Section 47(3) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
(3)On the date of hearing or any other date to which hearing could be adjourned, it shall be obligatory on the parties or their agents to appeal' Wive the Director. Where the applicant or his agent fails to appear before the Director, on such days, the Director may in his discretion either dismiss the complaint in default or decide on merits. He may, however, decide to dispose of the complaint ex-parte also.
