Section 16 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
16. Hearing of appeal.
(1)If the appellate authority does not reject the appeal summarily, it shall fix a date for hearing the appellant or his duly authorised agent.(2)The said authority may at any stage adjourn the hearing of an appeal to any other date.(3)If on the date fixed for hearing or any other date to which the hearing is adjourned, the appellant does not appear before the said authority either in person or through an agent duly authorised by the appellant, the said authority may dismiss the appeal or may decide it ex parte as it thinks fit.(4)When an appeal is dismissed or decided ex parte under sub-rule (3), the appellant may within 60 days from the date of communication of such order apply to the appellate authority for re-admission or re-hearing of the appeal and if the appellate authority is satisfied that the appellant or an agent duly authorised was prevented by sufficient cause from appearing when the appeal was called for hearing he may, re-admit or re-hear the appeal upon such terms including terms as to cost and conditions as it may think fit.
