Section 14 in Rajasthan Information Commission (Management) Regulations, 2007
14. Personal presence of the appellant.
- (i) The appellant shall be informed of the fixed date of first hearing at least seven clear days before that date.(ii)The appellant may at his discretion be present in person or through his duly authorized representative at the time of hearing of the appeal by the Commission, or may opt not to be present.(iii)Where the Commission is satisfied that circumstances exist due to which the appellant is being prevented from attending the hearing of the Commission, the Commission may afford the appellant another opportunity of being heard before a final decision is taken or take any other appropriate action as it may deem fit.(iv)The appellant may seek the assistance of any person while presenting his case before the Commission.(v)If an appellant at his discretion decides not to be present either personally or through his duly authorized representative during the hearing of an appeal before the Commission, the Commission may pronounce its decision or order in the matter in his absence.
