Section 51(4) in The Chit Funds (Madhya Pradesh) Rules, 1984
(4)The official issuing the summons or notice may examine the serving officer on oath or causes him to be so examined by the Tahsildar or other officer through whom it is served and may make such further inquiry in the matter as he thinks fit and shall either declare that the summons, or as the case may be, notice has been duly served or order it to be served m such manner as he thinks fit.
