Section 8 in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
8. Hearing.
(1)Unless otherwise agreed to by the parties, the Council may hold ora! hearings for presentation of evidence or conduct the proceeding on the basis of the documents and other materials available on record :Provided that the Council shall hold oral hearings at any stage of the proceedings on the request made by a party.(2)The parties shall be given sufficient notice in advance for any hearing/meeting of the Council for the purpose of inspection of documents/ goods any other property as the case may be.(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.(4)Information furnished or application made to the Council by any party shall be supplied to other party and any expert report/eventual document on which Council may rely in making its decision shall also be supplied to the parties.
