Section 7(3) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(3)If the party or parties, as the case may be, do not appear either personally or through their duly authorised representatives, the enquiry officer shall take decision ex parte after making such enquiry as he may deem necessary :Provided that if the Enquiry Officer satisfied that the non-appearance of the party or parties was for sufficient cause, he may, after such further enquiry, as lie may deem fit, pass suitable order in supersession of the ex parte order.
