Section 6(ii) in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
(ii)If any of the parties after due notice fails to appear at the hearing or at any continuation of a hearing session, the arbitrator may in his discretion proceed with the arbitration of the controversy in his absence. In such cases, all awards shall be rendered as if each party had entered an appearance in the manner submitted.
