Section 10(3) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
(3)If on the date fixed for hearing or any other date to which the hearing is adjourned, the appellant does not appear before the said authority cither in person or through an agent duly authorised by the appellant, the said authority may dismiss the appeal or may declare it ex parte as it thinks fit.
