Section 9(5) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(5)The Council may, if it thinks fit, adjourn the hearing of a case from time to time, and shall inform the registered practitioner and the complainant accordingly. If they are not present or when the date to which the hearing is adjourned is not fixed forthwith, the Registrar shall intimate to them the date by registered letter at least 15 days before the date so fixed.
