Section 20(3) in The Rajasthan Public Trust Rules, 1962
(3)Mode of serving summons.(a) Summons for attendance of any person whether a party or witness at an inquiry or other proceedings shall be served through post or process server.(b)The summons shall be deemed to have been duly served on the person summoned;(i)if it is sent by registered post and an acknowledgement or refusal thereof has been received, or(ii)if it is affixed at a conspicuous place in the house or locality in the presence of two witnesses on the refusal of acceptance by the concerned person, or(iii)if it is published in a newspaper having circulation in the locality.(c)No summons for the attendance of any witness shall be issued at the instance of a party to an inquiry or other proceedings under the Act, unless the party first deposits with the Commissioner or Assistant Commissioner as the case may be, such sum as in his opinion is sufficient to defray the cost of travelling and other allowance payable to such witnesses.
