Section 66 in The Special Economic Zones Rules, 2006
66. Hearing of appeal. - (1) On the day fixed or on any other day to which the hearing may be adjourned, the appellant shall be heard in support of the appeal. The Board shall, then, if necessary, hear the Approval Committee or its authorized representative against the appeal and in such case the appellant shall be entitled to reply.
(2)In case the appellant does not appear in person or through an authorized representative when the appeal is called for hearing, the Board may dispose of the appeal on merits:Provided that where an appeal has been disposed of as provided above and the appellant appears afterwards and satisfies the Board that there was sufficient cause for his non-appearance, when the appeal was called for hearing, the Board shall make an order setting aside the ex parte order and restore the appeal.
