Section 6(3) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(3)If the party or parties, as the case may be, do not appear either personally or through their representatives with power of attorney, the enquiry officer shall take decision, ex parte after making such enquiry as he may deem necessary :Provided that if on receipt of the application within 15 days of the passing of the ex parte order, the enquiry officer is satisfied that the non-appearance of the party or parties was for a sufficient cause, he may, after making such enquiry as he may deem fit pass suitable orders setting aside the ex parte order :Provided further that where the application for setting aside the ex parte order has been rejected an appeal against that order may be filed before the officer next higher in rank within thirty days from the dale of rejection of the application, whose decision shall be final.
