Section 2C(5) in The Rajasthan Industrial Disputes Rules, 1958
(5)Where the union, to whom notice has been given under sub-rule (2), fails to be present before the Registrar on the date fixed for the inquiry or fails to produce the documents, as required by sub-rule (3), then:-(a)If such union is an applicant., the Registrar may dismiss the application and(b)If such union is not an applicant the Registrar may proceed with the inquiry ex parte:Provided that on sufficient cause being shown by the union, whose application has been dismissed, the Registrar may set aside the order of dismissal and fix a date for holding the inquiry.
