Section 50 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
50. Procedure to be followed by Commissioner.
(1)A complaint containing the following particulars shall be presented by the complainant in person or by his agent to the Commissioner for Persons with Disabilities or be sent by registered post addressed to the Commissioner :(a)The name, description and the address of the complainant;(b)The name, description and the address of the opposite party or parties, as the case may be, so far as they can be ascertained;(c)The facts relating to complaint and when and where it arose;(d)Document in support of the allegations contained in the complaint and;(e)The relief, which the complainant claims.(2)The Commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/parties mentioned in the complaint directing him/her to give his/her version of the case within a period of 30 (thirty) days or such extended reasonable period as may be granted by the Commissioner.(3)On the date of hearing or any other date to which hearing is adjourned, it shall be obligatory on the parties or their agents to appear before the Commissioner. Where the complainant or his/her agent fails to appear before the Commissioner on such days, the Commissioner may in his/her discretion either dismiss the complaint on default or decide on merits. Where the opposite party or his/her agent fails to appear on the date of hearing the Commissioner may take such necessary action under Section 63 of the Act as he deems fit for summoning and enforcing the attendance of the opposite party. He may dispose of the complaint ex parte.(4)The Commissioner may, on such terms as he/she deems fit and at any stage of the proceedings, adjourn the hearing of the complaint. But the complaint shall be decided, as far as possible, within a period of three months from the date of notice received by the opposite party.
