Section 150(6) in The Orissa Co-operative Societies Rules, 1965
(6)Where the person to whom notice, process or summons issued is a public officer or is the servant of a Railway Company or local authority, the Officer issuing the process, may, if it appears that the process may most conveniently be served, send it by Registered Post prepaid for acknowledgment for service on the party to the head of the office in which he is employed together with a copy to be retained by the party.
