Section 15 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
15. Dismissal of appeal for appellant's default
.-(1) Where on the day fixed, or on any other day to which the hearing may be adjourned, the appellant does not appear when the appeal is called on for hearing the Commission may make an order that the appeal be dismissed.Explanation .-Nothing in this sub-rule shall be construed as empowering the Commission to dismiss the appeal on the merits.(2)Hearing of appeals ex parte .-Where, on the day fixed for hearing or any other date to which the hearing may be adjourned, the appellant appears and the respondent does not appear, the appeal shall be heard ex parte .
