Section 6 in West Bengal Workmen's House-Rent Allowance Rules, 1975
6. Procedure for dealing with applications for recovery of House-rent Allowance.
(1)On receipt of an application under Rule 5 the Controlling Authority shall by issuing a notice in Form C. call upon the applicant as well as the employer concerned to appear before him on a date specified in the notice, not being less than 14 days after the date of service of the notice. either personally or through his authorised representative together with all relevant document and witnesses, if any :Provided that the date fixed for hearing may be extended by the Controlling Authority either suo motu or on application by either of the parties.(2)Any person desiring to act on behalf of an employer or a workman, his authorised representative or legal representative, as the case may be. shall present to the Controlling Authority a letter of authority from the employer or the person concerned, as the case may be. on whose behalf he seeks to act. together with a written statement explaining his interest in the matter and praying for permission so to act and the Controlling Authority, shall record thereon an order either according his approval or specifying, in the case of refusal to grant the permission prayed for. the reasons for the refusal.(3)After completion of hearing on the date fixed under sub-rule (1) or after such further evidence, examination of documents or witnesses and hearing, as may be deemed necessary, the Controlling Authority shall record his finding as to whether any amount is payable to the applicant under the Act and a copy of the finding shall be given to each of the parties.(4)If the employer concerned fails to appear on the specified date of hearing without sufficient ground, the Controlling Authority may proceed to hear the application ex-parte and if the applicant fails to appear on the specified date of hearing without sufficient ground, the Controlling Authority may dismiss the application :Provided that an order under this sub-rule may, on good cause being shown within thirty days of the said order be reviewed and the application reheard after giving 14 days' notice to the opposite party of the date fixed for rehearing of the application.
