Section 21(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(3)On the date of hearing or any other date to which hearing is adjourned, it shall be obligatory on the parties or their agents to appear before the State commissioner. Where the complainant or his agent fails to appear before the State commissioner on such days, the State commissioner may in his discretion either dismiss the complaint on default or decide on merits. Where the opposite party or his agent fails to appear on the date of hearing, the State Commissioner may take such necessary action under Section 82 of the Act as he deems fit for summoning and enforcing the attendance of the opposite party. The State commissioner may dispose of the complaint ex-parte, if necessary.
