Section 11(5) in The Payment Of Gratuity (Central) Rules, 1972
(5)If the employer concerned fails to appear on the specified date of hearing after due service of notice without sufficient cause, the controlling authority may proceed to hear and determine the application ex parte . If the applicant fails to appear on the specified date of hearing without sufficient cause, the controlling authority may dismiss the application:Provided that an order under this sub-rule may, on good cause being shown within thirty days of the said order, be reviewed and the application re-heard after giving not less than fourteen days' notice to the opposite party of the date fixed for re-hearing of the application.
