Section 11 in The Karnataka Right to Information Rules, 2005
11. Personal presence of the appellant or complainant:-
(1)The appellant or the complainant, as the case may be shall in every case be informed of the date of hearing at least ten clear days before that date.(2)The appellant or the complainant, as the case may be, may at his discretion at the time of hearing of the appeal or complaint by the State Information Commission be present in person or through his duly authorized representative or may not to be present.(3)Where the State Information Commission is satisfied that the circumstances exist due to which the appellant or the complainant, as the case may be, is being prevented from attending the hearing before the State Information Commission, then the State Information Commission may afford the appellant or the complainant, as the case may be, another opportunity of being heard before a final decision is taken or take only other appropriate action as it may deem fit.(4)The appellant or the complainant, as the case may be, may seek the assistance of any person in the process of the appeal while presenting hispoints and the person representing him may not be a legal practitioner.
