Section 19 in The Assam Administrative Tribunal Regulations, 1977
19. Service of summons.
- Every summons shall be served-(i)by tendering or delivering a copy of it to-(a)the person summoned; or(b)his duly authorised representative or advocate; or(c)in case the person summoned is absent, any adult male member of the his family usually residing with him;(ii)in case the person summoned cannot be found and his authorised representative or Advocate or adult male member of his family, or where the person summoned refuses to sign the acknowledgement, by affixing a copy thereof upon some conspicuous part of his usual or last known place of his residence, or by publication of the summons in the newspapers, at the cost of the appellant:Provided that in any appeal the Tribunal may in its discretion order the summons to the respondent to be sent by registered post in addition to or in alternative to the mode of service laid down above. An acknowledgement purporting to be signed by the respondent or an endorsement by postal servant that the respondent refused to take delivery would be deemed by the Tribunal to be prima facie proof of service.
