Section 19A(8) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(8)(a)The Central or the State Appellate Authority shall hear the parties on receipt of the appeal and shall intimate the date of hearing which shall be seven days before the date of hearing, by email or courier at the address mentioned in the appeal.(b)The appellant may present in person or through his duly authorised legal representative, at the time of hearing of the appeal.(c)If the appellant fails to appear before the Central Appellate Authority or the State Appellate Authority on the specific date, the appeal may be dismissed for default:(d)The Central Appellate Authority or the State Appellate Authority may, if sufficient cause is shown, at any stage of appeal, grant time to the parties or to any of them and may from time to time adjourn the hearing of the appeal for reasons to be recorded in writing.Provided that more than three adjournments shall not be given to the appellant.(e)The Appeal shall be disposed of within a period of sixty days from the date of filing of the appeal.
