Section 11 in Jammu and Kashmir Public Services Guarantee Rules, 2011
11. Service of notice of hearing
- The notice of hearing of application for appeal or revision shall be served in any one or more of the following manners; namely :-(i)by the party itself;(ii)by hand delivery (dasti) through process server;(iii)by the registered post with due acknowledgement; or(iv)through the department.
