12. Personal appearance of the appellant or person at revision. -
(1)In every case the appellant or the person at revision shall be intimated with the date of hearing, at least seven working days prior to such date of hearing.(2)The appellant or the person at revision, as the case may be, may be present in person in the hearing of application for appeal or revision, or may opt not to be present in the hearing.(3)If it is satisfied that the circumstances exist due to which the appellant or the person at revision is prevented to be present at the hearing, then before taking the final decision an opportunity of hearing shall be given to the appellant or the person at revision.(4)If any party remains absent after due service of notice of the fixed date of hearing, then the application for appeal or revision, as the case may be, shall be disposed in his absence or dismissed due to non-appearance.
