Section 9(1) in Uttar Pradesh Right to Information Rules, 2015
(1)During the course of hearing on a complaint or an appeal, the complainant or appellant may be present in the Commission either in person or through duly authorised representative. However, the Commission, if it deems necessary, may summon the complainant or appellant, as the case may be, to be present in person in the Commission on any specific date of hearing.
