duly served or order it to be served in such manner as he thinks fit.(5)The mode of serving summonses and notices as laid down in sub rules (1) to (4) shall mutatis mutandis apply to the service of notices issued by the Registrar or the persons authorised by the State Government, when acting under section 46.
