Section 13 in The Karnataka Guarantee of Services to Citizens Rules 2012
13. Individual presence of applicant or Designated officer or Competent officer.
(1)In all situations, the hearing date shall be communicated to applicant or Designated Officer or Competent Officer as the case may be, at least 7 days in advance.(2)The applicant or Designated Officer or Competent Officer as the case may be shall make himself or person authorized by him to be present during the hearing.(3)If any party remains absent on the date of hearing even after the information of hearing being duly informed to him, then, the application may be decided exparte.
