Section 90 in Regulations Under the U.P. Intermediate Education Act, 1921
90. The [Appellate Authority] shall fix dates for hearing of the appeal and he may change the dates or adjourn the hearing from time to time :
Provided that whenever a date is fixed in the absence of any party at least one week's notice shall be given to that party unless otherwise agreed upon by both the parties.Provided further that no such notice to a party shall be necessary when the date is fixed on a date of hearing and the party is absent in spite of notice of that date.
