Section 170(3) in West Bengal Co-operative Societies Rules, 2011
(3)First and subsequent summonses or notices may be served on a party to the dispute or his agent or any, adult member of the family(a)by registered post with acknowledgement due, or(b)by affixing a copy of the summons or notice on the outer door or some other conspicuous part of the last known place of residence or business of the party, when he refuses to sign the acknowledgement or he cannot be traced out even after adequate search.
