Section 10 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
10. Power to dismiss appeal without sending notice to the authority under whose order the appeal is preferred
.-(1) The Commission after fixing a day for hearing the appellant or his pleader and hearing him accordingly if he appears on that day may dismiss the appeal.(2)If on the day fixed or any other day to which 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.(3)Where the Commission dismisses an appeal under sub-rule (1), it shall deliver an order recording in brief the grounds for doing so.
