Section 49(3) in Chit Funds (Rajasthan) Rules, 1989
(3)Where the opponent appears and the disputant does not appears when the dispute is called out for hearing, the Registrar or his nominee may make an order that the dispute be dismissed, unless the opponent admits the claims or a part thereof, in which case the Registrar or his nominee as the case may be, may make an order against the opponent upon such admission, and where, part only of the claims is admitted, may dismiss the dispute in so far it relates to the remainder.
