Section 52(3) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
(3)On the date of hearing or any other date, to which hearing is adjourned, it shall be obligatory on the part of the parties or their agents to appear before the Commissioner. Where the complainant or his agent fails to appear before the Commissioner on such date, the Commissioner may in his discretion either dismiss the complaint on default or decide on merits.
