Section 8(4) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(4)The appellate authority shall record its decision after giving the parties to the appeal a reasonable opportunity of being heard and shall forward a copy of the decision to the parties concerned and the Controlling Authority and die records of the Controlling Authority received under sub rule (3) shall be returned to him by the appellate authority while forwarding a copy of the decision to him under this rule :Provided that if the appeal is disposed of ex-part or struck out or dismissed for default, the Appellate Authority can. within 30 days from the date of the order, restore it to file if sufficient cause be shown for non-appearance on the date of the hearing of the appeal of the respondent or of the appellant, as the case may be.
