Section 9(4) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
(4)When notice or document is to be served under proviso to sub-rule (1) or clause (c) of sub-rule (2) by pasting a copy, then employee serving shall return second copy by endorsing or enclosing a report, to the officer who issued the notice or document, the said employee shall receive signatures of two persons as evidence for recognition of residence or business spot of the addressee.
