Section 24 in The Assam Administrative Tribunal Regulations, 1977
24. Restoration of appeal.
- On sufficient grounds being shown, the Bench may restore an appeal dismissed under Regulation 23 if the application for restoration is made within 30 days of the order passed :Provided that it shall not be necessary to hear the respondent in such a case if he had appeared at all or if he too was absent on the day the dismissal order was passed.Ex parte proceedings
