Section 23 in The Orissa Industrial Disputes Rules, 1959
23. Board, Court, Labour Court, Tribunal or Arbitrator may proceed ex parte.
- If without sufficient cause being 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 the party had duly attended or had been represented.
