Section 18(12) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(12)If the appellant is present when the appeal is called on for hearing, the Appellate Officer shall proceed to heat the appellant or authorised agent, and any other person summoned by him for the purpose, and pronounce judgement on the appeal either confirming, reversing or modifying the order appealed from.
