Section 170(2) in West Bengal Co-operative Societies Rules, 2011
(2)The Board of Arbitrators, forum of Arbitrators or the Arbitrator, as the case may be, shall issue summons or notice, at least, 15 (fifteen) days before the date fixed for hearing of the dispute to the plaintiff and the defendant requiring them to attend with all relevant books, documents, witnesses and evidence relating to the dispute :Provided that the summons or notice which shall be served upon the defendant shall contain a copy of the plaint.
