Section 22 in Industrial Disputes (Punjab) Rules, 1958
22. Board, Court, Labour Court, Tribunal or Arbitrator may proceed ex parte.
- If without good cause shown, any 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 he had duly attended or had been represented.
