Section 18 in The Delhi Police (Punishment and Appeal) Rules, 1980
18. Ex-parte department proceedings.
(1)Notwithstanding anything contained in these rules, the Enquiry Officer may; with the prior approval of disciplinary authority, institute ex-parte proceedings in any case in which he is satisfied that the defaulter cannot be found or that in spite of notice to attend, the defaulter is evading service or refusing to attend without due cause.(2)The procedure in such ex-parte proceeding shall, as far as possible, conform to the procedure laid down in Rule 16 above provided that the defaulter shall be deemed-(a)not to have admitted the misconduct contained in the summary of allegations, and(b)to have entered a plea of not guilty to the charges framed against him.Provided further that if the accused officer subsequently appears or wants to take part in the disciplinary proceedings at any stage during the course of proceedings, he shall be permitted to do so. He shall, however, not be entitled to claim do novo proceedings or to recall for cross-examination any witness, whose evidence has already been recorded. He shall be entitled to the inspection of the departmental file and to take notes of the proceedings, which have taken place in his absence.
