(1)Every notice to petitioner/respondents in the application shall be sent and served through Registered Post with acknowledgment due.(2)Where the Tribunal is satisfied that the notice cannot be served in ordinary way and there are reasons to believe that the petitioner/respondents are keeping themselves away for the purposes of avoiding service of the notice, the Tribunal shall order substitute service of notice in accordance with the provisions of Order 5 of Rule 20 of the Code of Civil Procedure, 1908 (5 of 1908).
