Section 108(2) in Rajasthan Co-operative Societies Rules, 2003
(2)Summons or notices issued under the Act or these rules may be served through a Tehsildar or any employee of the Co-operative Department or of an apex or Central or Primary Society or through the Chairman or the Chief Executive Officer of the society or by registered post with acknowledgement due. Every person or society to whom summons or notices are sent for service shall be bound to serve them within a week.
