Section 6(4) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(4)If the employer concerned fails to appear on the specified date of hearing without sufficient ground, the Controlling Authority may proceed to hear the application ex-parte and if the applicant fails to appear on the specified date of hearing without sufficient ground, the Controlling Authority may dismiss the application :Provided that an order under this sub-rule may, on good cause being shown within thirty days of the said order be reviewed and the application reheard after giving 14 days' notice to the opposite party of the date fixed for rehearing of the application.
