Section 22 in M.P. Industrial Disputes Rules, 1957
22. Board, Court, Labour Court, Tribunal or Arbitrator may proceed ex parte.
- If without sufficient cause being shown, and party to proceedings before a Board, Court, Labour Court, Tribunal or Arbitrator fails to attend or to be represented, the Board, Court, Labour Court, Tribunal or Arbitrator may proceed as if the party had duly attended or had been represented.
