Section 111 in Haryana Co-operative Societies Rules, 1989
111. Service of order.
- Section 131(2)(XL). - Any order, decision or award and other document required under the Act or any rule made thereunder to be served upon any co-operative society or any person shall, save as otherwise provided in the Act or such rules, be served.--(a)If the document is addressed to the co-operative society:-(i)by delivering it to the Secretary, the President, the Chairman, the Managing Director, the Manager or any other person to whom the management of the co-operative society concerned is entrusted for the time being; or(ii)by sending it by registered post to the persons mentioned in sub-clause (i);(b)if the document is addressed to the member, creditor or any other person;(i)by tendering or delivering it to him; or(ii)by sending it by registered post to him; or(iii)if such person cannot be found, by affixing on some conspicuous part of his last known place of residence or business; or(v)if none of the means aforesaid is available, by publishing it in the "Sehkari Parkash" and some leading Hindi newspaper having wide circulation in the locality.
