Section 16(4) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(4)When an appeal is dismissed or decided ex parte under sub-rule (3), the appellant may within 60 days from the date of communication of such order apply to the appellate authority for re-admission or re-hearing of the appeal and if the appellate authority is satisfied that the appellant or an agent duly authorised was prevented by sufficient cause from appearing when the appeal was called for hearing he may, re-admit or re-hear the appeal upon such terms including terms as to cost and conditions as it may think fit.
