Section 11(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)When any accused, in trial by Commissioners appointed under this Act, has by his voluntary act, rendered himself incapable of appearing before the Commissioners or resists his production before them or behaves before them in a persistently disorderly manner, the Commissioner may at any stage of the trial by order in writing made after such inquiry as they think fit, dispense with the attendance of such accused for such period as they think fit and proceed with the trial in his absence; provided that the accused is represented by a pleader.
