Section 11(8) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(8)In case the authorised representative of the Co-operative Bank fails to appear before the said officer on the appointed date or such adjourned date, as the case may be, without sufficient cause, the said officer shall proceed with the inquiry ex parte and give his findings on the basis of the evidence placed before him by the officer of the Reserve Bank presenting the case.
