Section 32(3) in The M.P. Payment of Wages Rules, 1962
(3)If the applicant fails to appear on the specified date, the Authority may dismiss the application :Provided that an order passed under sub-rule (2) or sub-rule (3) may be set aside and the application re-heard on good cause being shown within one month of the date of the said order, notice being served on the opposite party of the date fixed for re-hearing.
