Section 21 in West Bengal Industrial Disputes Rules, 1958
21. Board, Court, Labour Court, Tribunal, or Arbitrator may proceed ex-parte.
- If without sufficient cause being shown, any party to a proceeding 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 such party had duly attended or had been represented.
