Section 13 in The West Bengal Right to Public Services Rules, 2013
13. Personal appearance of the appellant.
(1)In every case the appellant or applicant at revision, as the case may be, shall be intimated of the due date of hearing, at least seven clear days prior to such date of hearing.(2)The appellant or applicant at revision, as the case may be, may present himself in person in the hearing of appeal or revision, or may opt not to be present in the hearing. If any party remains absent after due service of notice of the fixed date of hearing, then the application for appeal may be disposed off in his absence.(3)If the Appellate Officer or the Reviewing Officer is satisfied that circumstances exist due to which the appellant or applicant at revision has been prevented to be present at the hearing, then before taking the final decision one opportunity of hearing shall be given to the appellant or applicant at revision or any other appropriate action may be taken as deemed fit.
