Section 56(1) in Jammu and Kashmir Co-operative Societies Rules, 2001
(1)Every summons issued under the Act shall be in writing authenticated by the seal, if any, of the officer who issued it and shall be signed by such officer or by any person authorised by him in writing in that behalf. It shall require the person summoned to appear before the said officer at a given time and place and shall also specify whether his attendance is required for purpose of giving evidence or to produce a document, or for both the purpose, and any particular document the production of which is required, shall be described in the summons.
