Section 10(3) in The M.P. Maternity Benefit Rules, 1965
(3)When an appeal is received the Competent Authority shall furnish a copy of the appeal to the employer, call for his reply thereto and also ask him to produce documents connected with the issue of the appeal within a fixed date. The Competent Authority may ascertain further details if necessary from the employer as well as from the woman. On considering the facts presented to him and ascertained by him he shall give his decision. In case the employer fails to submit his reply or produce the required documents within the specified period, the Competent Authority may give his decision ex parte.
