Section 11(3) in The Karnataka Right to Information Rules, 2005
(3)Where the State Information Commission is satisfied that the circumstances exist due to which the appellant or the complainant, as the case may be, is being prevented from attending the hearing before the State Information Commission, then the State Information Commission may afford the appellant or the complainant, as the case may be, another opportunity of being heard before a final decision is taken or take only other appropriate action as it may deem fit.
