- If the appellant is not present on the date fixed, the appeal may be decided in his absence.[62. Constitution of appellate authority. - (1) The appellate authority shall consist of a Chairman and three assessors selected in each case, from among the panel specified in Rule 63.(2)The Chairman shall be a person, who is or has exercised powers of a District Magistrate or a District Judge.(3)The Chairman shall hold office for such period as the State Government may specify in this behalf.] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated 11-8-1960]
