Section 49(4) in The Orissa Chit Funds Rules, 1985
(4)Where the disputant appears and the opponent does not appear when the dispute is called out for hearing, then if the Registrar err his nominee is satisfied from the record and proceedings that the summons was duly served, the Registrar or his nominee may proceed with the dispute ex parte. Where the summons is served by any officer of the Registrar or his nominee, he shall make his report of service on oath.
