Section 119(4) in Goa Co-operative Societies Rules, 2003
(4)Where the disputant appears and the opponent does not appear, when the dispute is called for hearing, then, if the Co-operative Authority is satisfied from the records and proceedings that the summons was duly served, the Co-operative Authority may proceed ex-parte. Where the summons is served by the Officer of the Co-operative Authority, he shall make his report of service on oath.
