Section 7(11) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(11)The inquiry officer appointed to conduct enquiry shall serve maximum two notices to the charged person to appear before him for presenting his case. In case the charged person does not appear after the service of two notices, the inquiry officer shall be competent to proceed ex-party in the matter. However, after considering the circumstances to be recorded, the inquiry officer may serve third notice also.
