Section 80(4) in Haryana Municipal Corporation Election Rules, 1994
(4)The Tribunal shall cause to be served on each respondent a notice of the presentation of the petition, together with a copy of the petition, and shall summon each respondent and in his presence or if he fails to be present in person or by counsel after summon has been duly served upon him, in his absence, shall make an enquiry regarding the corrupt practices or irregularities alleged to have been committed.
