Section 8(3) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
(3)If one of the parties having been duly summoned, fails to appear at one of the sittings, the Council may fix another date for hearing and give notice to the defaulting party/parties of its intention to proceed ex parte on a specific date, time and place. If after such notice is given the defaulting party/parties does/do not take part in the' proceedings, the Council may proceed further in his/their absence.
