Section 19(ii) in The Assam Administrative Tribunal Regulations, 1977
(ii)in case the person summoned cannot be found and his authorised representative or Advocate or adult male member of his family, or where the person summoned refuses to sign the acknowledgement, by affixing a copy thereof upon some conspicuous part of his usual or last known place of his residence, or by publication of the summons in the newspapers, at the cost of the appellant:
