Section 50 in Andhra Pradesh Chit Funds Rules, 2008
50. Summons, notices, and fixing of dates, place etc., in connection with the disputes:
(1)The Registrar or his nominee, as the case may be, may issue summons or notices at least fifteen days before the date fixed for the hearing of the dispute requiring:(i)the attendance of the parties to the dispute, and of witness if any; and(ii)the production of all books and documents relating to the matter in dispute.(2)Summons or notices issued by the Registrar or his nominee may be served through the Mandal Revenue Officer / Tahsildar or any employee of the Chit Department or by registered post with acknowledgement due.(3)The Officer serving summons or notice, shall in all cases in which summons or notice has been served, endorse or annex or cause to be endorsed on or annexed to, the original summons or notice. a return stating the time when, and the manner in which the summons 01. as the case may be, notice 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 or the notices.(4)The official issuing the summons or notice may examine the serving officer on oath or cause him to be so examined by the officer through whom it is served and may make such further enquiry in the matter as he thinks fit, and shall either declare that the summons or notice, as the case may be, has been duly served or order it to be served in such manner as he thinks fit.(5)The mode of serving summons and notices as laid down in sub-rules (1) to (4) shall mutatis mutandis apply to the service of summons or notices issued by the Registrar or the person authorize by him, when acting under section 46.
