Section 56 in Jammu and Kashmir Co-operative Societies Rules, 2001
56. Procedure for service of summons
(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.(2)Any person summoned to produce a document only shall be deemed to have complied with the summons if he causes such documents to be produced by post or by any other person.(3)The service of summons under the Act may be effected in any of the following methods:(a)by giving or tendering it to such person; or(b)if such person is not found, by leaving it at his last known place of residence or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Registrar or other authorised person, by sending it to him by post registered; or(d)if none of the means aforesaid is available, by affixing it in some. conspicuous part of his last known place of residence, abode or business.(4)Where the serving officer delivers or tenders copy of the summons to the defendant personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement or service endorsed on the original summons.(5)The serving officer shall in all cases in which the summons had been served under sub-rule (4) endorse or annex or cause to be endorsed or annexed-on or to the original, summons a return stating the time and the manner in which the summon was served and the name and address of the person if any, identifying the person served and witnessing the delivery or tender of the summons.(6)Where the party to be summoned is a public officer or is the servant of a railway company or local authority, the officer issuing the summons may, if it appears that the summons may be most conveniently so served, send it by registered post prepared for acknowledgement for service or for service on the party to be summoned to the head of the office in which he is employed together with a copy to be served endorsed on the original summons.
