Section 30 in The Rajasthan Minimum Wages Rules, 1959
30. Appearance of parties.
(1)If an application under sub-section (2) of section 20 or section 21 is entertained, the Authority shall serve upon the employer by registered post, a notice in Form IX to appear, before him on a specified date with all relevant documents and witnesses if any, and shall inform the applicant of the date so specified.(2)If the employer or his representative fails to appear on the specified date, the Authority may hear and determine the application ex party.(3)If the applicant or his representative fails to appear on the specified date, the Authority may dismiss the application.(4)An order passed under sub-rule (2) or sub-rule (3) may be set aside on sufficient cause being shown by the defaulting party within a month of the date of the said order, and the application shall then be re-heard after service of notice on the opposite party of the date fixed for re-hearing, in the manner specified in sub-rule (1).
