Section 28 in Rajasthan Information Commission (Management) Regulations, 2007
28. Personal presence of the complainant.
- (i) The complainant shall be informed of the date of first hearing at least seven clear days before that date.(ii)The complainant, may at his discretion be present in person or through his duly authorized representative at the time of hearing of complaint by the Commission, or may opt not to be present.(iii)Where the Commission is satisfied that circumstances exist due to which the complainant is being prevented from attending the hearing of the Commission, the Commission may afford the complainant another opportunity of being heard before a final decision is taken or take any other appropriate action as it may deem fit.(iv)The complainant may seek the assistance of any pension (sic person) while presenting his case before the Commission.(v)If complainant at his discretion decides not to be present either personally or through his duly authorized representative during the hearing of complaint before the Commission, the Commission may pronounce its decision or order in his absence.
