Section 143 in Jammu and Kashmir Panchayati Raj Rules, 1996
143. Method of service within jurisdiction.
- The summons shall be served by delivery to the person concerned whose signature or thumb impression shall be taken on the duplicate. If the person concerned cannot be found or if it appears that he is evading service, the Chairman or the Bench of the Panchayati Adalat may order that the summons may be served on adult male member of the family residing within or affixed in presence of two witnesses to some conspicuous part of the house in which the person ordinarily resides. The summons shall thereupon be deemed to have been served on the person concerned.
