Section 27 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
27. Ex-parte proceeding against Respondent.
- If the respondent does not submit the reply within time mentioned in the summons or extended by the Bench or does not express his intention in writing to argue his case orally at the time of arguments or the respondent or his authorised representative or Advocate does not appear on the day of hearing, the Bench may proceed ex-parte against him.
