Section 10(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)On the date and at the place fixed under the provisions of rule 9, the revising authority shall call up the cases in the order in which they are entered in the list, shall dismiss any case in which the claimant or objector is not present or is not represented and shall pass such order in any other case as he may deem fit after hearing the parties concerned or their authorised agent and such evidence as may be produced and may appear to him to be necessary.
