(1)In case in which the complaint has been made by a person other than a subordinate court or the District Judge or the District Magistrate, if the complainant or his counsel does not appear the Inquiring Officer shall have discretion either to adjourn the case or to proceed with it.(2)If neither the pleader nor the Mukhtar nor the counsel representing him appears on the date fixed and the complainant appears, the Inquiring Officer may proceed with the inquiry ex parte:Provided that the Inquiring Officer, if satisfied that there was sufficient cause for the non-appearance of the pleader or Mukhtar, allow him to take part in the proceedings and may recall witnesses already examined.(3)If the complainant withdraws or expresses a desire to withdraw his complaint the Inquiring Officer shall adjourn the proceedings and make a report to that effect to the High Court and the High Court may pass such orders thereon as it deems fit.(4)If both the parties and their counsel are absent, the Inquiring Officer may adjourn the case and make a report to the High Court and the High Court may pass orders as it deems fit.
