Section 50(4) in The Chit Funds (Madhya Pradesh) Rules, 1984
(4)Where the dispute appears and the opponent does not appear when the dispute is called out for hearing, then if the Registrar or his nominee is satisfied from the record and proceedings that the summon was duly served, the Registrar or his nominee may proceed with the dispute ex-parte. Where the summons is served by any officer of the Registrar or his nominee, he shall make his report of service on oath.
