Section 111 in Tamil Nadu Co-operative Societies Rules, 1988
111. Mode of service of summons.
(1)(a)Every summons issued under the Act shall be in writing and signed by the officer issuing the same or such other person as he appoints in this behalf and sealed with the seal of such officer or other person.(b)It may 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 the purposes; and any particular document, the production of which is required shall be described in the summons with reasonable accuracy.(c)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.(2)When the summons is to the party against whom a reference has been made under sub-section (1) of section 90, it shall be accompanied by a copy of the reference made.(3)When a person summoned to give evidence is on account of sickness, infirmity or any other reason unable to attend before the officer issuing the summons, such officer may, of his own motion, or on application of such person, dispense with his appearance and examine him or cause to be examined by a person specially deputed by him for the purpose at his place of residence or business.
