Section 237(a) in The U.P. Co-operative Societies Rules, 1968
(a)The summons issued shall be in writing and authenticated by the seal, if any, of the authority by whom it is issued and shall also be signed by such authority or by any person authorised by such authority in writing in that behalf. It shall require the person summoned to appear before the said authority at a stated time and place and shall specify whether his attendance is required for the purpose of giving evidence or to produce a document or for both purposes. Any particular document, the production of which is required for the purpose, shall be described in the summons with reasonable accuracy.
